Himachal Pradesh High Court
State Of H.P. & Anr vs Kamla Devi on 28 July, 2023
Bench: Tarlok Singh Chauhan, Satyen Vaidya
IN THE HIGH COURT OF HIMACHAL PRADESH, SHIMLA.
CMP(M) No. 918 of 2023 &
.
LPA No. 134 of 2023
Decided on: 28.07.2023
State of H.P. & Anr. ...Appellants
Versus
Kamla Devi ...Respondent
Coram:
Hon'ble Mr. Justice Tarlok Singh Chauhan, Judge.
Hon'ble Mr. Justice Satyen Vaidya, Judge.
Whether approved for reporting? 1 No.
For the Appellants :
r Mr. Ramakant Sharma, Ms. Sharmila
Patial, Addl. A.Gs. With Mr. J. S. Guleria,
Ms. Priyanka Chauhan and Mr. Rajat
Chauhan, Law Officer.
For the Respondent : Ms. Anjali Soni Verma, Advocate.
Tarlok Singh Chauhan, Judge (Oral)
CMP(M) No. 918 of 2023
Notice. Ms. Anjali Soni Verma, Advocate, appears and waives service of notice on behalf of the respondent.
2. For the reasons stated in the application, which is duly supported by an affidavit of the Director, Health Services, Himachal Pradesh, we find sufficient cause to condone the delay of 48 days' that has crept up in filing the appeal. Ordered accordingly, the application stands disposed of.
Appeal be registered.
1Whether reporters of the local papers may be allowed to see the judgment? yes ::: Downloaded on - 28/07/2023 21:38:53 :::CIS 2 LPA No. 134 of 2023
3. Learned Additional Advocate General fairly concedes .
that the issue in question is squarely covered by the judgment rendered by this Bench in LPA No. 117 of 2023 in case titled State of Himachal Pradesh and another vs. Nisha Kumari and others, decided on 21.07.2023.
4. For the reasons stated in the aforesaid judgment which shall be read mutatis mutandis in the instant case, the appeal is dismissed, leaving the parties to bear their own costs.
Pending application, if any, also stands disposed of.
(Tarlok Singh Chauhan)
Judge
(Satyen Vaidya)
28th July, 2023 Judge
(sanjeev)
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