KAISAR AHMAD Vs. STATE

JUDGEMENT

(1.) Admit.

(2.) The counsel for the parties while taking notice at the post admission stage in these proceedings submit that the parties may be deemed not desirous to take further steps to supplement the pleadings on record and matter may be taken up for final disposal. This matter, on consensual submissions of the counsel for the parties, is accordingly taken up for final disposal.

(3.) Heard.