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    Harendra Vikram Singh v. Union Of India

    1. Heard Shri Yashpal Singh, Ld. Counsel for the applicant and Dr. Shailendra Sharma Atal, Ld. Counsel for the respondents.

    2. Dr. Shailendra Sharma Atal, Ld. Counsel for the respondents submits that in regard to direction issued by this Tribunal vide order dated 26.10.2021 three weeks further time is required.

    3. As prayed, three weeks further time is granted to make compliance of the order.

    4. List on 01.03.2022.

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    Harendra Vikram Singh v. Union Of India
    (Jan 6, 2022)