Sushil Kumar vs State Of H.P. And Others
2021 Latest Caselaw 569 HP

        IN THE HIGH COURT OF HIMACHAL PRADESH AT SHIMLA

                                  RP No. 71 of 2020
                                  Decided on: 08.01.2021
    __________________________________________________________________




                                                                         .
    Sushil Kumar                                     ....Petitioner





                             Versus
    State of H.P. and others                      ......Respondents
    __________________________________________________________________





    Coram
    The Hon'ble Mr. Justice Sureshwar Thakur, Judge.
    The Hon'ble Mr. Justice Chander Bhusan Barowalia, Judge.
    1 Whether       approved for reporting?
    ______________________________________________________




    (Through video conference)
    For the petitioner:        Mr. Ajay Sharma, Sr. Advocate, with
                         r     Mr. Amit Jamwal, Advocate.

    For respondents 1 & 2:                    Mr. Hemant Vaid and Mr. Ashwani
                                              Sharma, Additional Advocates

                                              General, with Mr. J.S. Guleria,
                                              Deputy Advocate General.

    For respondent No. 3:                     Mr. Ajay K. Dhiman, Advocate.



    Sureshwar Thakur, Judge.                 (oral)

There is no error apparent on the face of record.

Consequently, the instant petition does not fall within the ambit of

Order 47 Rule 1 read with Section 114 CPC and the same is

dismissed, so also pending application(s), if any. No costs.

(Sureshwar Thakur) Judge

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

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