Smt. Balindra Kumari vs . State Of Himachal Pradesh & Ors.
2022 Latest Caselaw 5436 HP

Smt. Balindra Kumari vs. State of Himachal Pradesh & Ors.

.

CMP No.8835 of 2022 in CWP No.4754 of 2021

8.07.2022 Present Ms. Babita Chauhan, Advocate, for the applicants-

petitioners.

` Mr. Narender Guleria, Additional Advocate General, for the respondents-State.

For the reasons stated in the application, the same is

allowed and names of applicants/petitioners No.1, 2 and 9 are ordered

to be corrected as Smt. Balindra Kumari, Smt. Meena and Ms.

Santosh Shamra, respectively. The Registry is directed to carry out

necessary correction in the memo of the judgment on the basis of the

amended memo annexed with the application. The application stands

disposed of.

(Sandeep Sharma)

Judge 8th July, 2022

(shankar)