LAWS(KAR)-2022-2-76

GAYATHRI DATTU Vs. UNION OF INDIA

Decided On February 02, 2022
Gayathri Dattu Appellant
V/S
UNION OF INDIA Respondents

JUDGEMENT

(1.) In this petition, petitioner has sought for the following reliefs:-

(2.) Briefly stated the various contentions put forth in the petition are as under:-

(3.) In addition to the documents produced as Annexures along with the petition, petitioner has also produced the following documents:-