Citation : 2021 Latest Caselaw 1271 HP
Judgement Date : 24 February, 2021
CWP No. 7568 of 2019
24.2.2021 Present: Mr. Devender K. Sharma, Advocate, for the petitioners.
.
Mr. Raju Ram Rahi, Deputy Advocate General for the respondents.
Pleadings are complete.
After hearing for some time, learned Deputy
Advocate General is directed to obtain instructions with regard to
the relief given by the Court in Ravi Kumar Vs. State of H.P. in
CWP No. 3950 of 2010 and also to produce copy of judgment
passed in the aforesaid Ravi Kumar's case.
List after four weeks.
(Vivek Singh Thakur) Judge 24th February, 2021
(Guleria)
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