VINAY KUMAR Vs. STATE OF H.P.

JUDGEMENT

(1.) Notice.

(2.) Ms. Seema Sharma, learned Deputy Advocate General, appears and waives service of notice on behalf of the respondents.

(3.) Keeping in view the fact that the delay of only 6 days has occurred in filing the review petition, learned Deputy Advocate General submits that no reply is intended to be filed.