PRIYA Vs. AMAN TYAGI

JUDGEMENT

(1.) Heard learned counsel for the petitioner and Sri Amitanshu Gour, learned counsel for the respondent no.3.

(2.) Considering the nature of proposed order to be passed in the writ petition, there is no need to issue notice to respondent nos. 1, 2, 4 & 5.

(3.) Present petition has been filed with the following prayer:-