Rukmani Devi vs . State Of H.P. & Ors
2023 Latest Caselaw 4985 HP

Rukmani Devi Vs. State of H.P. & ors

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CWP No. 2227 of 2023

1.5.2023 Present: Ms. Ruchika Khachi, Advocate, for the petitioner.

Mr. Y.W. Chauhan and Mr. I.N.Mehta, Senior Additional Advocates General, Mr. Ramakant Sharma and Ms. Sharmila Patiyal, Additional Advocates General, Ms.

Priyanka Chauhan, Deputy Advocate General and Mr. Rajat Chauhan, Law r Officer, for the respondents­State.

Learned counsel for the petitioner

submits that the order dated 24.4.2023 has been

complied with.

At this stage, Mr. Naresh K. Sharma,

Advocate appears and submits that he has filed

review petition against the aforesaid judgment. In

such circumstances, the joining of the petitioner

would be subject to outcome of the review petition.

(Tarlok Singh Chauhan) Acting Chief Justice

(Virender Singh) Judge May 1, 2023 (kalpana)