SATYA DEVI Vs. STATE OF J&K & ORS.

JUDGEMENT

(1.) Heard. Admit.

(2.) Notice.

(3.) Mr. Kakkar appeared and submitted that he has instructions to accept notice on behalf of respondents 1 to 3. Learned counsel also submitted that objections already filed by him supported by an affidavit be treated as counter affidavit. His statement is taken on record. Prayer allowed. Mrs. Neeru appeared and submitted that she has instructions to accept notice on behalf of respondents 4 and 5. Learned counsel further submitted that counter affidavit filed by respondents 1 to 3 is adopted by respondents 4 and 5. Her statement is taken on record. Prayer allowed.