Dr. Vinod Kumar vs State Of Hp
2024 Latest Caselaw 14946 HP

Himachal Pradesh High Court

Dr. Vinod Kumar vs State Of Hp on 4 October, 2024

IN THE HIGH COURT OF HIMACHAL PRADESH, SHIMLA CWP No.11280/2024.

Date of Decision: 04th October, 2024. Dr. Vinod Kumar .....Petitioner.

Versus

State of HP. .....Respondent. Coram

The Hon'ble Mr. Justice Bipin Chander Negi, Judge.

Whether approved for reporting?1

For the Petitioner: Mr. Parav Sharma, Advocate.

For the Respondents: Nemo.

Bipin Chander Negi, Judge (oral).

Learned counsel for the petitioner submits that w.r.t.

the grievances being raised in the present petition he shall

make an appropriate representation to the concerned quarters.

2. In view thereof, present petition is disposed of, so also

the pending application(s), if any.

(Bipin Chander Negi) Judge

04th October, 2024 (Gaurav Rawat)

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