LAWS(UTN)-2016-3-82

NIRMLA Vs. STATE OF UTTARAKHAND & OTHERS

Decided On March 23, 2016
Nirmla Appellant
V/S
State of Uttarakhand and others Respondents

JUDGEMENT

(1.) Mr. Ashif Ali, Advocate, present for the petitioner.

(2.) Mr. T.P.S.Takuli, Brief Holder, present for the State/respondent nos.1 & 2.

(3.) Mr. Virendra Singh Rawat, Advocate holding brief of Mr. N.S.Negi, Advocate, for the respondent no.3.