Jayoti Devi vs State Of Himachal Pradesh And ...
2021 Latest Caselaw 3723 HP

IN THE HIGH COURT OF HIMACHAL PRADESH AT SHIMLA

CWP No.4369 of 2021 Decided on: 6th August, 2021

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Jayoti Devi .....Petitioner

Versus

State of Himachal Pradesh 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 petitioner:

Ms. Salochna Rana, Advocate.

For the respondents: Mr. Ashok Sharma, Advocate General, with Mr. Ranjan Sharma and Mr. Vikas Rathore, Additional Advocates General.

(Through Video Conferencing)

Ravi Malimath, Acting Chief Justice(Oral)

After arguing the matter for sometime, the learned

counsel for the petitioner submits that the petitioner may be

permitted to file a fresh representation to the respondents with

regard to her grievances. Her request is accepted. The petitioner is

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

permitted to file a fresh representation to the concerned respondent,

within a period of one week from today. The concerned respondent

shall consider the same and pass appropriate orders, within a period

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of ten days thereafter.

2.. The petition is disposed off accordingly. The pending

miscellaneous applications are also disposed off.

Copy dasti.

                    r          to            ( Ravi Malimath )
                                           Acting Chief Justice


                                            ( Jyotsna Rewal Dua )
    August 06, 2021                                 Judge


          (vt)