@JUDGMENTTAG-ORDER
Shiv Narayan Dhingra, J.@mdashAfter considering the judgment of Supreme Court in Abdul Gafur and Another Vs. State of Uttarakhand and
Others, , I consider that the suit prima facie is maintainable.
IA No. 14441/2009 (Exemption)
2. Allowed subject to all just exceptions.
CS(OS) No. 2124/2009
3. Let the plaint be registered as suit.
4. Summons of the suit be issued to the defendants by ordinary process, registered A.D. as well as through approved Courier returnable for 24th
February, 2010.
IA No. 14442/09 & 14443/09
5. Notice for the date fixed.