Himachal Pradesh High Court
Kusum Sharma vs . State Of H.P. & Anr. on 16 March, 2022
Author: Jyotsna Rewal Dua
Bench: Jyotsna Rewal Dua
Kusum Sharma Vs. State of H.P. & Anr.
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CWP No. 1106/202216.03.2022 Present: Mr. Onkar Jairath, Advocate, for the petitioner.
Mr. Ashok Sharma, Advocate General with Ms. Ritta Goswami, Additional Advocate General, for respondent No.1.
Mr. Amit Chandel, Advocate, for respondent No.2.
Notice. Ms. Ritta Goswami, learned Additional Advocate General and Mr. Amit Chandel, learned counsel, appear and waive service of notice on behalf of respondent No.1 & respondent No.2 respectively. Reply be filed within four weeks, as prayed for. List thereafter.
( Mohammad Rafiq ) Chief Justice ( Jyotsna Rewal Dua ) Judge 16th March, 2022(Rohit/vs) ::: Downloaded on - 16/03/2022 20:14:20 :::CIS