WG. CDR. K.T. SEBASTIAN (RETD.) Vs. STATE

JUDGEMENT

(1.) On 30/3/2022, this Court noticing the compromise entered into between the parties had passed the order, which reads as follows:

(2.) Learned HCGP is directed to accept notice for first respondent.

(3.) Learned counsel for the petitioner is also directed to take out hand summons on the second respondent.