DIPENDRA Vs. UNION OF INDIA

JUDGEMENT

(1.) The present petition has been preferred under Article 226 of the Constitution of India seeking directions to the respondents to supply a complete copy of the proceedings of the Summary Force Court convened at 39th Battalion ITBP from 27/12/2021 to 30/12/2021.

(2.) Issue notice.

(3.) Learned counsel enters appearance on behalf of the respondents on advance notice; and has assured this court that they shall supply attested copies of the entire evidence recorded and complete proceedings of trial of the petitioner before the Summary Force Court held at 39th Battalion ITBP from 27/12/2021 to 30/12/2021 within three (03) weeks from today.