Himachal Pradesh High Court
Manorma Devi vs State Of H.P. And Others on 25 April, 2019
Bench: Surya Kant, Sandeep Sharma
IN THE HIGH COURT OF HIMACHAL PRADESH AT SHIMLA
LPA No. 70 of 2016
Decided on: 25.4.2019
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Manorma Devi ....Appellant
Versus
State of H.P. and others ...Respondents
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Coram
Hon'ble Mr. Justice Surya Kant, Chief Justice
Hon'ble Mr. Justice Sandeep Sharma, Judge
Whether approved for reporting1?
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For the appellant Mr. Rajesh Kumar, Advocate.
For the respondents: Mr. Adarsh Sharma and Mr. Ashwani
Sharma, Additional Advocate
Generals and Mr. Manoj Bagga,
Assistant Advocate General, for
r respondents No.1 to 6.
None for respondent No. 7.
Mr. Onkar Jairath, Advocate, for
respondent No. 8.
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Surya Kant, Chief Justice (Oral)
Learned counsel for the appellant states that the appellant having been appointed, this appeal has been rendered infructuous and may be dismissed as withdrawn. Ordered accordingly.
Pending miscellaneous applications, if any, shall stand disposed of.
(Surya Kant) Chief Justice (Sandeep Sharma) Judge April 25, 2019 (Vikrant/shankar) Whether reporters of the Local papers are allowed to see the judgment? .
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