SURESH UNIYAL Vs. STATE

JUDGEMENT

(1.) LEARNED counsel for the parties are present.

(2.) MR. M. A. Khan, learned Brief Holder for the State prays for and is allowed further three weeks4 time to file the counter affidavit.

(3.) COUNTER affidavit has already been filed on behalf of the complainant / respondent No. 3. The same be taken on record.