Vijay Kumari & Anr. vs . State Of Hp & Ors.
2022 Latest Caselaw 8552 HP

Vijay Kumari & anr. Vs. State of HP & Ors.

RSA No. 16 of 2018

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15.10.2022 Present: Mr. R.K. Sharma, Sr. Advocate with Mr. Arun Kumar, Advocate, for the appellants.

Mr. Sudhir Bhatnagar, Mr. Narender Guleria, Additional Advocates General with Mr. Sunny Dhatwalia, Assistant Advocate General for respondent-State.

r to Mr. Balram Sharma, ASGI, for respondent No.3.

Mr. Ramakant Sharma, Advocate, for respondent No.4 .

Learned counsel representing respondent No.4 states

that present appeal is not maintainable in view of the judgment

rendered by Hon'ble Full Bench in RSA No. 57 of 2017. Learned

counsel representing the appellant prays for and is granted a

week's time to go through the aforesaid judgment. List thereafter.

(Sandeep Sharma) Judge 15th October, 2022 (Guleria)