Himachal Pradesh High Court
Babita Sahotra vs State Of H.P. & Others on 31 March, 2022
Author: Jyotsna Rewal Dua
Bench: Jyotsna Rewal Dua
Babita Sahotra versus State of H.P. & others .
CWP No. 5780 of 2011 01.04.2022 Present: Mr. Anubhav Chopra, Advocate, for the petitioner.
Mr. Nand Lal Thakur, Additional Advocate General, for respondents No. 1 to 3.
None for respondent No. 4.
Learned Counsel for the petitioner prays for and is granted three weeks' time to file rejoinder.
( Mohammad Rafiq ) Chief Justice ( Jyotsna Rewal Dua ) Judge April 1, 2022 (hemlata) ::: Downloaded on - 02/04/2022 20:10:47 :::CIS .
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