Date Of Decision: 5Th January vs State Of H.P. & Others
2021 Latest Caselaw 223 HP

IN THE HIGH COURT OF HIMACHAL PRADESH, SHIMLA

CWP No. 80 of 2021 Date of Decision: 5th January, 2021 Inder Singh and others .....Petitioners Versus State of H.P. & others ......Respondents

.

Coram The Hon'ble Mr. Justice Sureshwar Thakur, Judge. The Hon'ble Mr. Justice Chander Bhusan Barowalia, Judge. Whether approved for reporting?1

For the petitioners: Mr. P.D. Nanda, Advocate. For the respondents: Mr. Hemant Vaid and Mr. Ashwani Sharma, Addl. AGs.

(Through Video Conferencing)

Sureshwar Thakur, Judge (oral).

The extant writ petition, is, disposed of, with a direction,

to the respondents concerned, to, strictly within the ambit, of, the

verdict, made by a Coordinate Bench of this, on 05.05.2014, upon,

CWP No. 2827 of 2014, titled as Desh Raj and others vs. State of

Himachal Pradesh & others, consider the writ claim, of, the writ

petitioners, within three weeks hereafter. All pending applications are

disposed of.

(Sureshwar Thakur) Judge

(Chander Bhusan Barowalia) th 5 January, 2021. Judge

(raman/CS)

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