Himachal Pradesh High Court
Poonam Gehlot vs State Of Himachal Pradesh on 16 March, 2022
Author: Jyotsna Rewal Dua
Bench: Jyotsna Rewal Dua
Poonam Gehlot Versus State of Himachal Pradesh and others .
CWP No.153 of 2018 16.03.2022 Present: Mr. Abhimanyu Rathor, Advocate, on behalf of the petitioner.
Ms. Ritta Goswami, Additional Advocate General, for respondents No.1 to 4 & 7.
Mr. Shivam Prashar, Advocate vice Mr. Adarsh K. Vashista, Advocate for respondent No.5.
Mr. Tara Singh Chauhan, Advocate, for respondent No.8.
Mr. Ajay Chandel, Advocate, for respondent No.9.
Mr. Abhimanyu Rathor, Advocate prays for an adjournment. Granted.
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( Mohammad Rafiq ) Chief Justice ( Jyotsna Rewal Dua ) Judge March 16, 2022 (Bhardwaj) ::: Downloaded on - 16/03/2022 20:14:17 :::CIS