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Decided On: 25Th February vs State Of Himachal Pradesh And ...
2021 Latest Caselaw 1320 HP

Citation : 2021 Latest Caselaw 1320 HP
Judgement Date : 25 February, 2021

Himachal Pradesh High Court
Decided On: 25Th February vs State Of Himachal Pradesh And ... on 25 February, 2021
Bench: L. Narayana Swamy, Ravi Malimath
         IN THE HIGH COURT OF HIMACHAL PRADESH AT SHIMLA




                                                                             .
                                               CWP No.1077 of 2021





                                  Decided on: 25th February, 2021
    __________________________________________________________________
    Shabana Ansari
                                                         ....Petitioner.





                                               Versus

    State of Himachal Pradesh and another
                                                     ......Respondents.





    __________________________________________________________________
    Coram
    Hon'ble Mr. Justice L. Narayana Swamy, Chief Justice.

    Hon'ble Mr. Justice Ravi Malimath, Judge.

    1 Whether     approved for reporting?
    ______________________________________________________
    For the petitioner:                        Mr. Kush Sharma, Advocate.


    For the respondents:                       Mr.   Ashok    Sharma,     Advocate
                                               General, with Mr. Adarsh K. Sharma
                                               and Ms. Ritta Goswami, Additional
                                               Advocates General.




    Ravi Malimath, Judge (Oral)

The learned counsel for the petitioner restricts his

claim to the consideration of her representation, vide

Annexure P-7, issued to the second respondent. It is pleaded

that inspite of making the representation, the second

respondent has not considered the same.

2. The learned Additional Advocate General, on

instructions, submits that the said representation shall be

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

considered within a period of six weeks from the date of

.

receipt of copy of this order.

3. The writ petition is disposed off accordingly, so

also the pending miscellaneous application(s), if any.





                                           (L. Narayana Swamy)





                                                Chief Justice

                  r                           (Ravi Malimath)
                                                   Judge

    February 25, 2021
           (Bhardwaj)









 

 
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