GAURAV ARORA Vs. STATE OF U.P.

JUDGEMENT

(1.) Supplementary-affidavit filed today is taken on record.

(2.) Heard Mr. Anil Mehrotra, Advocate, assisted by Mr. Mehul Khare, learned counsel for the petitioner, Mr. O.P. Sharma, learned Additional Chief Standing Counsel for the State-respondents.

(3.) With the consent of learned counsel for the parties, the instant petition is being heard and disposed of without inviting counter affidavit.