Notice. Mr.Vinod Thakur vs Unknown
2021 Latest Caselaw 1332 HP

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CWP No.4629/2020

25.02.2021 Present: Mr. Devender K. Sharma, Advocate, for the petitioners.

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

Deputy Advocates General, for the respondents/State.

CMP No.13027/2020 in CWP No.4629/2020

Allowed and disposed of.

CWP No.4629/2020

Notice. Mr.Vinod Thakur, learned Additional

Advocate General, appears and waives service of notice

on behalf of the respondents/State.

Learned counsel for the petitioner states that the

issue raised in the instant petition is squarely covered

by the judgment rendered by this Court in LPA No.

146/2010, titled State of Himachal Pradesh and

others vs. Narain Singh.

Confronted with this, learned Additional

Advocate General prays for and is granted three weeks'

time to file/obtain reply/instructions.

List on 18th March, 2021.

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(Tarlok Singh Chauhan) Judge

(Jyotsna Rewal Dua) Judge

25th February, 2021(Rohit)