LAWS(KAR)-2019-2-434

CYNTHIA Vs. COMMISSIONER OF POLICE

Decided On February 12, 2019
Cynthia Appellant
V/S
COMMISSIONER OF POLICE Respondents

JUDGEMENT

(1.) The petition is admitted for hearing. With the consent of learned Counsel for the parties, the matter is heard finally.

(2.) In this writ petition, petitioners, inter alia, prayed for the following reliefs:-

(3.) From perusal of the record, it transpires that the Petitioners are running "Ayurvedic Panchakarma Therapeutic and Health Centre". It is also averred in the writ petitions that they have obtained the licence to run the same. However, it is the grievance of the Petitioners that the Respondents are trying to interfere with the business activity of the Petitioners.