REKHA GUPTA Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) HEARD learned counsel for the petitoner. Admit the petition.

(2.) NOTICES on behalf of Respondents No. 1 and 2 are accepted by learned Additional Government Advocate, who prays for and is allowed three weeks4 time to file counter affidavit. Issue notice to Respondent No. 3-Smt. Gunjan Gupta, who may file her counter affidavit within a period of three weeks.

(3.) ALSO heard on the stay application.