Pratibha Chauhan vs . State Of H.P. & Ors. And
2023 Latest Caselaw 9170 HP

Pratibha Chauhan vs. State of H.P. & Ors. and connected matters.

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CWPOA No.94 of 2020 a/w CWPOA No.4994,

5200, 5229 and 5329 of 2019

07.07.2023 Present: Mr. Suneel Awasthi, Advocate, for the petitioner(s), in all the petitions.

Mr. Navlesh Verma, Additional Advocate General with Mr. Sidharth Jalta, Deputy Advocate General, for the respondent-State, in all the petitions.

Mr. Vikrant Thakur, Advocate, for the respondent- Commission, in all the petitions.

Mr. Dilip Sharma, Senior Advocate, with Mr. Manish

Sharma, Advocate, for the respective respondents, in all the respective matters.

Respondents no.3 and 4 are ex parte in CWPOA No.94 of 2020.

Though in this case, the judgment was reserved, but

as now this Court is not having the Roster to decide the case and

the time for pronouncement of judgment has elapsed since the

matter was lastly heard, accordingly, the same is ordered to be

released. List before the appropriate Bench.

(Ajay Mohan Goel) Judge

July 07, 2023 (Vinod)