Himachal Pradesh High Court
Smt. Bhupindra Devi @ Bhupindra Thakur vs State Of Himachal Pradesh on 18 July, 2016
Bench: Chief Justice, Tarlok Singh Chauhan
IN THE HIGH COURT OF HIMACHAL PRADESH SHIMLA
CWP No. 4626 of 2015
2015
Date of decision: 18.07.2016
.
Smt. Bhupindra Devi @ Bhupindra Thakur
.....Petitioner
Versus
State of Himachal Pradesh ....Respondent
___________________________________________________
Coram:
The Hon'ble Mr. Justice Mansoor Ahmad Mir, Chief Justice
of
The Hon'ble Mr. Justice Tarlok Singh Chauhan,
Chauhan, Judge
Whether approved for reporting?1
_________________________________________
For the petitioners :
rt Mr. Dushyant Dadwal, Advocate.
For the respondents: Mr. Shrawan Dogra, Advocate
General with Mr. M.A. Khan, Mr.
Anup Rattan and Mr. Romesh
Verma, Additional Advocate
Generals.
Mansoor Ahmad Mir, Chief Justice (Oral)
We deem it proper to dispose of this writ petition by directing the respondent to consider the case of the petitioner and make a decision within six weeks.
2. Accordingly, the writ petition is disposed of alongwith pending applications.
Copy dasti.
(Mansoor Ahmad Mir) Chief Justice.
July 18
18, 2016 (Tarlok Singh Chauhan)
Chauhan)
(hemlata) Judge.
1
Whether the reporters of Local Papers may be allowed to see the judgment?
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