Himachal Pradesh High Court
State Of H.P. & Ors. vs . Manorma & Ors. on 25 November, 2022
Bench: Tarlok Singh Chauhan, Virender Singh
State of H.P. & Ors. vs. Manorma & Ors.
CWP No. 1327 of 2020 25.11.2022 Present: Mr. Rajinder Dogra, Sr. Addl. A.G. with Mr. Vinod .
Thakur, Mr. Shiv Pal Manhans, Addl. A.Gs. Mr. Bhupinder Thakur, Dy. A.G. and Mr. Rajat Chauhan, Law Officer, for the petitioners-State.
Mr. Sunil Mohan Goel, Advocate, for respondents No. 1 to 3.
Mr. Anand Sharma, Sr. Advocate with Mr. Karan Sharma, Advocate, for respondents No. 5 and 6.
Learned counsel for respondents No. 5 and 6 states that issue involved in the instant case is no longer res integra in view of the judgment rendered by a Coordinate Bench of this Court in LPA No. 88 of 2016, titled as State of H.P. & Ors.
vs. Sushma Rana & Ors., decided on 22.09.2022.
Confronted with this, learned Additional Advocate General, prays for and is granted two weeks' time to seek instructions.
List on 12.12.2022.
(Tarlok Singh Chauhan) Judge (Virender Singh) Judge November 25, 2022 (Sanjeev) ::: Downloaded on - 26/11/2022 20:32:36 :::CIS