Himachal Pradesh High Court
Neelma Devi vs State Of H.P. on 25 February, 2022
Author: Vivek Singh Thakur
Bench: Vivek Singh Thakur
Neelma Devi versus State of H.P. CWP No.107 of 2021 .
25.2.2022 Present: Mr.Rajat Kumar, Advocate, vice Mr. Ramesh Sharma, Advocate, for the petitioner.
Mr. Ajay Vaidya, Sr. Additional Advocate General, for the respondents.
On request of learned Senior Additional Advocate General, respondents are permitted to file compliance report by way of an affidavit, in sequel to order dated 25.10.2021 within two days.
List for consideration during next week.
(Vivek Singh Thakur) Judge February 25, 2022 (veena) ::: Downloaded on - 25/02/2022 20:13:16 :::CIS