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State Of H.P vs Sh. Krishan Dutt
2021 Latest Caselaw 3843 HP

Citation : 2021 Latest Caselaw 3843 HP
Judgement Date : 11 August, 2021

Himachal Pradesh High Court
State Of H.P vs Sh. Krishan Dutt on 11 August, 2021
Bench: Ravi Malimath, Justice, Jyotsna Rewal Dua
        IN THE HIGH COURT OF HIMACHAL PRADESH AT SHIMLA

                    ON THE 11th DAY OF AUGUST 2021

                                BEFORE




                                                        .

                  HON'BLE MR. JUSTICE RAVI MALIMATH,

                         ACTING CHIEF JUSTICE





                                   &

              HON'BLE MS. JUSTICE JYOTSNA REWAL DUA





                  LETTERS PATENT APPEAL No.582 of 2011

                     r            &

              CIVIL MISC. PETITION (MAIN) No.1871 of 2011


      Between:-


    1. STATE OF H.P.
       THROUGH PRINCIPAL SECRETARY (FORESTS)
       TO THE GOVT. OF H.P., SECRETARIAT, SHIMLA-2




    2. PRINCIPAL CHIEF CONSERVATOR OF FOREST





       DEPARTMENT, TALLAND, SHIMLA-1

    3. DIVISIONAL FOREST OFFICER,





       KUNIHAR FOREST DIVISION, KUNIHAR,
       DISTT. SOLAN H.P.

                                                       .....APPELLANTS

      (BY SH.ASHOK SHARMA, ADVOCATE GENERAL WITH
      MR.RANJAN SHARMA, MR. VIKAS RATHORE AND MS. RITTA
      GOSWAMI, ADDITIONAL ADVOCATES GENERAL)

      AND




                                       ::: Downloaded on - 31/01/2022 22:51:38 :::CIS
                                      2



    SH. KRISHAN DUTT S/O SUKH RAM,
    R/O VILLAGE CHADIYAR, P.O. BADHONIGHAT,
    TEHSIL KASAULI, DISTT. SOLAN H.P.

                                                        .....RESPONDENT




                                                          .

    ( BY SH. NARESH K. GUPTA, ADVOCATE)
    _____________________________________________________





                 This appeal coming on for orders this day, Hon'ble

    Mr. Justice Ravi Malimath, delivered the following:





                             JUDGMENT

At the request of learned Additional Advocate General

appearing for the appellants, the appeal as well as the delay

application is dismissed as withdrawn. The pending miscellaneous

applications are disposed off.





                                            ( Ravi Malimath )





                                          Acting Chief Justice





                                          ( Jyotsna Rewal Dua )
    August 11, 2021                             Judge
          (vt)





 

 
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