SNEH SHAKTI Vs. UNION OF INDIA

JUDGEMENT

(1.) NOTICE of motion.

(2.) ON the asking of the Court, Mr. Sunil Kumar Sharma, Central Government Standing Counsel accepts notice on behalf of Union of India/respondent No.1, Mr. Rishi Kaushal, Advocate for NHAI/respondent No.2 and Mr. Rajesh Bhardwaj, Additional Advocate General, Punjab for respondent No.3.

(3.) LEARNED counsel for the petitioner has handed over two copies of the petition to each of the learned counsels for the respondents.