Alam Chand vs State Of H.P. And Others A/W Connected
2024 Latest Caselaw 11163 HP

Himachal Pradesh High Court

Alam Chand vs State Of H.P. And Others A/W Connected on 6 August, 2024

Author: Vivek Singh Thakur

Bench: Vivek Singh Thakur

Alam Chand Versus State of H.P. and others a/w connected matters

CWPOA No.7509 of 2020 a/w

.

CWPOA Nos.7513, 7517, 7518,

7519 and 7538 of 2020 CWPOA No.7509 of 2020 06.08.2024 Present: Mr. Kishore Pundeer and Mr. Umesh,

Advocates, for the petitioner.

Mr. P.K. Nadda, Additional Advocate General, for the respondents.

                     7538 of 2020
                       r           to

CWPOA Nos.7513, 7517, 7518, 7519 and

Mr. Kishore Pundeer, Advocate vice Mr. Shriram Vishwnath Bhardwaj,

Advocate, for the petitioners, in all the petitions.

Mr. P.K. Nadda, Additional Advocate

General, for the respondents, in all the petitions.

CWPOA Nos.7509, 7513, 7517, 7518, 7519 and 7538 of 2020

Learned counsel for the petitioners

submits that these cases are squarely covered

by judgment dated 14.12.2009 passed in

CWP No.4489 of 2009, titled Ravi Kumar Versus

State and judgment dated 01.07.2020 passed in

CWPOA No.352 of 2019, titled Keshav Ram

Versus State of H.P. and others, by this High

Court.

Learned Additional Advocate General

seeks time to go through the aforesaid judgments

and verify the facts. Therefore, these matters are

adjourned.

.

List for consideration on 12.08.2024.

                                  (Vivek Singh Thakur)
                                         Judge




    August 06, 2024

       [Bhardwaj]
                       to               (Ranjan Sharma)
                                             Judge