RAJEEV GUPTA - (1.)HEARD learned Counsel for the parties on admission.
(2.)APPELLANT-Bharti Sonkar, has filed this writ appeal against the impugned order dated 4-3-2008, passed in W.P. (C) No. 2284/2007.
Appellant/petitioner filed the writ petition for the following reliefs:

7.1. (1) The Hon'ble Court may kindly be pleased to call for the entire records reading to passing of the impugned memo, dated 26-3-2007 (Annexure P-10) before this Hon'ble Court, for its kind perusal. 7.2. The Hon'ble Court may kindly be pleased to issue a writ of certiorari quashing the entire proceedings culminating into memo dated 26-3-2007 (Annexure P-10) and declare the same as void and inoperative, and the further proceedings consequent to memo dated 26-3-2007 be also quashed. 7.3. Cost of the petition may also be granted to the petitioner. 7.4. Any other relief which this Hon'ble Court deems fit and proper may also kindly be granted to the petitioner, in the interest of justice.

(3.)THE petitioner, thus, in substance was seeking quashing of the proceedings arising out of the memo dated 26-3-2007 (Annexure P-10).
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