Anand Bhushan v. Union Of India & Ors.

1. Heard the Learned counsel appearing for the Applicant.

2. Notice be issued to the Respondents by registered post/acknowledgment due and Dasti as well.

3. Learned counsel appearing for all the Respondents except Respondent No. 8 accept Notice, waive service and pray for time to file the Reply. copies of the application be furnished to all the Learned counsel appearing in the case. Let the Reply be filed within two weeks from today with advance copies to the Learned counsel appearing for the Applicant who may file Rejoinder thereto, if any, within one week thereafter.

4. List this matter for hearing on 03rd February, 2016.

5. Any action taken shall be subject to the orders in this Application.