SONIKA SOOD Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) Notice. Mr. Rajan Kahol, learned Additional Advocate General, appears and waives service of notice on behalf of the respondents.

(2.) Taking into consideration the order impugned herein, decision rendered in CWP No.4830 of 2023, titled as Inder Singh Thakur & Ors Vs. State of H.P. & Ors. along with connected matters, decided on 7/4/2025, submissions made by learned counsel for the parties and the order being passed hereinafter, reply to this writ petition is not required to be called from the respondents. With consent of learned counsel for the parties, matter is heard at this stage.

(3.) Petitioners had instituted CWP No.10296 of 2025, titled as Sonika Sood & Anr. Vs. State of H.P. and Ors., seeking applicability of Inder Singh Thakur (supra). The writ petition was disposed of on 27/6/2025 with directions to the respondents to consider the representations of the petitioners in light of Inder Singh Thakur (supra) by passing appropriate orders in accordance with law within a time frame.