Unknown vs Mohit Lath And Ors V. State Of ...
2023 Latest Caselaw 15948 HP

Mohit Lath and Ors v. State of Himachal Pradesh and Ors.

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CWP No. 787 of 2022 a/w connected matters

10.10.2023 Present: Mr. Onkar Jairath, Mr. Shubham Sood and Mr. Mohamed Ahamed Safee, Advocates, for the

respective petitioners

Mr. Rajan Kahol, Mr. Vishal Panwar and Mr. B.C. Verma, Additional Advocates General with Mr. Ravi

Chauhan, Deputy Advocate General, for the State. Mr. Sant Ram Pandeyar, Advocate, for respondent No.3 in CWP No. 2486 of 2022.

On Page-3 of the judgment dated 25.9.2023,

inadvertently, year number of the writ petitions from Sr. No. 13

to Sr. No. 18, has been recorded as 2022, whereas it ought to

have been 2023. Accordingly, page No.3 of aforesaid judgment

is modified to the extent that year mentioned in CWP Nos. 2372,

2374, 2375, 2401, 2515 and 3554 be read as "2023" instead of

2022. This order shall form part and parcel of the Judgment

dated 25.9.2023.

             October 10, 2023                          (Sandeep Sharma),
             manjit                                          Judge