Himachal Pradesh High Court
Amita Puri vs . State Of H.P.And Ors. on 28 April, 2023
Author: Satyen Vaidya
Bench: Satyen Vaidya
Amita Puri Vs. State of H.P.and ors.
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CWPOA No. 3816 of 2020 28.04.2023 Present: Mr. T.S. Chauhan, Advocate, for the petitioner.
Mr. H.S. Rawat, Additional Advocate General for respondents No.1 and 2.
Mr. Vikrant Thakur, Advocate, for respondent No. 3.
Mr. Dilip Sharma, Sr. Advocate, with Mr. Manish Sharma, Advocate, for respondents No. 4.
None for respondents No. 5 and 6.
The matter was heard on 21.04.2023 and was reserved for judgment. However, at the time of dictating judgment, I found necessary to seek certain clarifications from the parties.
Let the matter be listed for re-hearing on 08.05.2023.
( Satyen Vaidya ) Judge 28th April, 2023 (sushma) ::: Downloaded on - 28/04/2023 21:02:16 :::CIS