Himachal Pradesh High Court
Richa Sharma vs . State Of H.P. on 27 March, 2023
Bench: Tarlok Singh Chauhan, Virender Singh
Richa Sharma vs. State of H.P. .
CWP No. 8824/202227.3.2023 Present: Mr. G. R. Palsra, Advocate, for the petitioner.
Mr. Y. W. Chauhan, Sr. Addl. A.G., with Ms. Priyanka Chauhan, Dy.A.G. and Mr. Rajat Chauhan, Law Officer, for the respondent-State.
Learned counsel for the petitioner states that rejoinder has been filed in the registry. Let the same be traced and placed on record and thereafter records of the instant petition be transmitted to the State Transport Appellate Tribunal at Mandi with a direction to treat this petition including accompanying pleadings as an appeal and decide the same in accordance with law.
Registry to retain a copy of the pleadings in the instant case.
(Tarlok Singh Chauhan) Judge (Virender Singh) Judge 27.3.2023 (pankaj) ::: Downloaded on - 28/03/2023 20:39:27 :::CIS