LAWS(P&H)-2018-3-318

PARDEEP KUMAR Vs. UNION OF INDIA AND OTHERS

Decided On March 28, 2018
PARDEEP KUMAR Appellant
V/S
UNION OF INDIA AND OTHERS Respondents

JUDGEMENT

(1.) Mr. Satya Pal Jain, the learned Additional Solicitor General of India appearing on behalf of the respondents, states that the time for linking the Aadhar Card with PAN Card has been extended up to 30.06.2018 and as a result thereof the system would accept the petitioner's return without the Aadhar Card. In view thereof, it is not necessary to consider the application for interim relief at this stage. The notification tendered by Mr. Jain is taken on record and marked "X".

(2.) Issue notice of motion returnable on 10.05.2018.

(3.) Copy dasti to petitioner under the signatures of the Bench Secretary.