S. USHA Vs. INDIRA

JUDGEMENT

(1.) The prayer in this Original Petition (Civil) filed under the enabling provisions in Article 227 of the Constitution of India is as follows:

(2.) Heard Sri.R.S.Kalkura, learned counsel for the petitioner and Sri.B.Krishnamani, learned counsel for the respondent.

(3.) This Court has passed order dated 21.2.2018 in this Original Petition, which reads as follows: