BALWANT SINGH MEHRA Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) SINCE both these petitions are arising out of the same facts involving common dispute, hence they are being disposed of by this common judgment and order.

(2.) HEARD learned Counsel for the parties and perused the record.

(3.) THE parties are directed to appear before the trial court on 19.7.2010. THE trial court will pass an order after hearing both the parties afresh and after giving an opportunity to the complainant Balwant Singh Mehra to file objections against the final report given by the I.O.