Decided On: 4Th August vs Sunita Sharma And Another
2021 Latest Caselaw 3516 HP

IN THE HIGH COURT OF HIMACHAL PRADESH AT SHIMLA LPA No.454 of 2011 Decided on: 4th August, 2021 ______________________________________________________ State of Himachal Pradesh and others

.

.....Appellants

Versus Sunita Sharma and another

.....Respondents _______________________________________________________ Coram Hon'ble Mr. Justice Ravi Malimath, Acting Chief Justice

Hon'ble Ms. Justice Jyotsna Rewal Dua, Judge Whether approved for reporting? ______________________________________________________ For the appellants: Mr. Ashok Sharma, Advocate General r with Mr. Ranjan Sharma, Ms. Ritta

Goswami & Mr. Vikas Rathore, Additional Advocates General and Ms. Seema Sharma, Deputy Advocate General. For the respondents: Mr. Prem P. Chauhan, Advocate, for

respondent No.1.

(Through Video Conferencing) Ravi Malimath, Acting Chief Justice (Oral)

The learned Single Judge by the order dated

08.03.2011, disposed off CWPs No.5219 & 5273 of 2010. Aggrieved

by the order passed in CWP No.5273 of 2010, the State filed LPA

No.482 of 2011, titled The State of H.P. and others Versus Radha

Kashyap and another. By the order dated 2 nd July, 2014, the LPA

was dismissed.

______________________________________________________ Whether reporters of Local Papers may be allowed to see the judgment?

2. The present appeal arises out of the other writ petition,

namely, CWP No.5219 of 2010. Since the order passed in CWP

No.5273 of 2010 has been confirmed, it would not be proper for us

.

to hear this matter or to take a different view than one that is already

expressed.

3. Hence, in view of the reasons assigned in the order

dated 2nd July, 2014, passed in LPA No.482 of 2011, this appeal too

is dismissed.

4.

accordingly. to Pending miscellaneous application is disposed off

( Ravi Malimath ) Acting Chief Justice

( Jyotsna Rewal Dua )

August 04, 2021 Judge Bhardwaj/Mukesh