Man Bahadur Raj v. Union Of India

1. List has been revised.

2. Ld. Counsel for the respondents has not come to the Court. Departmental Representative prays for and is granted four weeks' further time to file counter affidavit.

3. Rejoinder affidavit, if any, may be filed by applicant counsel, thereafter. List this case on 20.02.2020 for orders.