______________________________________________________ vs State Of H.P. & Ors
2024 Latest Caselaw 14930 HP

Himachal Pradesh High Court

______________________________________________________ vs State Of H.P. & Ors on 4 October, 2024

Author: Jyotsna Rewal Dua

Bench: Jyotsna Rewal Dua

                                              Neutral Citation No. ( 2024:HHC:9657 )



IN THE HIGH COURT OF HIMACHAL PRADESH AT SHIMLA

                                           CMP(M) No. 1478 of 2024 and
                                           Review Petition No.108 of 2024
                                           Decided on: 4th October, 2024
______________________________________________________
Shubh Kumar & Ors                    ..... Petitioners.

                                   Versus
 State of H.P. & Ors.               ......Respondents
______________________________________________________
Coram
The Hon'ble Mr. Justice Rajiv Shakdher, Chief Justice
The Hon'ble Ms. Justice Jyotsna Rewal Dua, Judge
1
 Whether approved for reporting?
_____________________________________________________
For the petitioners:       Dr. Lalit K. Sharma, Advocate.
For the respondents:                   Mr. Anup Rattan, Advocate General
                                       with Mr. Rakesh Dhaulta, Additional
                                       Advocate general and Mr. Arsh Rattan,
                                       Deputy    Advocate      General   for
                                       respondents No.1 and 2.



Rajiv Shakdher, Chief Justice (Oral)

1. For the reasons given in the application, the delay of

(34) thirty-four days is condoned. The application stands disposed

Whether reporters of Local Papers may be allowed to see the judgment?

Neutral Citation No. ( 2024:HHC:9657 )

of.

2. The Review petition be registered.

Review Petition No.108 of 2024

3. We find no error apparent in the judgment and order

dated 14.05.2024 rendered in LPA no. 171 of 2022 and the

connected matter.

4. The Review Petition is, accordingly, dismissed.

5. Pending miscellaneous application(s) also stand

disposed of.

                                                   (Rajiv Shakdher)
                                                     Chief Justice


                                                  (Jyotsna Rewal Dua)
October 04, 2024                                        Judge
     R.Atal