Meenakshi Rana & Others vs State Of H.P. & Others
2021 Latest Caselaw 1713 HP

       IN THE HIGH COURT OF HIMACHAL PRADESH, SHIMLA

                                        Review Petition No.8 of 2020
                                            Decided on: 05.03.2021




                                                              .

           Meenakshi Rana & others                        ...Petitioners
                               Versus

           State of H.P. & others                         Respondents





    Coram
    The Hon'ble Mr. Justice L. Narayana Swamy, Chief Justice
    The Hon'ble Ms. Justice Jyotsna Rewal Dua, Judge
    Whether approved for reporting?





    For the petitioners:     Mr.Aman Parth Sharma, Advocate.

    For the respondents:      Mr.Adarsh K. Sharma, Ms.Ritta Goswami
                              and Additional Advocates General and
                              Mr.Yudhvir Singh Thakur, Deputy Advocate
                    r         General.

    L. Narayana Swamy, Chief Justice (Oral)

Heard learned counsel for the petitioner and gone

through the judgment under review. We are of the view that there

is no error apparent on the face of the record. Accordingly, the

review petition is dismissed alongwith pending application(s), if

any.

( L. Narayana Swamy) Chief Justice

( Jyotsna Rewal Dua) Judge March 05, 2021 ( vt )