GULSHAN RASHID Vs. STATE OF J&K

JUDGEMENT

(1.) OBJECTIONS have been filed.

(2.) HEARD . Admit.

(3.) ISSUE fresh notice. Mr. M.A. Wani, AAG accepts notice for respondents 1 to 4 and Mr. Firdous Ahmad Parray, Advocate, for respondent no. 5 (impleaded). Learned counsel for respondents submit that the objections filed by them are on affidavit and the same be treated as counter affidavit. I order accordingly. Learned counsel for the petitioner submits that he does not want to file any rejoinder affidavit.