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    Raj Kumar Mishra v. Union Of India

    1. Present: Shri Kapil Sharma, Ld. Counsel for the applicant and Shri Rajeev Narayan Pandey, Ld. Counsel for the respondents.

    2. Counter affidavit filed on behalf of the respondents is taken on record.

    3. Applicant counsel submits that he does not intend to file rejoinder affidavit. He also requested that this case may be sent to the Bench for hearing.

    4. As prayed by the applicant counsel, list this case before the Hon'ble Bench on 08.02.2022 for hearing.

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    Raj Kumar Mishra v. Union Of India
    (Feb 4, 2022)