Ram Dayal Poswal vs State Of H.P. & Ors
2021 Latest Caselaw 511 HP

IN THE HIGH COURT OF HIMACHAL PRADESH, SHIMLA

.

CWPOAs No. 1700, 1723 & 2105 of 2020

Date of Decision: 8th January, 2021 CWPOA No. 1700 of 2020 Ram Dayal Poswal .....Petitioner

Versus State of H.P. & ors. ......Respondents

CWPOA No. 1723 of 2020 Dhani Ram Sharma .....Petitioner

Versus State of H.P. & ors. ......Respondents

CWPOA No. 2105 of 2020 Onkar Singh .....Petitioner

Versus

State of H.P. & ors. ......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(s): Ms. Veena Sharma and Mr. Abhishek Sharma, Advocates.

For the respondents: Mr. Ashwani Sharma, Addl. AGs with Mr. J.S.

Guleria, Dy. AG, for respondents No.1 and 2. Mr. Lokender Pal Thakur, Senior Panel Counsel, for respondent No.3.

(Through Video Conferencing)

Sureshwar Thakur, Judge (oral).

The extant writ petitions, are, disposed of, with a

direction, to the respondents concerned, to, strictly in accordance with

the verdict, made by this Court, on 01.09.2020, upon, CWPOA No.

7945 of 2019, case titled K.P. Nayar vs. State of H.P. and another,

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

forthwith decide the writ claim(s). All pending applications are

disposed of.

.

(Sureshwar Thakur) Judge

(Chander Bhusan Barowalia) th 8 January, 2021. Judge (CS/raman)

r to