Ajit Singh vs . State Of H.P. & Ors.
2022 Latest Caselaw 8432 HP

Ajit Singh vs. State of H.P. & Ors.

CWP No. 7477 of 2021

12.10.2022 Present: Mr. Rajesh Verma, Advocate, for the petitioner.

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Mr. Rajinder Dogra, Sr. Addl. A.G. with Mr. Shiv Pal Manhans, Addl. A.G., Mr. Bhupinder Thakur, Dy. A.G. and Mr. Rajat Chauhan, Law Officer, for respondents- State.

Respondents have passed consideration order on

05.09.2022, which go to indicate that the judgment in question

has been complied with. Since, the petition already stands

disposed of, therefore, no further orders are required to be

passed. In case, the petitioner is still aggrieved, he is at liberty

to avail of such remedy as available to him under law.

(Tarlok Singh Chauhan) Judge

(Virender Singh)

Judge October 12, 2022 (Sanjeev)