PRADEEP KUMAR Vs. STATE OF U.P.

JUDGEMENT

(1.) Counter affidavit filed by learned A.G.A. today in the Court is taken on record.

(2.) A perusal of the office report dtd. 2/11/2021 shows that notices were served personally upon the opposite party no.2.

(3.) Learned A.G.A. has filed counter affidavit which is on record. Learned counsel for the appellant does not want to file any rejoinder affidavit and wants to argue the case on merit.