Sub. Maj. Koja Ram v. Union Of India & Ors.

Admit. Issue notices.

Learned counsel for the Respondents accepts notice. He prays for and is granted one week's time to file a reply. Rejoinder thereto, if any, be filed within one week thereafter.

Put up on 01.02.2012.

Tagged with OA No. 454 of 2011 (Hav. Kareppa Sanak v. Union of India)

Meanwhile the recovery shall not be effected.

Order dasti.