Rajneesh vs State Of H.P & Anr
2021 Latest Caselaw 435 HP

IN THE HIGH COURT OF HIMACHAL PRADESH, SHIMLA

CWP No. 232 of 2021.

Date of Decision: 7th January, 2021.

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           Rajneesh                                                   .....Petitioner.





                            Versus
           State of H.P & anr.                                         ......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. Balwant Singh Thakur, Advocate.

For the respondents: Mr. Ashwani Sharma, Addl. AG.

(Through Video Conferencing)

Sureshwar Thakur, Judge (oral).

Heard. The extant writ petition is disposed of, with, a

direction to the respondents concerned, to, within four weeks

hereafter, make a decision on Annexure P-2, in accordance with law,

and, after affording an opportunity of personal hearing to the writ

petitioner. All pending applications stand disposed of.

Copy dasti.

(Sureshwar Thakur) Judge

(Chander Bhusan Barowalia) 7th January, 2021. Judge (CS/virender)

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