RAKSHA SHARMA Vs. STATE OF H.P.

JUDGEMENT

(1.) Ajay Mohan Goel, J . 1. By way of this writ petition, the petitioner has prayed for the following substantive reliefs:-

(2.) When this case was listed in the Court on 12/7/2021, the Court passed the following order:-

(3.) Thereafter, on 15/7/2021, the following order was passed by the Court:-