State Of H.P. & Others vs Prem Lata
2021 Latest Caselaw 1722 HP

       IN THE HIGH COURT OF HIMACHAL PRADESH, SHIMLA

                                       Review Petition No.08 of 2021
                                            Decided on: 05.03.2021




                                                               .

          State of H.P. & others                           ...Petitioners

                                   Versus





          Prem Lata                                        ...Respondent
    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.Adarsh K. Sharma, Ms.Ritta Goswami
                             and Additional Advocates General and
                             Mr.Yudhvir Singh Thakur, Deputy Advocate
                             General.


    For the respondents:      Nemo.
    L. Narayana Swamy, Chief Justice (Oral)

Heard learned Additional Advocate General

appearing for the petitioners 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 )