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Anita Gupta vs State Of H.P. And Ors

High Court Of Himachal Pradesh · Decided on 30 October 2023 · Citation: (2023) 10 SHI CK 0076

HON’BLE JUDGES
Satyen Vaidya, J
RESULT
Disposed Of
CASE NUMBER
Civil Writ Petition No. 8106 Of 2023
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Judgment

6 paragraphs · 199 words

Satyen Vaidya, J

1.

Notice. Mr. Pratush Sharma, learned Additional Advocate General, appears and waives service of notice on behalf of respondents-State.

2.

Learned counsel for the petitioner submits that the case of the petitioner is squarely covered by the judgment passed by Co-ordinate Bench of this Court on 19.09.2023 in CWP No. 6611 of 2023, titled Surinder Singh Vs. State of H.P. and Anr. He further submits that the petitioner shall be content in case the respondents are directed to consider her case in light of aforesaid judgment in time bound manner.

3.

Accordingly, the petition is disposed of with the direction to respondent No. 2 to consider the case of the petitioner within six weeks from today in light of judgment passed in CWP No. 6611 of 2023, titled Surinder Singh Vs. State of H.P and Anr. and decide the same by passing a speaking order.

Needless to say, in case the petitioner is found entitled to the same relief(s) as granted to the petitioner in CWP No. 6611 of 2023, the same and identical relief will be granted to the petitioner within the aforesaid period.

4.

Pending miscellaneous application(s), if any, shall also stand disposed of.