Date Of Decision: 5Th January vs State Of H.P. & Others
2021 Latest Caselaw 231 HP

IN THE HIGH COURT OF HIMACHAL PRADESH, SHIMLA

CWP No. 50 of 2021 Date of Decision: 5th January, 2021 Hira Mani .....Petitioner 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 petitioner: Mr. A.K. Gupta, 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, within the ambit, of, the verdict,

made by this Court, on 13.10.2020, upon, CWP No. 3517 of 2020,

titled as Ashwani Kumar & others vs. State of Himachal Pradesh &

others, consider the writ claim, of, the writ petitioner, within two weeks

hereafter. However, the apposite application, if not already preferred,

be preferred, by the writ petitioner, before the authority concerned. All

pending applications are disposed of.

(Sureshwar Thakur) Judge

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

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