Sh. Sanjay Chauhan vs State Of Himachal Pradesh & Ors
2021 Latest Caselaw 1741 HP

        IN THE HIGH COURT OF HIMACHAL PRADESH, SHIMLA.




                                                                    .
                                    Review Petition No. 126 of 2019





                             Date of decision: March 05, 2021.





    Sh. Sanjay Chauhan.                          ......Petitioner.
                             Versus
    State of Himachal Pradesh & ors.             .....Respondents.



    Coram

    The Hon'ble Mr. Justice L. Narayana Swamy, Chief Justice.

    The Hon'ble Ms. Justice Jyotsna Rewal Dua, Judge.

    Whether approved for reporting?1

    For the petitioner       :      Mr. Rajinder Singh Chandel, Advocate.



    For the respondents      :      Mr. Adarsh Sharma, Ms. Rita Goswami,
                                    Addl. AGs and Mr. Yudhbir Singh Thakur,
                                    Dy. AG for respondent No. 1.




                                    Mr. Vishal, Advocate, vice Mr. Vikrant
                                    Thakur, Advocate, for respondents No. 2 to





                                    4.

                                    Nemo for respondent No. 5.





    Jyotsna Rewal Dua, Judge (Oral)

Heard learned counsel for the petitioner. There is no

error apparent on the face of record. Accordingly, the review

petition is dismissed. However, the petitioner is at liberty to seek

appropriate remedy, in accordance with law, if available to him

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

for recovery of any amount from respondent No. 5. Pending

application(s), if any, shall also stand disposed of.

.

(L. Narayana Swamy)

Chief Justice

(Jyotsna Rewal Dua)

Judge 5th March, 2021, (vs) r