ASHWNEE KUMAR Vs. STATE OF U. P.

JUDGEMENT

(1.) Heard Shri Tushar Bhushan, learned counsel for the appellants as well as Sri Santosh Kumar Kanaujia, learned counsel for the opposite party no. 3 and Shri Ashok Kumar Srivastava, learned AGA for the State and perused the entire record.

(2.) Learned A.G.A. has already filed the counter affidavit. In reply thereto learned counsel for the appellant has filed the rejoinder affidavit. Vide order dtd. 19/7/2023 learned counsel for the opposite party No.3 was granted three weeks time to file counter affidavit, but till today no counter affidavit has been filed.

(3.) Learned counsel for the opposite party No.3 submits that he will argue the matter without counter affidavit.