MANZOOR AHMAD SHAH Vs. UNION OF INDIA

JUDGEMENT

(1.) HEARD . Admit. Issue fresh notice to otherside.

(2.) MR . S. Gowhar accepts notice on behalf of respondents. He states that the objections already filed be treated as counter affidavit. Prayer is allowed.

(3.) MR . Hussain learned counsel for petitioner, submits that he does not want to file any rejoinder. The supplementary affidavit already filed may be treated as rejoinder. Prayer is allowed.