Sh. Dharam Pal vs State Of H. P. & Ors
2021 Latest Caselaw 3110 HP

         IN THE HIGH COURT OF HIMACHAL PRADESH, SHIMLA

                                          Ex.P. No. 471 of 2020




                                                                        .
                                          Date of decision: 13.07.2021.





    Sh. Dharam Pal                                                .....Petitioner.
                                    Versus





    State of H. P. & Ors.                                         .....Respondents.

    Coram:
    Hon'ble Mr. Justice Tarlok Singh Chauhan, Judge.
    Hon'ble Mr. Justice Satyen Vaidya, Judge.





    Whether approved for reporting? 1     No.



    For the Petitioner        :           Mr. A. K. Gupta, Advocate.

    For the Respondents:                   Mr. Ashok Sharma, A.G., with Mr.
                              r            Vinod Thakur, Mr. Vikas Rathore, Mr.
                                           Shiv Pal Manhans, Addl. A.Gs., Mr. J.

                                           S. Guleria and Mr. Bhupinder Thakur,
                                           Dy. A.Gs.


    Tarlok Singh Chauhan, Judge (Oral)

Learned counsel for the petitioner states that he is

under instructions not to press this petition as the order in

question stands complied with. His statement is taken on record.

2. Consequently, the instant petition is disposed of as

not pressed, so also pending applications, if any.

                                                   (Tarlok Singh Chauhan)
                                                              Judge


                                                         (Satyen Vaidya)
                  th
             13        July, 2021                             Judge
               (sanjeev)

Whether the reporters of the local papers may be allowed to see the Judgment?Yes