LAWS(HPH)-2024-7-16

NARI SEWA FOUNDATION REGD Vs. CHIEF EXECUTIVE OFFICER

Decided On July 08, 2024
Nari Sewa Foundation Regd Appellant
V/S
CHIEF EXECUTIVE OFFICER Respondents

JUDGEMENT

(1.) The Himachal Pradesh Mental Health Authority, Shimla has cancelled the registration of appellant's mental health establishment. Feeling aggrieved, appellant seeks quashing of the cancellation order.

(2.) The sequence of events leading to cancellation of appellant's registration:-

(3.) Submissions