Himachal Pradesh High Court
Smt. Kiran Lata vs State Of Himachal Pradesh & Others on 20 April, 2023
Author: Ajay Mohan Goel
Bench: Ajay Mohan Goel
IN THE HIGH COURT OF HIMACHAL PRADESH, SHIMLA
.
CWPOA No.4829 of 2019
Decided on: 20.04.2023
Smt. Kiran Lata ....Petitioner.
Versus
State of Himachal Pradesh & others .... Respondents.
Coram
Hon'ble Mr. Justice Ajay Mohan Goel, Judge.
Whether approved for reporting?1
For the petitioner
r : Mr. Rakesh Kumar Dogra, Advocate.
For the Respondents : M/s Jitender Sharma, Tejasvi
Sharma, Pushpender Jaswal and
Baldev Negi, Additional Advocate
Generals, for respondents No.1 to 5.
None for respondent No.6.
Ajay Mohan Goel, Judge (Oral)
Learned counsel for the parties are ad idom that the issue raised by way of this petition is squarely covered by the judgment passed by this Court in CWPOA No.4846 of 2019, titled as Smt. Kanchna Devi Versus State of Himachal Pradesh & others and other connected matters, decided on 03.04.2023.
2. Therefore, in these circumstances, this petition is disposed of with the direction that the findings returned by this Court in CWPOA No.4846 of 2019, titled as Smt. Kanchna Devi 1 Whether reporters of the local papers may be allowed to see the judgment?
::: Downloaded on - 20/04/2023 20:39:13 :::CIS 2Versus State of Himachal Pradesh & others and other connected matters, decided on 03.04.2023, shall mutatis mutandi apply to .
this petition also and all directions so issued in CWPOA No.4846 of 2019, titled as Smt. Kanchna Devi Versus State of Himachal Pradesh & others and other connected matters, decided on 03.04.2023, shall be construed as having been issued in this petition also. Pending miscellaneous applications, if any, also stand disposed of. Interim order, if any, stands vacated.
(Ajay Mohan Goel) Judge April 20, 2023 (Rishi) ::: Downloaded on - 20/04/2023 20:39:13 :::CIS