X Vs. PRINCIPAL SECRETARY HEALTH

JUDGEMENT

(1.) CM APPL. 30709/2022 (Exemption) Allowed, subject to all just exceptions. W.P.(C) 10602/2022 The instant writ petition under Article 226 of the Constitution of India has been filed with the following prayers:-

(2.) Issue notice, restricted only to Prayer C of the writ petition.

(3.) Reply be filed before the next date of hearing.