LAWS(ORI)-2023-5-111

SANAK PRADHAN Vs. UNION OF INDIA (NCB)

Decided On May 02, 2023
Sanak Pradhan Appellant
V/S
Union Of India (Ncb) Respondents

JUDGEMENT

(1.) This matter is taken up through hybrid mode.

(2.) Learned counsel for the petitioner is permitted to correct the cause title.

(3.) Heard learned counsel for the petitioner and learned counsel for the NCB.