UDIT KUMAR GUPTA Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) HEARD learned counsel for the petitioner. Admit the petition.

(2.) NOTICES on behalf of respondent nos. 1 and 2 are accepted by learned Addl. Govt. Advocate who prays for and is allowed three weeks4 time to file counter affidavit.

(3.) ISSUE notice to respondent no. 3, Smt. Anshu Agarwal, who may also file her counter affidavit within the same period of three weeks. Also heard on the stay application.