Amar Singh vs State Of Himachal Pradesh & Others
2021 Latest Caselaw 1907 HP

HIGH COURT OF HIMACHAL PRADESH AT SHIMLA

CWP No.3454/2019

.

                                                                  Decided on: 09.03.2021





    Amar Singh                                                               ...Petitioner.

                                             Versus





    State of Himachal Pradesh & others      . ..Respondents.

....................................................................................... Coram

Hon'ble Mr. Justice Ravi Malimath, Judge. Hon'ble Ms. Justice Jyotsna Rewal Dua, Judge.

Whether approved for reporting?1

___________________________________________________________

For the petitioner : Mr. Dalip K. Sharma, Advocate.

For the respondents : Mr. Ashok Sharma, Advocate General with Mr. Ranjan Sharma, Mr. Anil

Jaswal, Additional Advocates General and Mr. R.P. Singh, Deputy Advocate General.

Ravi Malimath Judge (Oral)

Learned counsel for the petitioner has placed on

record the office memorandum dated 08.01.2021, where various

reliefs have been granted therein.

2. Both learned counsels submit that the petition can be

disposed off in accordance with the said office memorandum.

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

3. In view of the submissions made by learned counsels

for the parties, the petition is disposed off with a direction to the

.

respondents to comply with the aforesaid office memorandum

within a period of three months from today. Pending

miscellaneous application is also disposed off accordingly.

( Ravi Malimath ) Judge

( Jyotsna Rewal Dua )

Judge March 09, 2021 (rohit/vs)