SURINDER KUMAR SOOD Vs. STATE OF H.P.

JUDGEMENT

(1.) IN the present petition, following prayer has been made:-

(2.) IN response thereto reply on behalf of respondent No. 2 has been filed and our attention was drawn to contents of paragraph 11 of the reply-affidavit dated 1st February, 2011. For convenience paragraph 11 of the reply is extracted below:-

(3.) PETITION stand disposed of in the light of above observations.