X Vs. UNION OF INDIA

JUDGEMENT

(1.) CM APPLN. No.285602020 (Exemption from filing certified copies/originals of the annexures/orders)

(2.) The application is disposed of.

(3.) The appellant has filed this appeal being aggrieved with the order of the learned Single Judge dated 9th July, 2019 dismissing her writ petition and also imposing exemplary costs of Rs.50,000/- upon her while granting liberty to the respondent No.2 to initiate appropriate action against her for filing a false complaint against the respondent No.3/ O.P.Verma.