Himachal Pradesh High Court
Smt. Banita Kumari vs State Of H.P. And Another on 25 February, 2020
Bench: Tarlok Singh Chauhan, Anoop Chitkara
IN THE HIGH COURT OF HIMACHAL PRADESH,
SHIMLA.
CWP No. 588 of 2020
.
Decided on: 25.02.2020
Smt. Banita Kumari ...Petitioner.
Versus
State of H.P. and another ...Respondents.
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Coram:
Hon'ble Mr. Justice Tarlok Singh Chauhan, Judge.
Hon'ble Mr. Justice Anoop Chitkara, Judge.
Whether approved for reporting? 1 No
For the Petitioner: Mr. Munish Datwalia, Advocate.
For the Respondents: Mr. Narinder Guleria and Mr. Ashwani
Sharma, Addl. A.Gs., with Mr. J.S.Guleria,
Mr. Y.S.Thakur and Mr. R.R.Rahi, Dy.A.Gs.
Justice Tarlok Singh Chauhan, J.(Oral)
Learned counsel for the petitioner submits that his client would be contented in case she is permitted to make a representation to the competent authority.
Obviously there cannot be any opposition to such prayer.
2. Accordingly, the instant petition is disposed of with liberty reserved to the petitioner to make a representation to the competent authority. In the event of such representation being made, there is no reason to doubt the bonafide of the petitioner and the same shall be dealt 1 Whether reporters of the local papers may be allowed to see the judgment? yes ::: Downloaded on - 26/02/2020 20:23:46 :::HCHP 2 with adequate sensitivity taking into consideration the condition of the husband of the petitioner, who has been .
recently operated upon. Pending application(s) if any, shall also stand disposed of.
(Tarlok Singh Chauhan) Judge (Anoop Chitkara) 25 February, 2020.
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Judge
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