KAMLESH KUMARI Vs. STATE OF U P

JUDGEMENT

(1.) -HEARD learned Counsel for the petitioner.

(2.) NO one is present on behalf of Union of India, respondent No. 1. Sri Aanshu Chaudhary holding brief of Sri Vikas Budhwar is present on behalf of respondent No. 2.

(3.) LEARNED Counsel for the petitioner is permitted to correct the typographical error in matter written as 41. 82 in para 13 whereas it should be as 41. 83 marks.