LAWS(RAJ)-2022-7-193

PRIYANSHA GUPTA DAUGHTER Vs. UNION OF INDIA

Decided On July 15, 2022
Priyansha Gupta Daughter Appellant
V/S
UNION OF INDIA Respondents

JUDGEMENT

(1.) Heard petitioner in person.

(2.) Issue notice to the respondents, returnable on 29/7/2022.

(3.) In addition, 'dasti' service is permitted.