LAWS(DLH)-2021-11-103

ASHA JAIN Vs. STATE OF NCT OF DELHI

Decided On November 08, 2021
ASHA JAIN Appellant
V/S
STATE OF NCT OF DELHI Respondents

JUDGEMENT

(1.) This writ petition has been filed seeking the following prayers:-

(2.) The facts leading to the instant writ petition are as under " ":

(3.) Heard Mr. Zeeshan Diwan, learned counsel for the petitioner and Mr. Avi Singh, learned ASC for the State and perused the material on record.