LAWS(UTN)-2015-3-53

JAGAT SINGH @ JASWANT SINGH Vs. AZIZUL WAHID SIDDIKI

Decided On March 23, 2015
Jagat Singh @ Jaswant Singh Appellant
V/S
Azizul Wahid Siddiki Respondents

JUDGEMENT

(1.) MR . Yogesh Pacholia, Advocate, present for the petitioner.

(2.) SUPPLEMENTARY affidavit filed today is taken on record.

(3.) THIS writ petition has been filed by the petitioner before this Court invoking the supervisory jurisdiction of this Court under Article 227 read with Article 226 of the Constitution of India.