Shashi Kala vs . State Of H.P. & Ors.
2022 Latest Caselaw 281 HP

Shashi Kala vs. State of H.P. & ors.

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CWPOA No.3321 of 2020

21.02.2022 Present: Mr. Harish K. Verma, Advocate, for the petitioner.

Mr. Sudhir Thakur and Mr. Desh Raj Thakur, Additional Advocate Generals with Mr. Gaurav Sharma, Deputy Advocate General, for the respondents-State.

Mr. Vir Bhadur Verma, ASGI, for respondent No.2.

Since issue raised in the instant petition is pending

adjudication before Hon'ble Supreme Court in SLP having been filed

by the respondents-State against the judgment delivered by Division

Bench of this Court in Sheela Devi's case, prayer has been made

for adjournment.

In view of the above, list this petition for further orders

in the first week of April, 2022.

             21st February, 2022                               (Sandeep Sharma)
                   (reena)                                         Judge