State Of Himachal Pradesh And ... vs Unknown
2021 Latest Caselaw 1329 HP

CWP No.4648 of 2020 25.02.2021 Present: Mr. Vikas Rajput, Advocate, for the petitioner.

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Mr. Ashok Sharma, Advocate General with Mr. Vinod Thakur, Mr. Vikas Rathore & Mr. Shiv Pal Manhans, Additional Advocates General and

Mr. Bhupinder Thakur & Mr. Yudhvir Singh Thakur, Deputy Advocates General, for the respondents-State.

Notice. Mr. Vinod Thakur, learned Additional

Advocate General, appears and waives service of notice on

behalf of the respondents.

Learned counsel for the petitioner states that the

issue in question is squarely covered by the judgment

rendered by this Court in LPA No.105 of 2010, titled The

State of Himachal Pradesh and others Versus Rakesh Chand

and others. Confronted with this, learned Additional

Advocate General prays for and is granted two weeks' time to

obtain instructions.

List on 18th March, 2021.

                                                    (Tarlok Singh Chauhan)
                                                            Judge


                                                      (Jyotsna Rewal Dua)
               February 25, 2021                            Judge
                    (Mukesh)