Geepla Devi vs State Of H.P.
2022 Latest Caselaw 5354 HP

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Geepla Devi Versus State of H.P.

CWP No.2694 of 2017

06.07.2022 Present: Mr. Anup Rattan, Advocate, for the

petitioner.

Mr. Dinesh Thakur, Mr. Sumesh Raj, Mr. Sanjeev Sood, Additional Advocates

General, with Mr. Manoj Bagga, Assistant

Advocate General, for the respondents­State.

When this case was taken up for

consideration, learned counsel for the petitioner has

submitted that the prayer of the petitioner is

squarely covered by the judgment passed by this

Court in CWP No.1772 of 2012, titled as Ravinder

Kumar Versus State of Himachal Pradesh and

others, decided on 26.05.2017 and this Writ Petition

be disposed of in terms of the above mentioned

judgment. Learned Additional Advocate General

submits that the matter be taken up tomorrow to

enable him to go through the aforesaid judgment.

As prayed for, list on 07.07.2022.

(Ajay Mohan Goel) Judge July 06, 2022 (Rishi)