D.N. ASIJA Vs. UNION OF INDIA

JUDGEMENT

(1.) Due to outbreak of pandemic COVID-19, the instant case is being taken up for hearing through video conferencing.

(2.) Learned counsel for the two sides submits that the pleadings are complete.

(3.) During the course of making submissions learned counsel for the respondents-UOI fairly concedes that the own stand of the respondents-Ministry of Defence has taken the stand that the