Date Of Decision: 5Th January vs State Of H.P. & Others
2021 Latest Caselaw 232 HP

IN THE HIGH COURT OF HIMACHAL PRADESH, SHIMLA

CWP No. 31 of 2021 Date of Decision: 5th January, 2021 Hari Bahadur & others .....Petitioners Versus State of H.P. & others ......Respondents

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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. 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 petitioners, within two

weeks hereafter. However, the apposite application(s), if not already

preferred, be preferred, by the writ petitioners, 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?