CWPOA/959/2019
2021 Latest Caselaw 2472 HP

CWPOA No. 959 of 2019

25.03.2021 Present: Mr. Lovneesh Kanwar, Advocate, for the petitioner.

.

Mr. Ajay Vaidya, Senior Additional Advocate General, for respondents No. 1 to 4/State.

Learned counsel for the petitioner states that the

issue in question is squarely covered by the judgment

rendered by a Division Bench of this Court in Smt. Sheela

(Supplement) 652.

r to Devi vs. State of H.P. and others, reported in HLJ 2019 HP

Confronted with this, learned Senior Additional

Advocate General states that the aforesaid judgment has

been assailed before the Hon'ble Supreme Court and the

matter is already subjudice. Therefore, the hearing of this

matter is adjourned sine die, reserving liberty to either of the

parties to make a mention as and when required.

25th March, 2021. (Tarlok Singh Chauhan) (GR) Judge