PRAMOD KHAD BHANDRA Vs. UNION OF INDIA

JUDGEMENT

(1.) Learned counsel for the parties desire the matter be taken up today.

(2.) Petitioner has prayed for the following relief(s):

(3.) During the course of submission, petitioner confined his relief with respect to prayer clause 'k' and T, reserving liberty to press the other prayers, on the same and subsequent cause of action, if so required, in an appropriate proceedings.