Arjun Singh vs State Of H.P. & Others
2023 Latest Caselaw 14180 HP

     IN THE HIGH COURT OF HIMACHAL PRADESH, SHIMLA

                                                           Ex. Petition No. 73 of 2020

                                                            Date of decision: 19.9.2023




                                                                                          .

    Arjun Singh.                                                                             ...Petitioner.

                                                  Versus





    State of H.P. & others.                                                                  ...Respondents.

    Coram




    Hon'ble Mr. Justice Vivek Singh Thakur, Judge.
    Hon'ble Mr. Justice Bipin Chander Negi, Judge.
    Whether approved for reporting?1


    For the Petitioner.                      Mr.Parav Sharma, Advocate.

    For the Respondent:                      Mr.Anup Rattan, Advocate General, with
                                             Mr.Manoj Chauhan, Additional Advocate


                                             General.

                          Vivek Singh Thakur, Judge (Oral)

Order sought to be executed in present petition has been set

aside by this High Court in CWP No. 2005 of 2017, preferred by the

respondents.

2. Therefore, this petition does not survive and dismissed

accordingly.

(Vivek Singh Thakur), Judge.

(Bipin Chander Negi), Judge.

19th September, 2023 (Keshav)

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