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Gaurav Kumar Singh v. Union Of India
Factual and Procedural Background
This opinion addresses a procedural matter concerning the hearing of a case. The applicant and respondents were represented by their respective counsel. A rejoinder affidavit filed by the applicant was taken on record, and the matter was scheduled for a subsequent physical hearing.
Legal Issues Presented
The opinion addresses a procedural matter and does not frame distinct legal issues.
Arguments of the Parties
The opinion does not contain a detailed account of the parties' legal arguments.
Table of Precedents Cited
No precedents were cited in the provided opinion.
Court's Reasoning and Analysis
The court's decision to take the rejoinder affidavit on record and adjourn the matter for physical hearing reflects procedural compliance and readiness to consider further submissions. No substantive legal analysis is provided in this opinion.
Holding and Implications
Adjourned for physical hearing on 04.03.2021 at 02:30 PM. The direct effect is the continuation of the case proceedings at a future date. No new precedent was established.
1. On the case being taken up for hearing Col. A.K. Srivastava (Retd.), Ld. Counsel for the applicant and Dr. Shailendra Sharma Atal, Ld. Counsel for the respondents are present.
2. Rejoinder Affidavit filed by the applicant is taken on record.
3. List on 04.03.2021 at 02.30 PM for physical hearing.
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