MOHD ABDULLAH MIR Vs. STATE AND OTHERS

JUDGEMENT

(1.) Admit.

(2.) Mr. M.A. Ganai, AAG, accepts post admission notice and submits that the objections which have been filed on affidavit at pre-admission stage may be treated as reply at this post-admission stage.

(3.) On consensus of the Ld. counsel for the parties, the case is taken up for final disposal.