Dile Ram Vs. State of H.P. & another alongwith connected matters.
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CWPOA No. 689 of 2019 alongwith CWPOA No.6478 of 2019, CWP Nos. 5236, 5237 of 2020, CWPOA No. 37 of 2020, CWP Nos. 2117, 5327 and 5426 of 2022 26.9.2023 Present: Mr.Adarsh K. Vashishta and Mr.Vikas Rajput, Advocates, for the petitioner(s) in respective petitions.
Ms.Seema Sharma, Deputy Advocate General, for the respondents.
In third line of Para 26 of judgment dated 16.9.2023, after the word "given" and before the word "three", word "beyond" be inserted.
The Court Master is directed to carry out necessary correction, as aforesaid. Corrected judgment be uploaded on the website of the High Court.
(Vivek Singh Thakur), Judge.
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