Uttarakhand High Court
Mrs. Ila Bhandari Kashyap vs State Of Uttarakhand & Others on 6 January, 2015
Author: V.K.Bist
Bench: V.K.Bist
WPCRL No.1554 of 2014 Hon'ble V.K.Bist, J.
Mr. Lalit Sharma, Advocate for the petitioner.
Mr. V.K. Jemini, Deputy Advocate General with Mr. Kuldeep S. Rawal, Brief Holder for the State of Uttarakhand. Heard learned counsel for the parties. Learned Deputy Advocate General prays for and is granted three weeks' time for filing counter affidavit. List thereafter.
(V.K. Bist, J.) Arpan 06.01.2015