Himachal Pradesh High Court
Nora Devi vs State Of Himachal Pradesh And Anr on 26 June, 2023
Bench: Tarlok Singh Chauhan, Satyen Vaidya
IN THE HIGH COURT OF HIMACHAL PRADESH, SHIMLA
Ex. P. No. 232 of 2022
Decided on: 26.06.2023
.
Nora Devi ....Petitioner.
Versus
State of Himachal Pradesh and Anr.
...Respondents.
Coram
The Hon'ble Mr. Justice Tarlok Singh Chauhan, Judge.
The Hon'ble Mr. Justice Satyen Vaidya, Judge.
Whether approved for reporting? 1
For the petitioner : Mr. Guna Nand Verma,
Advocate.
For the respondents : Mr. Anup Rattan, Advocate
General with Mr. I. N.
Mehta, Senior Additional
Advocate General, Mr.
Ramakant Sharma, Ms.
Sharmila Patial, Additional
Advocate Generals, Ms.
Priyanka Chauhan, Deputy
Advocate General and
Mr. Rajat Chauhan, Law
Officer.
Tarlok Singh Chauhan, Judge (Oral)
Respondents have passed the consideration order in compliance to the judgment passed by this 1 Whether reporters of the local papers may be allowed to see the judgment?
::: Downloaded on - 27/06/2023 20:34:52 :::CIS 2Court in CWP No. 7112 of 2011, thereby rendering the instant petition as satisfied.
.
2. Accordingly, the instant petition is disposed of.
In case the petitioner is still aggrieved, she is at liberty to avail such remedy, as available to her, under the law, including the revival of the instant petition.
r to (Tarlok Singh Chauhan)
Judge
(Satyen Vaidya)
Judge
26th June, 2023
(sushma)
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