Hem Raj Sharma vs . State Of H.P. & Others And ...
2023 Latest Caselaw 14684 HP

Hem Raj Sharma Vs. State of H.P. & others and connected matters.

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CWPOA No. 844 of 2019 alongwith CWPOA Nos. 775, 786, 792, 797, 810, 832, 846, 847, 1060, 5610, 5613 of 2019, 4710, 5060 of 2020,

CWP Nos. 166, 2251, 5653 of 2022

26.9.2023 Present: Ms.Heena Chauhan, Advocate, vice Mr.B.S.

Thakur, Advocate, Mr.Parav Sharma, Mr.Adarsh K.

Vashishta, Mr.Vikas Rajput and Mr.Vinod Chauhan, Advocates, for the petitioner(s) in all respective r petitions.

Ms.Seema Sharma, Deputy Advocate General, for the respondents.

In third line of Para 26 of judgment dated

16.9.2023, after the word "given" and before the word "three",

word "beyond" be inserted.

The Court Master is directed to carry out necessary

correction, as aforesaid. Corrected judgment be uploaded on

the website of the High Court.

(Vivek Singh Thakur), Judge.

26th September, 2023 (Keshav)