Himachal Pradesh High Court
Raghubir Singh vs State Of Himachal Pradesh And Others on 5 October, 2017
Author: Sanjay Karol
Bench: Sanjay Karol
IN THE HIGH COURT OF HIMACHAL PRADESH AT SHIMLA CWP No. 2235 of 2017 Decided on: October 5, 2017
----------------------------------------------------------------------------------------- Raghubir Singh ................Petitioner Versus .
State of Himachal Pradesh and others ..........Respondents
----------------------------------------------------------------------------------------- Coram Hon'ble Mr. Justice Sanjay Karol, Acting Chief Justice Hon'ble Mr. Justice Sandeep Sharma, Judge Whether approved for reporting?
----------------------------------------------------------------------------------------- For the petitioner Mr. Rajnish Maniktala, Advocate.
For the respondents Mr. Shrawan Dogra, Advocate General with Mr. M.A. Khan, Additional Advocate General and Mr. J.K. Verma, Deputy Advocate General.
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Sanjay Karol, Acting Chief Justice (oral):
Mr. Rajnish Maniktala, learned counsel states that petitioner's case can be disposed of in terms of decision dated 14.9.2017 rendered by this Court in CWP No. 7850 of 2010 titled Shiv Kumar versus State of Himachal Pradesh, and other connected matters.
2. Mr. M.A. Khan, learned Additional Advocate General, has no objection to the same, subject to petitioner depositing 11% of the amount reflected in show cause notice dated 21.2.2017 (Annexure P-
5).
3. Mr. Rajnish Maniktala, Advocate, under instructions, states that needful shall be positively done within a period of ten days.
4. Accordingly, we dispose of the present petition with the direction that subject to petitioner depositing 11% of the amount
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1Whether the reporters of the local papers may be allowed to see the judgment? .
::: Downloaded on - 07/10/2017 23:01:44 :::HCHP 2indicated in show cause notice, Annexure P-5, his case shall be covered by decision dated 14.9.2017 rendered by this Court in CWP No. 7850 of 2010 titled Shiv Kumar versus State of Himachal .
Pradesh, and other connected matters. Ordered accordingly. Pending applications, if any, are also disposed of.
Copy dasti.
(Sanjay Karol) Acting Chief Justice (Sandeep Sharma) Judge October 5, 2017 (vikrant) ::: Downloaded on - 07/10/2017 23:01:44 :::HCHP