UNION OF INDIA Vs. URMILA DEVI

JUDGEMENT

(1.) HEARD the learned counsel for the appellant as well as the learned counsel for the Respondents.

(2.) Perused the papers.

(3.) HAVING regard to the facts and circumstances of the matter and upon hearing the learned counsel for the appellant, the issue/point involved in the matter requires consideration. Hence, this appeal, being a first appeal is admitted for hearing.