Savita vs . State Of Hp And Ors.
2023 Latest Caselaw 5775 HP

Savita vs. State of HP and ors.

CWP No. 826 of 2021.

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12.05.2023 Present: Mr. Shubham Sood, Advocate, vice Mr. Onkar Jairath, Advocate, for the petitioner.

Mr. Anup Rattan, Advocate General, with Mr. Ramakant Sharma, and Ms. Sharmila Patial, Additional Advocates General, Ms. Priyanka Chauhan, Mr. Arsh Rattan, Deputy Advocates

General and Mr. Rajat Chauhan, Law Officer, for the respondents­State.

Since the respondents have complied with the

judgment in question by passing consideration order,

therefore, no further order is required to be passed and

the matter is closed. However, in case, the petitioner still

feels aggrieved she is at liberty to avail appropriate

remedy as available to her under law.

                                            (Tarlok Singh Chauhan)
                                              Acting Chief Justice


                                                  (Virender Singh)
             May 12, 2023                             Judge
              (cm)