Tuesday, 19, May, 2026
 
 
 
Expand O P Jindal Global University
 
  
  
 
 
 

Chemel Singh vs State Of H.P. & Others
2021 Latest Caselaw 211 HP

Citation : 2021 Latest Caselaw 211 HP
Judgement Date : 5 January, 2021

Himachal Pradesh High Court
Chemel Singh vs State Of H.P. & Others on 5 January, 2021
Bench: Tarlok Singh Chauhan, Jyotsna Rewal Dua
           HON'BLE HIGH COURT OF HIMACHAL PRADESH
                                AT SHIMLA
                                     CWP No.04/2021
                                     Decided on: 05.01.2021




                                                                          .

    Chemel Singh                                  ...Petitioner.
                           Versus
    State of H.P. & others                   . ..Respondents.





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





    Whether approved for reporting?1 No

    For the petitioner :             Mr. Vinay Sharma, Advocate.

    For the respondents :            Mr. Ashok Sharma, Advocate General

                                     with Mr. Vinod Thakur, Mr. Vikas
                                     Rathore, Mr. Shiv Pal Manhans, Mr.
                                     Nand Lal Thakur, Additional Advocates
                                     General, Mr. Bhupinder Thakur, Ms.



                                     Seema Sharma, & Mr. Yudhvir Thakur
                                     Deputy     Advocate      Generals,  for
                                     respondents No.1, 3 ,4 and 5/State.




                                     Mr. Ajeet Singh Saklani, Advocate, for





                                     respondent No.2.

                     (Through Video conferencing)





    Tarlok Singh Chauhan, Judge (Oral)

Learned counsel for the petitioner states that he is

under instructions not to press the instant petition.

Consequently, the instant writ petition is dismissed, as not

Whether reporters of the local papers may be allowed to see the judgment?

pressed. Pending miscellaneous application(s), if any, shall also

stand disposed of.

.

(Tarlok Singh Chauhan)

Judge

(Jyotsna Rewal Dua) Judge

January 05, 2021 (rohit)

r to

 
Download the LatestLaws.com Mobile App
 
 
Latestlaws Newsletter
 

Publish Your Article

 

Campus Ambassador

 

Media Partner

 

Campus Buzz

 

LatestLaws Guest Court Correspondent

LatestLaws Guest Court Correspondent Apply Now!
 

LatestLaws.com presents: Lexidem Offline Internship Program, 2026

 

LatestLaws.com presents 'Lexidem Online Internship, 2026', Apply Now!

 
 

LatestLaws Partner Event : IJJ

 

LatestLaws Partner Event : MAIMS

 
 
Latestlaws Newsletter