HARSH KHAJURIA Vs. STATE OF J&K AND OTHERS

JUDGEMENT

(1.) Caveat No. 824 of 2017. Discharged. OWP No. 370/2017 and MP No. 1/2017. Issue notice.

(2.) Mr. Chandan Sharma, learned Govt. Advocate accepts notice on behalf of respondent No. 1 and Mr. F.A. Natnoo, Advocate accepts notice on behalf of respondent Nos. 2 and 3.

(3.) With the consensus of learned counsel for the parties, the petition is taken up for final disposal.