AJEET KUMAR Vs. NEERJA DHANKAR

JUDGEMENT

(1.) The present Writ Petition has been filed under Article 227 of the Constitution of India with the following prayers :-

(2.) Heard Mr. Ashish Joshi, learned counsel for the petitioner-plaintiff.

(3.) During the course of arguments, Mr. Ashish Joshi, Advocate, submitted on instructions that the petitioner wants to press only prayer no. (II).