State Of Himachal Pradesh And ... vs Sukhwarsha
2023 Latest Caselaw 10394 HP

         IN THE HIGH COURT OF HIMACHAL PRADESH, SHIMLA

                                          CMP (M) No. 799 of 2023 &




                                                                        .
                                          LPA No. 125 of 2023.





                                          Date of decision: 27.07.2023.





    State of Himachal Pradesh and another                           .....Appellants.

                                   Versus
    Sukhwarsha                                                    .....Respondent.

    Coram


    The Hon'ble Mr. Justice Tarlok Singh Chauhan, Judge.

    The Hon'ble Mr. Justice Satyen Vaidya, Judge.

    Whether approved for reporting?1 No
    For the Appellants            :       Mr. I.N.Mehta, Senior Additional
                                          Advocate    General   with   Mr.
                                          Ramakant Sharma, Ms. Sharmila



                                          Patial,    Additional Advocate
                                          Generals, Mr. J.S.Guleria, Ms.
                                          Priyanka     Chauhan,     Deputy




                                          Advocate Generals and Mr. Rajat
                                          Chauhan, Law Officer.





    For the Respondent            :        Ms. Anjali Soni Verma, Advocate.





    Tarlok Singh Chauhan, Judge (Oral)

CMP(M) No. 799 of 2023.

Notice. Ms. Anjali Soni Verma, Advocate, appears and

waives service of notice on behalf of the respondent.

2. For the reasons stated in the application, which is duly

supported by an affidavit of the Director, Health Services, Himachal

Whether the reporters of the local papers may be allowed to see the Judgment?Yes

Pradesh, we find sufficient cause to condone the delay of 120 days'

that has crept up in filing the appeal. Ordered accordingly. The

.

application stands disposed of.

The appeal be registered.

LPA No. 125 of 2023.

3. Learned Additional Advocate General fairly concedes

that the issue in question is squarely covered by the judgment

rendered by this Bench in LPA No. 117 of 2023 in case titled State

of Himachal Pradesh and another vs. Nisha Kumari and others,

decided on 21.07.2023.

4. For the reasons stated in the aforesaid judgment which

shall be read mutatis mutandis in the instant case, the appeal is

dismissed, leaving the parties to bear their own costs. Pending

application, if any, also stands disposed of.

(Tarlok Singh Chauhan) Judge

(Satyen Vaidya) Judge 27th July, 2023.

(krt)