BHIMINENI DIVYA Vs. INDIAN SCHOOL OF BUSINESS

JUDGEMENT

(1.) Since the facts and the issue involved in both the writ petitions is one and the same and moreover filed by the same petitioner, they are heard together and disposed of by this common order.

(2.) Writ Petition No.9498 of 2020, under Article 226 of the Constitution of India, is filed by the petitioner seeking following relief..

(3.) Writ Petition No.12843 of 2020, under Article 226 of the Constitution of India, is filed by the petitioner seeking following relief..