AHMAD WASID Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) Today, the matter is listed as defective, as affidavit on behalf of applicant No.4/power of attorney has not been filed.

(2.) Learned counsel for the applicants submits that the applicant No.4-Km. Umra Naaz is presently residing in Kazakhstan, though she is present through video conferencing; affidavit has not been filed by applicant No.4 in support of compounding application, rather the affidavit has been filed by her cousin.

(3.) Accordingly, the defect as pointed out by Registry is ignored.