ABDUL HAMEED Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) ADMIT the petition.

(2.) NOTICE on behalf of Respondent No. 1 is accepted by Sri m. A. Khan, learned brief holder, who prays for and is allowed three weeks? time to file counter affidavit.

(3.) ISSUE notice to Respondent No. 2-Smt. Asma Begum, who may file her counter affidavit within a period of three weeks. lso heard on the stay application.