Himachal Pradesh High Court
Dr.Karam Singh Rana vs State Of H.P. And Others on 18 March, 2015
Bench: Mansoor Ahmad Mir, Tarlok Singh Chauhan
IN THE HIGH COURT OF HIMACHAL PRADESH, SHIMLA
CWP No.1034 of 2015
Decided on: March 18, 2015.
.
Dr.Karam Singh Rana ..........Petitioner.
versus
State of H.P. and others ...........Respondents.
___________________________________________________________________
Coram
The Hon'ble Mr.Justice Mansoor Ahmad Mir, Chief Justice.
The Hon'ble Mr.Justice Tarlok Singh Chauhan, Judge.
Whether approved for reporting?
For the Petitioner: Mr.Ramakant Sharma, Advocate.
For the Respondents: Mr.Shrawan Dogra, Advocate General,
with Mr.Romesh Verma, and Mr.Anup
Rattan Addl.A.Gs. for respondent No.1.
Mr.K.D. Sood, Senior Advocate, with
Mr.Sanjeev Sood, Advocate, for
respondents No.2 to 5.
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Mansoor Ahmad Mir, C.J. (Oral)
In terms of order, dated 30th January, 2015, passed by this Court, the petitioner was allowed to continue upto 31st March, 2015.
2. We dispose of the writ petition in terms of the interim order supra. However, it is made clear that neither the interim order, dated 30th January, 2015, nor this order shall be cited as precedent. Pending CMPs, if any, also stand disposed of.
Copy dasti.
(Mansoor Ahmad Mir) Chief Justice.
18th March, 2015. (Tarlok Singh Chauhan) (TILAK) Judge ::: Downloaded on - 15/04/2017 17:48:39 :::HCHP