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CWPOA/3336/2020
2021 Latest Caselaw 1209 HP

Citation : 2021 Latest Caselaw 1209 HP
Judgement Date : 23 February, 2021

Himachal Pradesh High Court
CWPOA/3336/2020 on 23 February, 2021
Bench: Sandeep Sharma

CWPOA No. 3336 of 2020

23.2.2021 Present: Mr. Devender Sharma, Advocate, for the petitioner.

Mr. Sudhir Bhatnagar and Mr. Arvind Sharma, Additional Advocates General and Ms. Svaneel

.

Jaswal, Deputy Advocate General, for the State.

Learned counsel for the petitioner states that case at

hand is squarely covered by the judgment dated 30.8.2017, passed

by the Division Bench of this Court in LPA No. 645 of 2011, titled State

of HP and Ors. v. Sh. Keshav Ram. At this stage, learned Deputy

Advocate General prays for and is granted a week's time to go

through the same so that on the next date of hearing, appropriate

orders are passed. List on 4.3.2021.

            23rd February, 2021                            (Sandeep Sharma),
              manjit                                             Judge









 

 
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