JAGPAL SINGH Vs. STATE

JUDGEMENT

(1.) HEARD learned counsel for the petitioner.

(2.) NOTICES on behalf of the respondents No. 1, 2 and 3 are accepted by learned Standing Counsel, who prays for and is allowed four weeks4 time to file the counter affidavit.

(3.) ISSUE notices to respondents No. 4, 5 and 6, who may also file their counter affidavit within the same period of four weeks.