RAM SINGH Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) Notices on behalf of respondent Nos. 1 and 2 have been accepted by the learned AGA, he prays for and is granted three weeks' time to file counter affidavit.

(2.) Notice on behalf of respondent No. 3 has been accepted by Mr. Punit Kumar, Advocate, he also prays for and is granted three weeks' time to file counter affidavit.

(3.) List this case after three weeks.