RESHMA SULTANA Vs. STA TE OF KA RNATAKA

JUDGEMENT

(1.) This writ appeal is directed against order dated 5.5.2020, passed by the Hon'ble Single Judge in W.P.No.4900/2008.

(2.) Heard Shri Prashant Hosmani, learned advocate for appellant and Shri Ravi Hegde, learned advocate for respondent No.10.

(3.) For the sake of convenience, parties shall be referred as per their status in the writ petition.