Himachal Pradesh High Court
Parshotam Lal vs State Of Himachal Pradesh & Others on 25 April, 2018
Bench: Sanjay Karol, Sandeep Sharma
IN THE HIGH COURT OF HIMACHAL PRADESH SHIMLA CWP No. 659 of 2018 .
Date of Decision: April 25, 2018 Parshotam Lal ...Petitioner.
Versus State of Himachal Pradesh & others ...Respondents. Coram:
The Hon'ble Mr. Justice Sanjay Karol, Acting Chief Justice. The Hon'ble Mr. Justice Sandeep Sharma, Judge.
Whether approved for reporting?1No.
For the Petitioner: M/s Tanuj Thakur & Nitish Kaith, Advocates, for the petitioner.
For the Respondents: Mr.Ashok Sharma, Advocate General, with M/s Ajay Vaidya, Sr. Additional Advocate General, J.K.Verma, Ranjan Sharma, Adarsh Sharma, Ms.Rita Goswami, Nand Lal Thakur, Additional Advocate Generals, for the respondents-State.
Sanjay Karol, Acting Chief Justice (oral).
Petition is disposed of in the following mutually agreed terms:-
(i) Petitioner's representation dated 21.02.2018 (Annexure P-5) which is pending consideration with the authorities, shall be considered and decided, in accordance with law within a period of one week from today;1
Whether reporters of the local papers may be allowed to see the judgment?
::: Downloaded on - 26/04/2018 22:59:01 :::HCHP 2(ii) Till then, interim order dated 29.03.2018, shall continue to remain in operation; and
(iii) Liberty is reserved to the petitioner to independently assail the order, if so required .
and desired.
Pending application(s), if any, also sands disposed of accordingly.
(Sanjay Karol), Acting Chief Justice.
April 25, 2018
(Purohit)
r to (Sandeep Sharma),
Judge.
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