RENUKA PRASAD. R Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Office objections have to be complied with through e- mail or immediately after the lock down is lifted.

(2.) Learned High Court Government Pleader is directed to take notice for respondent - State.

(3.) Heard the learned counsel for the petitioner and the learned High Court Government Pleader for the respondent - State and perused the records.