Himachal Pradesh High Court

Decided On : 01.05.2025 vs Ms. M. Sudha Devi on 1 May, 2025

Author: Ajay Mohan Goel

Bench: Ajay Mohan Goel

                                                                                       2025:HHC:11829


         IN THE HIGH COURT OF HIMACHAL PRADESH AT
                          SHIMLA

                                                                              COPC No. 321 of 2025
                                                                             Decided on : 01.05.2025
Manju Devi.
                                                                                        ...Petitioner
                                                          Versus
Ms. M. Sudha Devi.
                                                                                      ...Respondent
Coram
Hon'ble Mr. Justice Ajay Mohan Goel, Judge
Whether approved for reporting?1
For the petitioner   :    Mr. Vishwa Bhushan, Advocate.
For the respondent                             :          Mr. Pushpinder Jaswal,
                                                          Additional Advocate General.
Ajay Mohan Goel, Judge (Oral)

Notice. Mr. Pushpinder Jaswal, learned Additional

Advocate General, accepts notice on behalf of the respondents.

2. Learned counsel for the petitioner submits that now

the appropriate Authority has passed an order rejecting the

representation of the petitioner.

3. Therefore, these proceedings are closed, but with

liberty to the petitioner to assail the order passed by the

Authority, in accordance with law. Pending miscellaneous

1Whether reporters of the local papers may be allowed to see the judgment?

2025:HHC:11829

application(s), if any also stand disposed of accordingly.

(Ajay Mohan Goel) Judge