This opinion addresses an application for disposal of a petition and miscellaneous application, which the parties agree is governed by a prior order of the Court.
The opinion addresses a procedural matter and does not frame distinct legal issues.
The opinion does not contain a detailed account of the parties' legal arguments.
| Precedent | Rule or Principle Cited For | Application by the Court |
|---|---|---|
| Hav. Kareppa Sanak v. Union of India (OA No. 454 of 2011) dated 04.04.2012 | The precedent establishes the legal basis applicable to the present petition and miscellaneous application. | The Court disposed of the present petition and miscellaneous application in light of this prior decision, indicating that the issues here are governed by it. |
The Court's reasoning is based on the unanimous submission of learned counsels that the present case is squarely covered by the earlier order in Hav. Kareppa Sanak v. Union of India. Consequently, the Court found no need for further analysis and disposed of the petition and miscellaneous application accordingly.
DISPOSED OF
The petition and miscellaneous application are disposed of in accordance with the prior decision cited. This ruling directly resolves the matter between the parties without establishing any new precedent.
Learned counsels for both the parties submit that this case is squarely covered by the order of this Court passed in the case of Hav. Kareppa Sanak v. Union of India (OA No. 454 of 2011) dated 04.04.2012
Accordingly this petition and MA are disposed of in light of the aforesaid decision.
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