PURNENDU OJHA Vs. UNION OF INDIA

JUDGEMENT

(1.) Heard learned counsel for the petitioner and the Union of India.

(2.) Counter affidavit is stated to have been filed on behalf of the respondents on 21-1-2011. It is not on record. The Registry shall place it on record. The Court requested the counsel for the Union of India to make available his copy for perusal so as not to hold up the proceedings on that ground. Let the office retain on record a Xerox copy of the same.

(3.) A rejoinder and a supplementary affidavit are stated to have been field on behalf of the petitioner today in the Registry. The Registry shall place it on record also.