Pawan Kumar & Others vs State Of H.P. & Others
2024 Latest Caselaw 16123 HP

Himachal Pradesh High Court

Pawan Kumar & Others vs State Of H.P. & Others on 29 October, 2024

Author: Tarlok Singh Chauhan

Bench: Tarlok Singh Chauhan

IN THE HIGH COURT OF HIMACHAL PRADESH, SHIMLA Ex. Pet. No.184 of 2024 Decided on: 29.10.2024

Pawan Kumar & others ...Petitioners Versus State of H.P. & others ...Respondents Coram Hon'ble Mr. Justice Tarlok Singh Chauhan, Acting Chief Justice Hon'ble Mr. Justice Satyen Vaidya, Judge Whether approved for reporting? No. For the petitioner: Mr. Mukul Sood, Advocate. For the respondents: Mr. Anup Rattan, Advocate General with Mr. Rakesh Dhaulta, Mr.Pranay Pratap Singh, Additional Advocate General, Ms.Priyanka Chauhan & Mr. Sidharth Jalta, Deputy Advocates General, for the respondents-State.

Tarlok Singh Chauhan, Acting Chief Justice (Oral) Learned Deputy Advocate General has placed on

record instructions dated 28th October, 2024, which goes to indicate

that the judgment in question has been fully complied with. This

fact is acknowledged by the learned counsel for the petitioners.

2. Accordingly, the present petition is disposed of as

fully satisfied.

( Tarlok Singh Chauhan ) Acting Chief Justice

( Satyen Vaidya ) Judge October 29, 2024 (vt)