CWP/2479/2021
2021 Latest Caselaw 3628 HP

CWP No. 2479 of 2021

05.08.2021 Present:- Mr. Karan Singh Parmar, Advocate, for the petitioner.

.

Mr. Ashok Sharma, Advocate General with Mr. Vinod

Thakur, Mr. Hemanshu Misra, Mr. Shiv Pal Manhans, Additional Advocate Generals and Mr. Bhupinder Thakur, Deputy Advocate General, for the respondents. (Through Video Conferencing)

CWP No. 2479 of 2021

Learned counsel for the petitioner relies upon a

judgment passed by learned Single Judge of this Court in CWPOA

No. 1397 of 2019, titled as Sarvesh Bhatia and anr. Vs. State of

Himachal Pradesh and anr. However, we notice that the learned

Single Judge while allowing the petition has relied upon a

judgment of Division Bench of this Court in CWPOA No. 195 of

2019, titled as Smt. Sheela Devi Vs. State of HP and others

decided on 26.12.2019, which in turn is admittedly pending

adjudication before the Hon'ble Supreme Court.

In such circumstances, leaving all questions of law

open, Admit.

CMP No. 4820 of 2021

Allowed and disposed of.

( Tarlok Singh Chauhan) Judge

(Satyen Vaidya) Judge 5th August, 2021.

(Guleria)