SAILENDRA SINGH Vs. UNION OF INDIA

JUDGEMENT

(1.) When the matter is called out, the appellant- in person has remained present and he has argued his case as party in person. He has come to this court in a wheel-chair, as he is unable to walk.

(2.) The lawyers are on strike, hence, the counsel for Union of India, Mr. Mokhtar Khan, Assistant Solicitor General of India, has not remained present.

(3.) We have sent our Court jamadar to call Mr. Mokhtar Khan, Assistant Solicitor General of India, but, he has not come, therefore, we are proceeding ahead for final hearing of this matter.