A.K. Yog, J. - (1.) HEARD Sri S.S. Tripathi, advocate, learned counsel for the petitioner and Sri Anil Mehrotra, advocate on behalf of contesting respondents Nos. 1, 2 and 3.
(2.) RESPONDENTS were granted time for filing counter -affidavit. Meanwhile a supplementary -affidavit was filed and respondents were required to file counter -affidavit/ supplementary - counter - affidavit annexing therewith extract photo stat copy of the Service Book in which date of birth of the petitioner's husband (Lakshmi Narain Sharma) was recorded. Counter -affidavit and a supplementary -counter -affidavit have been filed today in the Court which have been accepted and taken on record.
(3.) LEARNED counsel for the petitioner stated that he does not propose to file rejoinder -affidavit/ supplementary -rejoinder -affidavit and argued the case on merit.;