AAWESH MALIK Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) As per office report certain defects are pointed out regarding illegibility of page nos.22, 23, 37 and 38 of the paper book.

(2.) Learned counsel for the petitioners submits that typed copies of these pages are already on record.

(3.) I have perused the file and found the contention made by counsel for the petitioner to be correct.