Madan Kumar vs . State Of H.P. And Ors.
2023 Latest Caselaw 5127 HP

Madan Kumar Vs. State of H.P. and ors.

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Ex. Pet. No. 462 of 2020

03.05.2023 Present: Mr. Bhuvnesh Sharma, Sr. Advocate, with Mr. Parav

Sharma, Advocate, for the petitioner.

Mr. B.N. Sharma, Additional Advocate General, for the respondents-State.

Record prima facie reveals that the judgment passed

by Co-ordinate Bench of this Court in CWP(T) No. 12958 of 2008

has not been complied with. The office order dated 10.08.2010,

Annexure P-3, whereby the claim of the petitioner has been

rejected appears not to be in consonance with the legal position

holding the field.

Keeping in view the facts of the case as also

applicable legal position, learned Additional Advocate General

seeks one more opportunity to have instructions. Needful be

positively done within three weeks.

List on 31.05.2023.

( Satyen Vaidya ) Judge

3rd May, 2023 (sushma)