Himachal Pradesh High Court
Medo Kumari vs . State Of Hp & Others on 22 June, 2022
Bench: Tarlok Singh Chauhan, Chander Bhusan Barowalia
Medo Kumari Vs. State of HP & others CWP No. 3978 of 2022 22.6.2022 Present: Mr. Parveen Chauhan, Advocate, for the .
petitioner.
Mr. Rajinder Dogra, Senior Additional Advocate General with Mr. Vinod Thakur, Mr. Shiv Pal Manhans, Additional Advocate Generals with Mr. Y.S. Thakur, Deputy Advocate General, for the respondentsÂState.
CWP No. 3978 of 2022 & CMP No. 7861 of 2022 Issue notice confined to respondents No. 1 to 4, returnable for 29.6.2022. Learned Additional Advocate General prays for and is granted three week's time to obtain fresh instructions.
Reply be filed in the meanwhile.
(Tarlok Singh Chauhan) Judge (Chander Bhusan Barowalia) Judge June 22, 2022 (Kalpana) ::: Downloaded on - 22/06/2022 20:06:49 :::CIS