Sukh Dev Singh vs The State Of Himachal Pradesh And ...
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IN THE HIGH COURT OF HIMACHAL PRADESH AT SHIMLA

CWP No.3589 of 2021 Decided on:02.08.2021

.

Sukh Dev Singh ..........Petitioner

Versus The State of Himachal Pradesh and others ........Respondents ____________________________________________________

Coram:

Hon'ble Mr. Justice Ravi Malimath, Acting Chief Justice. Hon'ble Ms. Justice Jyotsna Rewal Dua, Judge.

Whether approved for reporting? For the petitioner : Mr. R.K. Bawa, Sr. Advocate with Mr. r Ajay Kumar Sharma, Advocate.

For the respondents : Mr. Ashok Sharma, Advocate

General with Mr. Ranjan Sharma, Mr. Vikas Rathore & Ms. Ritta Goswami, Additional Advocate Generals and Ms. Seema Sharma, Dy. Advocate General, for respondent No.1/State.

Mr. Neel Kamal Sharma, Advocate, for respondent No.2/University.

Mr. Sanjeev Sharma, Advocate, for

respondent No.3.

(Through Video Conferencing)

_________________________________________________ Ravi Malimath, Acting Chief Justice (Oral).

Petitioner's counsel submits that based on the reply

filed by respondent No.3, the petitioner has no further grievance to

____________________________________________________ Whether reporters of Local Papers may be allowed to see the judgment? Yes.

be made. Hence, he pleads that the petition may be disposed off.

His submission is placed on record. Ordered as such. The writ

petition is disposed off accordingly. Pending miscellaneous

.

application is also disposed off.

                                         ( Ravi Malimath )




                                        Acting Chief Justice



                                        ( Jyotsna Rewal Dua )
        August 02, 2021                        Judge
          (Yashwant)