AB HAMID SHEIKH Vs. STATE OF J&K

JUDGEMENT

(1.) HEARD . Admit.

(2.) LEARNED counsel for the petitioner accepts notice on behalf of respondent and submits that the objection already filed be treated as counter affidavit. Petitioner submits that he does not want to file any rejoinder affidavit.

(3.) WITH the consent of the learned counsel for the parties, this petition is taken up for final disposal.