Unknown vs Maina V. Pram Suhag Singh
2022 Latest Caselaw 2560 HP

Maina v. Pram Suhag Singh

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COPCT No. 963 of 2020

2.5.2022 Present: Mr. Rakesh K. Dogra, Advocate, for the petitioner.

Mr. Sudhir Bhatnagar, Additional Advocate General, with Mr. Sunny Dhatwalia, Assistant Advocate General, for the State.

While placing on record copies of orders dated

19.3.2020 and 8.11.2021 issued by the Divisional Forest

Officer, Mandi, Forest Division, Mandi and Deputy Conservator

of Forest, Mandi, Forest Division, Mandi, respectively, learned

counsel for the petitioner states that at the first instance,

respondents accepted the claim of the petitioner and granted

the benefit in terms of judgment passed by the Hon'ble Apex

court in Sunder Singh'[s Case, but subsequently after more

than one and half years, again rejected her case vide order

dated 8.11.2021. learned Additional Advocate General prays for

and is granted two weeks' time to have instructions. List on

20.5.2022.

           2nd May, 2022                         (Sandeep Sharma),
                Manjit                               Judge