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[Cites 1, Cited by 2]

Himachal Pradesh High Court

Dr. Ankita Dadhwal vs . State Of H.P. & Others on 16 September, 2022

Bench: Amjad Ahtesham Sayed, Jyotsna Rewal Dua

Dr. Ankita Dadhwal Vs. State of H.P. & others CWP No. 6519 of 2022 .

16.09.2022 Present: Mr. Vishwa Bhushan, Advocate, for the petitioner.

Mr. Ajay Vaidya, Senior Additional Advocate General, for respondent Nos. 1 to 4.

Mr. Balram Sharma, Assistant Solicitor General of India, for respondent No. 5.

On the request of learned Counsel for the petitioner, we grant leave to amend the petition. Amended copy of the petition be placed on record by 19.09.2022.

List on 20.09.2022. In the meantime, learned Senior Additional Advocate General to take instructions.






                                                            ( A.A. Sayed )
                                                             Chief Justice






             September 16, 2022                          ( Jyotsna Rewal Dua )
                (hemlata)                                     Judge




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