Himachal Pradesh High Court
Smt. Anjna Kumari vs . State Of H.P. & Others on 28 February, 2022
Author: Ajay Mohan Goel
Bench: Ajay Mohan Goel
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Smt. Anjna Kumari Vs. State of H.P. & Others CWP No.3371 of 2014 28.02.2022 Present: Ms. Mamta, Advocate, vice Ms. Archna Dutt, Advocate, for the petitioner.
Mr. Sumesh Raj, Mr. Sanjeev Sood, Additional Advocates General, with Mr. Manoj Bagga and Mr. Sunny Dhatwalia, Assistant Advocates General, for the respondents No.1 to 4State. Mr. Vikrant Thakur, Advocate, for respondent No.5.
CMP No.15388 of 2021 Notice. Mr. Sumesh Raj, Additional Advocate General, accepts notice on behalf of non applicants/respondents. Mr. Vikrant Thakur, Advocate accepts notice on behalf of non applicant/respondent No.5.
As prayed for, reply to the application be filed within three weeks. List thereafter.
(Ajay Mohan Goel) Judge February 28, 2022 (Rishi) ::: Downloaded on - 28/02/2022 20:12:34 :::CIS