Himachal Pradesh High Court
Sneh vs State Of Himachal Pradesh on 21 February, 2025
Sneh versus State of Himachal Pradesh and others CWP No. 2497 of 2025 21.02.2025 Present: Mr. Abhimanyu Rathor, Advocate for the petitioner.
Mr. Y.P.S. Dhaulta, Additional Advocate General for the respondents-State. Pursuant to orders dated 20.02.2025, Learned State Counsel prays for two days further time to have instructions in the matter.
2. Learned Counsel for the petitioner prays that in the interregnum, he may be permitted to make representation for redressal of grievance, if any. Petitioner is free to do so, for which no indulgence or directions by this Court is required.
3. List the matter before appropriate Bench on 25th February, 2025.
21st February, 2025 (Ranjan Sharma)
(himani) Vacation Judge