Asha Kumari vs State Of H.P. & Ors
2023 Latest Caselaw 5542 HP

        IN THE HIGH COURT OF HIMACHAL PRADESH, SHIMLA

                                                       CWP No. 2331 of 2021
                                                      Decided on: 10.05.2023




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    Asha Kumari                                                          ....Petitioner

                                        Versus





    State of H.P. & Ors.                                              ...Respondents
    _




    Coram





    The Hon'ble Mr. Justice Vivek Singh Thakur, Judge.
    The Hon'ble Mr. Justice Sushil Kukreja, Judge.

    Whether approved for reporting?1

    For the petitioner              :          Mr. Atharv Sharma, Advocate.

    For the respondents             :          Mr. Rakesh Dhaulta, Additional
                                               Advocate General.



    Vivek Singh Thakur, Judge (oral)

The records of the instant petition be transmitted to

the State Transport Appellate Tribunal at Hamirpur with a

direction to treat this petition including accompanying

pleadings as appeal and decide the same in accordance with

law. Registry to retain copies of the pleadings in the instant

case.

2. For purpose of records, this petition alongwith

pending application(s), if any, shall be deemed to have disposed

of in this High Court.

1 Whether reporters of Local Papers may be allowed to see the judgment?

3. In view of above, instant petition is disposed of, so

also pending application(s), if any.

.

                                              ( Vivek Singh Thakur )
                                                         Judge





                                                  ( Sushil Kukreja )
    May 10, 2023                                      Judge
         (raman)



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