LAWS(SC)-1998-5-23

CONTROLLER OF EXAMINATIONS Vs. WASIM ASHRAF

Decided On May 12, 1998
CONTROLLER OF EXAMINATIONS Appellant
V/S
WASIM ASHRAF Respondents

JUDGEMENT

(1.) Leave granted.

(2.) Having heard learned counsel for the parties, we are of the opinion that ends of justice would be served if the following directions are given:-

(3.) The appeals are disposed of accordingly.