Himachal Pradesh High Court
Sneh vs . State Of H.P. And Ors on 7 February, 2025
Sneh vs. State of H.P. and Ors Item No.D-17. CWP No.2145 of 2025 07.02.2025 Present: Mr. Abhimanyu Rathore, Advocate, for the petitioner.
Mr. Anup Rattan, Advocate General with Mr. Sidharth Jalta, Deputy Advocate General, for respondents-State. CWP No.2145 of 2025 and CMP No.2048 of 2025 Learned counsel for the petitioner has highlighted the application given for cancellation of the transfer order on the ground that husband of the petitioner is suffering from kidney disease and requires peritoneal dialysis and therefore her presence is required. Reference is also made to the materials placed on record and his treatment chart, as such, is annexed as Annexure P-5.
Keeping in view the above, the State shall consider the said representation positively by the next date of hearing and inform this Court regarding the decision taken on the representation.
List on 14.02.2025.
( G.S. Sandhawalia ) Chief Justice February 07, 2025 (Mamta/Ankit)