LAWS(UTN)-2019-7-249

SADIK Vs. STATE OF UTTARAKHAND

Decided On July 12, 2019
Sadik Appellant
V/S
STATE OF UTTARAKHAND Respondents

JUDGEMENT

(1.) Counter affidavit filed on behalf of the State is taken on record. Misc. application stands disposed of.

(2.) Correction application is allowed.

(3.) Heard learned counsel for the parties.