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    Rect. Vivek Kumar v. Union Of India And Others

    1. On the case being taken up for hearing Dr. Shailendra Sharma Atal, Advocate appears on behalf of the respondents and submits that he will file Memo of Appearance in registry during the course of the day.

    2. Heard Shri Kurup Mudgal, Advocate, holding brief of Wg. Cdr. Ajit Kakkar (Retd.), Ld. Counsel for the appellant and Dr. Shailendra Sharma Atal, Ld. Counsel for the respondents.

    3. Ld. Counsel for the respondents submits that respondents need to file objection against maintainability of Original Application.

    4. Let objection be filed within a week.

    5. List on 28.01.2022.

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    Rect. Vivek Kumar v. Union Of India And Others
    (Jan 18, 2022)