Himachal Pradesh High Court
Shilpa Thakur vs . State Of H.P. & Ors. on 15 March, 2022
Bench: Tarlok Singh Chauhan, Chander Bhusan Barowalia
Shilpa Thakur vs. State of H.P. & Ors.
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CWP No. 8359 of 2021 15.03.2022 Present: Mr. Naresh Verma, Advocate, for the petitioner.
Mr. Ashok Sharma, Advocate General with Mr. Shiv Pal Manhans, Mr. Vinod Thakur Additional Advocates General, Mr. Bhupinder Thakur, Mr. Yudhvir Singh Thakur, Deputy Advocates General and Mr. Rajat Chauhan, Law Officer for respondent No.1/State.
Mr. Vikrant Thakur, Advocate, for respondent No.2.
Learned Additional Advocate General has placed on record instructions dated 14th March, 2022.
However, the matter cannot be decided solely on the basis of instructions in absence of formal affidavit. Therefore, let formal affidavit be filed by the respondents within a period of one week from today. List on 22nd March, 2022.
(Tarlok Singh Chauhan) Judge (Chander Bhusan Barowalia) Judge 15th March, 2022 (himani/raman) ::: Downloaded on - 15/03/2022 20:12:26 :::CIS