USHA MANHARAN SHRIVAS Vs. MANISH NAGRAJ

JUDGEMENT

(1.) Heard Mr. Abdul Wahab Khan, learned counsel for the appellant. Also heard Mr. Sunil Sahu, learned counsel, appearing for respondents No. 1 to 4 / writ petitioners, Mr. Raghavendra Pradhan, learned Additional Advocate General, appearing for respondents No. 5 and 6, and Mr. Gagan Tiwari, learned counsel, appearing for respondent No.7.

(2.) The present appeal is presented against an order dtd. 10/10/2022 passed by the learned Single Judge in WPC No. 4289 of 2022.

(3.) The present appellant was not a party in that petition and therefore, has filed an application seeking leave to prefer an appeal against the aforesaid order.