Himachal Pradesh High Court
Hero Devi vs State Of H.P. And Others on 13 July, 2015
Bench: Mansoor Ahmad Mir, Tarlok Singh Chauhan
IN THE HIGH COURT OF HIMACHAL PRADESH
SHIMLA
Ext. Pet No. 86 of 2015.
Date of decision: 13th July, 2015.
Hero Devi .....Petitioner
.
Versus
State of H.P. and others ...Respondents.
Coram:
The Hon'ble Mr. Justice Mansoor Ahmad Mir, Chief justice.
The Hon'ble Mr. Justice Tarlok Singh Chauhan, Judge.
Whether approved for reporting ?1
For the petitioner: Mr. Deven Khana, Advocate.
For the respondents: Mr. Shrawan Dogra, Advocate
General with M/s Romesh Verma
and Anup Rattan, Additional
Advocate Generals and Mr. J. K
Verma, Deputy Advocate General.
_________________________________________________
Mansoor Ahmad Mir, Chief Justice (Oral)
Mr. J.K. Verma, learned Deputy Advocate General stated at the Bar that the respondents have filed the reply in the Registry and complied with the directions contained in the judgment delivered by this Court in CWP No 8109 of 2010 dated 28.12.2010 vide Annexure R2. His statement is taken on record. Registry to trace and place the same on record. He has also made available a copy of the reply across the Board.
2. In view of the reply filed coupled with the statement made by the learned Deputy Advocate General, this petition is disposed of along with pending applications, 1 Whether the reporters of Local Papers may be allowed to see the judgment ?.
::: Downloaded on - 15/04/2017 18:33:17 :::HCHP -2-if any, by providing that the petitioner is at liberty to challenge Annexure R2, if she is still aggrieved. Copy dasti.
.
(Mansoor Ahmad Mir) Chief Justice.
July 13, 2015 (Tarlok Singh Chauhan)
(cm Thakur) Judge.
r to
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