RAJU AHIRWAR Vs. STATE OF U P

JUDGEMENT

(1.) Rejoinder affidavit filed today on behalf of the revisionist is taken on record.

(2.) Heard Sri V.S. Parmar, learned counsel for the revisionist, learned A.G.A. for the State and perused the impugned order.

(3.) No notice is issued to private opposite party in view of the order proposed to be passed today, however, liberty is reserved for private opposite party to apply for variation or modification of this order if he feels so aggrieved.