KHURSHIDA Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) ADMIT the petition.

(2.) NOTICES on behalf of Respondent Nos. 1 and 2 are 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. 3-Parvej, who may file his counter affidavit within a period of three weeks. Also heard on the stay application.