HAIDER LONE Vs. STATE AND ORS.

JUDGEMENT

(1.) Heard. Admit. Notice.

(2.) Mr. J.A.Kawoosa, AAG appeared and accepted notice on behalf of respondents. He submitted that objections already filed be treated as counter affidavit. His statement is taken on record. Prayer allowed.

(3.) Mr. Latief, learned counsel for the petitioner submitted that he does not want to file rejoinder affidavit. His statement is taken on record.