The State Of H.P. & Ors vs Sh. Rupinder Dutt Sharma & Ors
2023 Latest Caselaw 1529 HP

IN THE HIGH COURT OF HIMACHAL PRADESH, SHIMLA.

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LPA No. 128 of 2022 Decided on: 27.2.2023

The State of H.P. & Ors. .....Appellants.

Versus

Sh. Rupinder Dutt Sharma & Ors. .....Respondents.

Coram The Hon'ble Ms. Justice Sabina, Acting Chief Justice.

The Hon'ble Mr. Justice Satyen Vaidya, Judge. Whether approved for reporting?1

For the appellants : Mr. Varun Chandel, Additional

Advocate General.

For the respondents : Mr. A.K. Gupta, Advocate, for

respondent No. 1.

Nemo for respondents No. 2 & 3.

Sabina, Acting Chief Justice (Oral)

Heard.

2. Admittedly, the case is covered by the decision

given in LPA No. 165 of 2021, titled State of H.P. and Others

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

vs. Surajmani and Anr., decided on 12.1.2023 alongwith other

connected cases.

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3. Accordingly, the Letters Patent Appeal is dismissed.

4. Pending miscellaneous application(s), if any, shall

also stand disposed of.

( Sabina ) Acting Chief Justice

( Satyen Vaidya ) Judge February 27, 2023 (vs)