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Surendra Kumar & Others vs State Of H.P. & Another
2022 Latest Caselaw 9415 HP

Citation : 2022 Latest Caselaw 9415 HP
Judgement Date : 16 November, 2022

Himachal Pradesh High Court
Surendra Kumar & Others vs State Of H.P. & Another on 16 November, 2022
Bench: Satyen Vaidya
         IN THE HIGH COURT OF HIMACHAL PRADESH, SHIMLA

                               CWPOA No. 5616 of 2020
                        Decided on : 16.11.2022.




                                                                .

    Surendra Kumar & others                   ...Petitioners.
                               Versus
    State of H.P. & another                                   ...Respondents





    Coram:
    The Hon'ble Mr. Justice Satyen Vaidya, Judge.





    Whether approved for reporting?1
    For the petitioners
                     r             :   Mr. G. R. Palsra, Advocate.

    For the respondent         :       Mr. Desh Raj Thakur, Addl. A.G.
                                       with Mr. Narender Thakur, Dy.

                                       A.G.


    Satyen Vaidya, Judge (Oral)

Learned counsel for the petitioners has submitted

that the case of petitioners in the instant petition is squarely

covered by the judgment, passed by a Coordinate Bench of this

Court in a bunch of matters with lead case being CWPOA No.

3096 of 2019. He has also placed on record a copy of the said

judgment.

2. In view of the exposition of law, made by a

Coordinate Bench of this Court in aforesaid cases, the

respondents are directed to consider the case of petitioners in

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

the instant petition, in light of the judgment, passed by a

Coordinate Bench of this Court in CWPOA No. 3096 of 2019,

.

within six weeks, and in case the petitioners are also found

similarly placed and situated, they may also be granted the

same benefits, as are ordered to be granted in terms of the

aforesaid judgment.

3. In view of aforesaid observations, the present

petition is disposed, so also the pending applications, if any.


                                                           (Satyen Vaidya)
    16th November, 2022                                         Judge
           (kck)









 

 
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