Smt. Rama Devi vs . State Of H.P. & Others
2026 Latest Caselaw 947 HP

Himachal Pradesh High Court

Smt. Rama Devi vs . State Of H.P. & Others on 19 February, 2026

Smt. Rama Devi vs. State of H.P. & others

.

CWP No. 1951 of 2026

19.02.2026 Present: Ms. Vanshika Bagga, Advocate, vice

Mr. J.S.Bagga, Advocate, for the petitioner.

Mr. Sumit Sharma, Deputy Advocate General,

of for respondents No. 1 to 7.

CWP No. 1951/2026 & CMP No. 2566/2026 rt Notice. Mr. Sumit Sharma, learned Deputy

Advocate General, appears and waives service of notice

on behalf of respondents No. 1 to 7.

Reply, as prayed, by respondents No. 1 to 7 be

filed on or before next date of hearing.

Issue notice to respondents No.8 & 9 returnable

on or before next date of hearing, on taking steps during

the course of the day.

List on 25.03.2026.

Allowed. Applicant/petitioner is exempted from

filing the translation of Annexure P-15, at this stage,

subject to filing of the same within seven days, as and

when directed to do so.

The application stands disposed off.

(Romesh Verma) Vacation Judge February 19, 2026 (Nisha)