Om Prakash Bhardwaj vs . State Of H.P. And Ors.
2023 Latest Caselaw 16795 HP

Om Prakash Bhardwaj Vs. State of H.P. and ors.

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CWP No. 3238 of 2023

18.10.2023 Present: Mr. Pranav Kaushal, Advocate, for the petitioner.

Mr. Y.P.S. Dhaulta and Mr. Pratush Sharma, Additional Advocate Generals with Mr. Gautam Sood, Ms. Priyanka Chauhan and Mr. Rahul Thakur, Deputy Advocate Generals, for the respondents.

Learned Additional Advocate General has submitted

that the judgment dated 12.07.2023 has been complied with.

Confronted with this, learned counsel for the

petitioner submits that on the basis of the statement made by

learned Additional Advocate General, he does not press his claim

further.

In view of this, no further orders are required to be

passed in this petition and the same is, accordingly, closed.

( Satyen Vaidya ) Judge

18th October, 2023 (sushma)