Lal vs Unknown
2021 Latest Caselaw 2559 HP

LPAs No. 20 to 23 of 2015

05.04.2021 Present: Mr. Vinod Thakur, Mr. Vikas Rathore and Mr.

.

Shiv Pal Manhans, Additional Advocates

General, with Mr. Bhupinder Thakur and Mr. J.S. Guleria, Deputy Advocates General, for the appellants.

Mr. Naresh Kaul, Advocate, for the respondent In LPA No. 20 of 2015.

Mr. Deepak Kaushal, Advocate, for the

respondent in LPA No. 21 of2015.

Mr. Surender Sharma, Advocate, for the rrespondent(s) in LPAs No. 22 and 23 of 2015.

(Through video conferencing)

Learned counsel for the respondent, in LPA No.

20 of 2015, states that the issue in question is no longer res

integra, in view of the judgment delivered by a Division

bench of this Court in LPA No. 75 of 2014, titled Madan

Lal vs. State of H.P. & others. His statement is taken on

record. Confronted with this, learned Additional Advocate

General prays for and is granted two weeks' time to obtain

instructions.

List on 26th April, 2021.

(Tarlok Singh Chauhan) Judge

(Chander Bhusan Barowalia) Judge 5th April, 2021 (sanjeev/virender)