COL. (RETD.) KVPS, HUNDAL Vs. UNION OF INDIA

JUDGEMENT

(1.) This appeal has been filed against order dated 18.12.2019, vacating interim order dated 7.11.2019, whereby status quo had been directed to be maintained.

(2.) We have an objection regarding maintainability of this appeal against an interim order passed by learned Single Judge.

(3.) Learned senior counsel for the appellant submits that vacation of the interim order would render the writ petition infructuous and, therefore, the appeal should be entertained by this Court.