PARAMJEET KAUR Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) Today, the matter is listed as defective, as the copy of cognizance order dtd. 19/5/2015 is illegible.

(2.) Learned counsel for the applicant submits that she has filed typed copy of the cognizance order dtd. 19/5/2015, which is on record.

(3.) In such view of the matter, the defect as pointed out by Registry is ignored.