LAWS(UTN)-2018-5-62

NAVODITA CHAUDHARY Vs. STATE OF UTTARAKHAND & OTHERS

Decided On May 09, 2018
Navodita Chaudhary Appellant
V/S
State of Uttarakhand and others Respondents

JUDGEMENT

(1.) The petitioner approached this Court seeking following reliefs:

(2.) Briefly put the case of the petitioner is as follows:-

(3.) We heard Mr. C.K. Sharma, learned counsel for the petitioner; Mr. Pradeep Joshi, learned Standing Counsel for the State and Mr. Parikshit Saini, learned counsel for respondent no.4.