Himachal Pradesh High Court
Kamaljeet Singh Sambyal vs . State Of H.P. & on 16 November, 2022
Bench: Tarlok Singh Chauhan, Virender Singh
Kamaljeet Singh Sambyal vs. State of H.P. & Ors.
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CWP No. 6537 of 2022 16.11.2022 Present: Mr. Ashish Verma, Advocate, for the petitioner.
Mr. Ashok Sharma, Advocate General, with Mr. Rajinder Dogra, Senior Additional Advocate General, Mr. Shiv Pal Manhans, Mr. Vinod Thakur, Additional Advocate Generals and Mr. Bhupinder Thakur, Deputy Advocate General, for the respondents-State.
Since, the order in question stands complied with, by passing a consideration order, therefore, no further orders are required to be passed as the main petition already stands disposed of. However, it is made clear that in case the petitioner is still aggrieved by the consideration order, he is at liberty to assail the same in accordance with law.
(Tarlok Singh Chauhan) Judge (Virender Singh) Judge November 16, 2022 (Vinod) ::: Downloaded on - 16/11/2022 20:36:09 :::CIS