Himachal Pradesh High Court
Smt. Pinki Bagga vs State Of Hp And Others on 17 March, 2022
Author: Jyotsna Rewal Dua
Bench: Jyotsna Rewal Dua
Smt. Pinki Bagga Versus State of HP and others .
CWP No.8181 of 2021 17.03.2022 Present: Mr. Harish Kumar Verma, Advocate, for the petitioner.
Mr. Ashok Sharma, Advocate General with Mr. Vikas Rathore, Additional Advocate General, for respondents No.1 and 2-State.
Ms. Suchitra Sen, Advocate, for respondent No.3- Commission.
CWP No.8181 of 2021 and CMP No.15676 of 2021 The learned Additional Advocate General states that he shall be filing reply to the writ petition on behalf of respondents No.1 and 2 within ten days. Ordered accordingly.
Rejoinder thereto, be filed within two weeks thereafter.
Matter to come up on 20.04.2022.
Interim order dated 24.12.2021 to continue till then.
( Mohammad Rafiq ) Chief Justice ( Jyotsna Rewal Dua ) Judge March 17, 2022 (Bhardwaj) ::: Downloaded on - 21/03/2022 20:11:14 :::CIS