Prashant Mehta vs . State Of H.P & Ors.
2022 Latest Caselaw 2982 HP

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Prashant Mehta vs. State of H.P & Ors.

CWP No.6076/2020 A

9.5.2022 Present: Petitioner in person.

Mr. Ashok Sharma, Advocate General, Mr. Vinod

Thakur, Mr. Shiv Pal Manhans, Additional Advocates General, Mr. Yudhbir Singh Thakur and Mr. Bhupinder Thakur, Dy. Advocates General for the respondents-State.

The petitioner is present in person and has handed

over the document allegedly issued by the Registry of Hon'ble

Supreme Court to satisfy this Court that he has already

approached the Hon'ble Apex Court against the judgment

rendered by this Court on 15th March, 2021. He states that he

intends to deposit the costs, as imposed by this Court during the

course of the day. Let a receipt thereof be placed on record.

Since the petitioner has undertaken to deposit the

costs, during the course of the day, therefore, no further orders

are required to be passed in the instant petition and the matter is

closed.

( Tarlok Singh Chauhan) Judge

( Chander Bhusan Barowalia ) Judge 9th May, 2022 (CS)