INDRAJEET SACHIN Vs. UNION OF INDIA

JUDGEMENT

(1.) Heard learned counsel for the parties.

(2.) By order dated 06.12016, the Court had directed the respondent No.2 to explain as to why the amount of scholarship due to the petitioner has not been paid and the matter was directed to be listed on 16th January, 2017.

(3.) When the matter was taken up on 16.01.2017, after some arguments, on the prayer made by learned counsel for the Union of India, it was adjourned for the day, on the ground that he had received instructions.