Sapna Goswami vs State Of Himachal Pradesh And ...
2021 Latest Caselaw 2037 HP

        IN THE HIGH COURT OF HIMACHAL PRADESH, SHIMLA

                                          CWP No.1561 of 2021.




                                                                        .

                                          Date of decision: 15.03.2021.


    Sapna Goswami                                               .....petitioner.





                                   Versus
    State of Himachal Pradesh and others                       .....Respondents.





    Coram
    The Hon'ble Mr. Justice Tarlok Singh Chauhan, Judge.
    The Hon'ble Mr. Justice Chander Bhusan Barowalia, Judge.
    Whether approved for reporting?1                   No

    For the Petitioner            :       Mr.   Tarun               K.         Sharma,

                                          Advocate.

    For the Respondents:                   Mr.   Ashok Sharma, Advocate
                                           General with Mr. R.S.Dogra,


                                           Senior    Additional    Advocate
                                           General, Mr. Ranjan Sharma,
                                           Additional Advocate General, Mr.
                                           R.P. Singh and Mr. Amit Dhumal,




                                           Deputy Advocate Generals, for
                                           respondent No. 1/State.





                                           Ms. Anjali Soni Verma, Advocate,
                                           for respondent No.2.





    Tarlok Singh Chauhan, Judge (Oral)

The parties are ad idem that the dispute in this

matter is covered by the judgment dated 10.09.2019

passed by this Court in CWP No. 849 of 2019, titled

Whether the reporters of the local papers may be allowed to see the Judgment?Yes

'Priyanka Devi vs. State of H.P. & others'. In view of

this, directions and observations contained in the aforesaid

.

judgment shall apply to this case also mutatis mutandis.

The writ petition is accordingly disposed of, so

also the pending application(s), if any.

                                       (Tarlok Singh Chauhan)





                                                 Judge


                                   (Chander Bhusan Barowalia)
                    r                          Judge

    15th March, 2021.
    (krt)