AI Structured Summary
Not yet generated for this judgment
Judgment
10 paragraphs · 118 words
1.
Leave granted.
2.
Delay condoned.
3.
We have heard Learned Counsel for the parties to the lis.
4.
Both sides would agree that the issues raised and the relief sought for in this appeal are identical with the issues raised and considered by this Court in the case of Union of India v. Giani in Civil Appeal No. 1884/2011 on February 17, 2011.
5.
In view of the above, this appeal is also disposed of, in the same terms, observations and directions contained in the aforesaid order.
Ordered accordingly.
6.
Leave granted.
7.
Delay condoned.
8.
We have heard learned counsel for the parties to the lis.
9.
Appeal disposed of, in terms of the signed order.