ANURADHA Vs. LUCKY GENERAL STORE

JUDGEMENT

(1.) By way f this writ petition, the petitioner has, inter alia, prayed for the following reliefs:-

(2.) The case of the petitioner is that the petitioner had filed a complaint before the Himachal Pradesh Human Rights Commission against the private respondent, however, learned Commission in terms of the impugned order has closed the right of the complainant on 21/4/2025, ignoring the fact that the reason as to why the evidence could not be led by the complainant (petitioner herein), was the death of the father-in-law of the complainant.

(3.) Having heard learned counsel for the petitioner and having perused the zimni orders appended with the petition, this Court sees no reason to interfere with the order passed by the Himachal Pradesh Human Rights Commission.