AKRAM ALIAS CHANDA 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.) SINCE, counter affidavit has already been filed on behalf of respondent No. 3 Mohd. Iliyas, the petitioners are allowed to file their rejoinder affidavit against said counter affidavit, within a period of three weeks. List this Petition in the week commencing 7th of April 2008.