LAWS(DLH)-2022-12-27

PRATIMA KUMARI Vs. UNION OF INDIA

Decided On December 13, 2022
PRATIMA KUMARI Appellant
V/S
UNION OF INDIA Respondents

JUDGEMENT

(1.) Allowed, subject to all just exceptions.

(2.) The application is accordingly disposed of.

(3.) Vide the present petition, petitioner prays as under: