RAM CONSTRUCTION Vs. UNION OF INDIA

JUDGEMENT

(1.) Heard learned counsel for the parties.

(2.) Writ petition was preferred for the following relief (s).

(3.) Upon hearing the learned counsel for the parties, vide order dtd. 21/1/2021, interim relief was granted in favour of the petitioner on deposit of amount of Rs.20.00 lakhs within a period of ten days. An affidavit showing deposit of the amount of Rs.20.00 lakhs was filed and taken note of in the order dtd. 3/2/2021, For easy reference, order dtd. 21/1/2021 is extracted hereunder: