Himachal Pradesh High Court
Geetanjali vs . State Of H.P. & Ors. on 25 March, 2026
Author: Ajay Mohan Goel
Bench: Ajay Mohan Goel
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Geetanjali Vs. State of H.P. & Ors.
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CWP No. 3338 of 2026.
25.03.2026 Present: Mr. Suneet Goel, Senior Advocate, with Mr. Vishwas Kaushal, Advocate, for the petitioner.
Mr. Pushpinder Jaswal, Additional Advocate General, for the respondents.
of Notice. Mr. Pushpinder Jaswal, learned Additional Advocate General, accepts notice on behalf of the respondents.
rt The limited grievance of the petitioner is that her T.A/D.A Bills have not been paid by the respondents till date.
Learned Additional Advocate General to have instructions in this regard, by the next date of hearing.
List on 20.04.2026.
(Ajay Mohan Goel) Judge March 25, 2026 (Shivank Thakur) ::: Downloaded on - 25/03/2026 20:36:13 :::CIS