Sanjeev Kumar Sharma vs State Of H.P. & Ors
2023 Latest Caselaw 16266 HP

IN THE HIGH COURT OF HIMACHAL PRADESH SHIMLA

Civil Writ Petition No. 2336 of 2023.

Date of decision: 12th October, 2023.

.

Sanjeev Kumar Sharma ...Petitioner.

Versus

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

The Hon'ble Mr. Justice Satyen Vaidya, Judge.

Whether approved for reporting?1

For the Petitioners: Mr. Vikas Rajput, Advocate. For the Respondents/State: Mr. Y. P. S. Dhaulta, Additional Advocate General and Ms. Priyanka

Chauhan, Deputy Advocates

General.

Satyen Vaidya, Judge (Oral).

Fresh instructions have been placed on record, on

the basis of which the representation of the petitioner has

been decided and he has been granted all the due and

permissible reliefs.

2. In view of this, no further orders or directions are

required to be passed in this petition. Accordingly, the instant

petition stands disposed of.

3. It is expected that the consequential benefits, if

any, will be disbursed to the petitioner within three months

from today.

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

...2...

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

.

stand disposed of.

(Satyen Vaidya)

Judge 12th October, 2023.

         (jai)




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