GULSHAN NAZIR Vs. UNION OF INDIA

JUDGEMENT

(1.) Notice.

(2.) Mr. Tahir Majid Shamsi, learned Assistant Solicitor General of India accepts notice on behalf of respondent Nos. 1& 4 and Ms. Saba Gulzar assisting counsel to Mr. B.A Dar, learned Sr. AAG accepts notice on behalf of the respondent Nos. 2, 3 and 5.

(3.) Instant intra court appeal has been filed by the appellant against the order impugned dated 29th of March, 2021 passed by learned writ Court in WP(C) No.383/2021, title 'Gulshan Nazir Vs. Union of India and Others'.