GULAB YADAV Vs. STATE OF U P

JUDGEMENT

(1.) Affidavit has been filed today, which is taken on record.

(2.) Heard learned counsel for the revisionist and learned A.G.A. for the State.

(3.) Considering the nature of the order that is being passed, I do not consider it necessary to call for counter affidavit, particularly, when the relevant material is already on record. Learned A.G.A. also does not pray for time to file counter affidavit, as the same would only cause delay in the proceedings.