UNION OF INDIA Vs. SANJAY KUMAR

JUDGEMENT

(1.) Learned counsel for petitioner submits that on account of an inadvertent error, Annexure-17 that was not part of the Tribunal's record has been annexed with this petition without a formal application for taking on additional document. The statement is taken on record.

(2.) Issue notice. Notice is accepted by learned counsel appearing for respondents No.1 and 2. Let a digital copy of the entire paper book be furnished to him.

(3.) With the consent of the parties, the writ petition is taken for final disposal.