UNION OF INDIA & ORS. Vs. BHAGWAN DEEN

JUDGEMENT

(1.) Delay in filing the instant matter is condoned, subject to the appellants depositing a sum of Rs.25000.00 towards costs for the respondents. The amount be handed over to the respondents within three weeks from today; and the amount shall be recovered from the concerned officials who are responsible for causing delay in the instant matter.

(2.) Leave granted.

(3.) This appeal challenges the judgment and order dtd. 29/5/2017 passed by the High Court of Delhi at New Delhi dismissing Writ Petition (Civil) No.4859 of 2017.