LAWS(P&H)-2022-4-236

NIRMALA Vs. STATE OF HARYANA

Decided On April 18, 2022
NIRMALA Appellant
V/S
STATE OF HARYANA Respondents

JUDGEMENT

(1.) Prayer in the application is for placing on record Ph.D degree dtd. 16/3/2022 of the petitioner as Annexure P15. Same is taken on record subject to just exceptions.

(2.) Application is disposed of.

(3.) Prayer in this writ petition is as under:-