Himachal Pradesh High Court
Ms.Sena Devi vs Gayatri Devi And Others on 20 April, 2016
Bench: Mansoor Ahmad Mir, Sandeep Sharma
IN THE HIGH COURT OF HIMACHAL PRADESH, SHIMLA
LPA No.197 of 2011
Decided on: 20.04.2016
.
Ms.Sena Devi ...Appellant.
versus
Gayatri Devi and others ...Respondents.
.........................................................................................................................
Coram
The Hon'ble Mr.Justice Mansoor Ahmad Mir, Chief Justice.
The Hon'ble Mr.Justice Sandeep Sharma, Judge.
of
Whether approved for reporting?
____________________________________________________________
For the Appellant: rt Mr.Y.P.S. Daulta, Advocate.
For the Respondents: Mr.H.S. Rangra, Advocate, for
respondent No.1.
Mr. Shrawan Dogra, Advocate General, with
Mr. Anup Rattan & Mr. Romesh Verma,
Additional Advocate Generals, and Mr. J.K.
Verma, Deputy Advocate General, for
respondents No.2 and 3.
Mr.Bhim Raj Sharma, Advocate, for respondent
No.4.
____________________________________________________________
Mansoor Ahmad Mir, Chief Justice (Oral)
Without marshalling out the merits of the case, we deem it proper to dispose of the instant appeal in terms of the interim order, dated 2nd June, 2011, passed in this appeal. Ordered accordingly. Pending CMPs, if any, also stand disposed of.
(Mansoor Ahmad Mir)
Chief Justice
April 20, 2016 (Sandeep Sharma)
(tilak) Judge
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