PARAS MAL DAGA Vs. UNION OF INDIA

JUDGEMENT

(1.) Heard learned counsel for the parties on the admission of the matter.

(2.) Admit. Since the respondents are duly represented by their respective Advocates, with the consent of the learned counsel for the parties, the appeal is taken up for final hearing.

(3.) The matter pertains to the claim of a senior citizen re the Swatantrata Sainani Samman Pension.