Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 1, Cited by 7]

Himachal Pradesh High Court

Shweta Kumari vs . Union Of India & Others on 18 May, 2022

Bench: Sabina, Satyen Vaidya

Shweta Kumari Vs. Union of India & others .

CWP No.2702 of 2021 18.05.2022 Present: Mr. Rajender Singh, Advocate on behalf of Mr. Dalip K. Sharma, Advocate, for the petitioner. Mr. Balram Sharma, Assistant Solicitor General of India, for respondent No.1. Mr. Vikrant Chandel, Deputy Advocate General, for respondents No.2 & 3/State.

Learned Assistant Solicitor General of India requests for an adjournment to enable him to seek instructions in the matter.

List after two weeks.

( Sabina ) Judge ( Satyen Vaidya ) Judge May 18, 2022 Himalvi ::: Downloaded on - 18/05/2022 20:06:56 :::CIS