SUMAN BHALLA Vs. STATE OF UTTARANCHAL

JUDGEMENT

(1.) NOTICE has been accepted by learned A.G.A. on behalf of respondents Nos. 1 and 2, who prays for and is allowed four weeks time to file counter affidavit.

(2.) ISSUE notice to respondent No. 3 returnable within aforesafid period.

(3.) MEANWHILE investigation may go on against the petitioners but no coercive measures shall be taken against them by the Investigating agency till further order. However, the petitioners shall cooperate in the investigation.