VINOD Vs. STATE OF U.P

JUDGEMENT

(1.) In this case, notice was issued on 7/1/2020, granting time to the learned Standing Counsel appearing on behalf of Respondent Nos.1 & 2 and to Mr. S.K. Gupta, learned Counsel appearing on behalf of Respondent Nos.3 to 8 to file Counter Affidavits. No Counter Affidavit has been filed either on behalf of the State or on behalf of Respondent Nos.3 to 8. This Court vide Order, dtd. 7/1/2020 has condoned the latches in filing the Petition.

(2.) Admit.

(3.) Heard forthwith.