Decided On: 28.07.2023 vs Disha Kumari
2023 Latest Caselaw 10542 HP

            IN THE HIGH COURT OF HIMACHAL PRADESH, SHIMLA.

                                                  CMP(M) No. 787 of 2023 &




                                                                                 .
                                                  LPA No. 129 of 2023





                                                  Decided on: 28.07.2023
    State of H.P. & Anr.                                          ...Appellants





                                                  Versus

    Disha Kumari                                                            ...Respondent

    Coram:





    Hon'ble Mr. Justice Tarlok Singh Chauhan, Judge.
    Hon'ble Mr. Justice Satyen Vaidya, Judge.
    Whether approved for reporting? 1             No.



    For the Appellants :
                             r           Mr. Ramakant Sharma, Ms. Sharmila

                                         Patial, Addl. A.Gs. With Mr. J. S. Guleria,
                                         Ms. Priyanka Chauhan and Mr. Rajat
                                         Chauhan, Law Officer.

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



    Tarlok Singh Chauhan, Judge (Oral)

CMP(M) No. 787 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 Pradesh, we find sufficient cause to condone the delay

of 48 days' that has crept up in filing the appeal. Ordered

accordingly, the application stands disposed of.

Appeal be registered.

Whether reporters of the local papers may be allowed to see the judgment? yes

LPA No. 129 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)




           28th July, 2023                       Judge
              (sanjeev)