(1.) Heard Shri S.D. Sanjay, learned Additional Solicitor General of India for the Union of India-appellants and Shri Surendra Kumar Singh, learned senior counsel for the contesting respondent.
(2.) The appeal has been filed and is delayed substantially. This Court had passed an order on 20th August,2019, which is extracted hereinunder:-
(3.) The reason for passing of the aforesaid order was that the appellants after the impugned judgment of the learned Single Judge had preferred a Review Petition and that was dismissed as withdrawn on 27th March, 2019 by the following order:-