JUSTICE V. ESWARAIAH (RETD.) Vs. UNION OF INDIA
LAWS(SC)-2021-4-15
SUPREME COURT OF INDIA
Decided on April 12,2021

Justice V. Eswaraiah (Retd.) Appellant
VERSUS
UNION OF INDIA Respondents

JUDGEMENT

ASHOK BHUSHAN, J. - (1.) This special leave petition has been filed by the petitioner, a non-party, to the Writ Petition PIL No.168 of 2020 questioning the order dated 13.08.2020 passed in the writ petition.
(2.) Application for permission to file special leave petition is allowed.
(3.) We had not issued the notice in this special leave petition, however, the respondent No.5, who was writ petitioner before High Court had appeared and filed a counter affidavit dated 13.01.2021.;


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