Krishan Lal vs Coram
2021 Latest Caselaw 351 HP

                                                                             .
        IN THE HIGH COURT OF HIMACHAL PRADESH AT SHIMLA





                                        COPC No. 264 of 2020
                                        Date of Decision 6th January,2021





    ________________________________________________________

    Krishan Lal                                                          ...Petitioner

                                                   Versus

    J.C. Sharma and others

    Coram
                          r                to                            ....Respondents

    The Hon'ble Mr. Justice Vivek Singh Thakur, J.

Whether approved for reporting?1 ______________________________________________________________ For the Petitioner: Mr. Arvind Sharma, Advocate,

through Video Conferencing.

For the Respondents: Mr. Raju Ram Rahi, Deputy Advocate General, through Video

Conferencing.

__________________________________________________________________

Vivek Singh Thakur, J.

Learned Deputy Advocate General has placed on

record the copy of order, passed in compliance of order passed

by Court, for violation whereof present petition has been filed. He

has further stated that order for posting the petitioner at a

station of his choice has been passed. Copy of this order is taken

on record.

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

2. In view of above, petition is closed and disposed of.

.

    January 06, 2021                   (Vivek Singh Thakur)





     (ms)                                     Judge





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