KAVITA SRIVASTAVA Vs. STATE OF UTTARAKHAND & OTHERS

JUDGEMENT

(1.) Petitioner has approached this court seeking the following reliefs:

(2.) Learned counsel for the petitioner submits that he is not pressing prayer no. 2 and 3 in the writ petition.

(3.) In view of the statement of learned counsel for the petitioner, the writ petition is dismissed so far as prayer no. 2 and 3 are concerned.