Prabhu Kumar vs State Of Himachal Pradesh And ...
2021 Latest Caselaw 154 HP

        IN THE HIGH COURT OF HIMACHAL PRADESH AT SHIMLA

                          Review Petition No. 70/2020
                             Decided on: 4th January, 2021
    ________________________________________________________




                                                                              .
    Prabhu Kumar                            ....Petitioner





                                        Versus
    State of Himachal Pradesh and others      ...Respondents
    ________________________________________________________





    Coram
    The Hon'ble Mr. Justice Tarlok Singh Chauhan, Judge.
    The Hon'ble Ms. Justice Jyostsna Rewal Dua, Judge.





    1   Whether approved for reporting?
    ________________________________________________________
    For the petitioner:                     Mr. Sanjeev Bhushan, Senior Advocate,
                                            with Mr. Rajesh Kumar, Advocate.
    For the respondents:                    Mr. Ashok Sharma, Advocate General,
                         r                  with   Mr. Vinod Thakur, Mr. Vikas

                                            Rathor Additional Advocates General,
                                            Ms. Seema Sharma, Mr. Bhupinder
                                            Thakur and Mr. Yudhvir Singh Thakur,
                                            Deputy     Advocates    General,   for
                                            respondents No. 1 & 2.


                                            Mr. Vikrant Thakur, Advocate for
                                            respondent No.3.
                                            Through Video Conferencing

    Tarlok Singh Chauhan, Judge (Oral)

Heard. There is no error apparent on face of the

record. Consequently, the instant petition is dismissed, so

also the pending application(s), if any.

(Tarlok Singh Chauhan) Judge

(Jyostna Rewal Dua) Judge January 04,2021 (Gaurav)

1 Whether reporters of Local Papers may be allowed to see the judgment?