CHATRAPAL @ PAPPU Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) HEARD learned counsel for the parties. For the reasons stated, the Urgency Application is allowed.

(2.) HEARD learned counsel for the parties.

(3.) NOTICES on behalf of respondent nos. 1 to 3 are accepted by learned A.G.A. for the State who prays for and is granted four weeks' time to file counter affidavit. List this petition in the week commencing 11th March, 2013.