State Of H.P. & Ors vs State Of H.P. & Ors
2022 Latest Caselaw 9673 HP

        IN THE HIGH COURT OF HIMACHAL PRADESH, SHIMLA.

                                 CWP No. 1008 of 2017 a/w CWP




                                                           .
                                 Nos. 1009 of 2017, 424 of 2018,





                                 231, 470, 1618, 1789, 2155,
                                 2459 of 2019, 642, 1425 & 2246
                                 of 2020





                                 Decided on: 22.11.2022




    CWP No. 1008 of 2017

    Naresh Kumar

    State of H.P. & Ors.

                           Versus
                                                     ...Petitioner



                                                     ...Respondents

    CWP No. 1009 of 2017

    Anil Thakur                                      ...Petitioner



                           Versus

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




    CWP No. 424/2018





    S.S. Chauhan Construction Pvt. Ltd.              ... Petitioner

                           Versus





    State of H.P. & ors.                             ...Respondents

    CWP No. 231/2019

    Vijay Kumar                                       ..Petitioner

                           Versus

    State of H.P. & ors.                             ...Respondents




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    CWP No. 470/2019




                                                         .
    Saurabh Katoch                                 ....Petitioner





                           Versus

    State of H.P. & ors.                           ....Respondents





    CWP No.1618/2019

    Satish Kapil                                   ....Petitioner
                           Versus





    State of H.P. & ors.                           ....Respondents

    CWP No. 1789/2019 r
    Naresh Kumar Vij                               ....Petitioner
                           Versus

    State of H.P. & ors.                           ....Respondents

    CWP No. 2155/2019



    Satish Kumar Vij                               ....Petitioner
                           Versus




    State of H.P. & ors.                           ....Respondents

    CWP No. 2459/2019





    Love Vij                                       ....Petitioner
                           Versus





    State of H.P. & ors.                           ....Respondents

    CWP No. 642/2020

    Gian Chand                                     ....Petitioner
                           Versus

    State of H.P. & ors.                           ....Respondents




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    CWP No. 1425/2020

    Sanjay Thakur                                                                       ....Petitioner




                                                                                 .
                                         Versus





    State of H.P. & ors.                                                       ....Respondents

    CWP No. 2246/2020





    Manohar Lal                                                                         ....Petitioner
                                         Versus

    State of H.P. & ors.                                                     ....Respondents



    Coram:
                             r                 to
    Hon'ble Mr. Justice A. A. Sayed, Chief Justice.

    Hon'ble Mr. Justice Tarlok Singh Chauhan, Judge.
    Whether approved for reporting? 1 No.

    For the Petitioners :                  Mr. B. C. Negi, Senior Advocate with Mr.



                                           Nitin Thakur, Advocate, Mr. Tarun K.
                                           Sharma, Mr. Deepak Kaushal, Mr. Arun Raj
                                           and Mr. Suneet Goel, Advocates, for the
                                           respective petitioners.




    For the Respondents : Mr. Ashok Sharma, Advocate General with Mr.





                          Vikas Rathore, Additional Advocate General
                          and Mr. Yudhbir Singh Thakur, Deputy
                          Advocate General.





    A. A. Sayed, Chief Justice (Oral)

The learned counsel for the petitioner(s) and learned

Advocate General are ad idem that the issue raised in these

petitions is squarely covered by the judgment of the Division

Bench of this Court in CWP No. 2395 of 2020, titled as Sh.

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

Daljeet Singh Pathania vs. Union of India & Ors., dated

05.01.2022.

.

2. In view of the above, all these petitions are disposed

of in terms of the conclusions and directions in the aforesaid

judgment. Pending application(s), if any, also stands disposed of.

                        r         to             (A. A. Sayed)
                                                 Chief Justice

                                           (Tarlok Singh Chauhan)
                                                     Judge

     22nd November, 2022
          (Pankaj/sanjeev)