Himachal Pradesh High Court
State Of H.P. And Others vs Devi Singh on 27 May, 2015
Bench: Rajiv Sharma, Sureshwar Thakur
IN THE HIGH COURT OF HIMACHAL PRADESH, SHIMLA
Review Petition No. 48 of 2015
Date of decision : 27/05/2015
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State of H.P. and others ... Petitioners.
Versus
Devi Singh ...Respondent.
Coram
The Hon'ble Mr. Justice Rajiv Sharma, Judge.
The Hon'ble Mr. Justice Sureshwar Thakur, Judge.
Whether approved for reporting?1
For the petitioners: Mr. M.A.Khan, Additional Advocate General.
For the Respondent: Nemo
Rajiv Sharma, J.(oral):
In addition to respondent/State, the District Tuberculosis Control Society, Lahaul and Spiti is ordered to comply with the orders rendered in CWP No. 485 of 2015 titled as Devi Singh Vs. State of H.P. and others on 9.1.2015. The petition is disposed of accordingly.
( Rajiv Sharma ) Judge.
27th May, 2015. (Sureshwar Thakur) ™ Judge.
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