Himachal Pradesh High Court
Om Dutt Sharma vs Baba Balak Nath Temple Trust And Others on 22 April, 2017
Bench: Mansoor Ahmad Mir, Tarlok Singh Chauhan
IN THE HIGH COURT OF HIMACHAL PRADESH, SHIMLA
CWP No.762 of 2017
Decided on: April 22, 2017.
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Om Dutt Sharma ..........Petitioner.
Versus
Baba Balak Nath Temple Trust 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.Bhuvnesh Sharma, Advocate.
For the Respondents: Mr.Avneesh Bhardwaj, Advocate,
for respondents No.1 to 3.
Mr.Sanjay Bhardwaj, Advocate, vice
Mr.J.L. Bhardwaj, Advocate, for
respondent No.4.
Mansoor Ahmad Mir, C.J. (Oral)
Learned counsel for the petitioner stated that the case of the petitioner is covered by the judgments made by this Court in CWP No.2209 of 2009 and CWP No.4312 of 2012, Annexures P-6 and P-7, and the Division Bench judgment dated 1st May, 2013, passed in LPA No.45 of 2013 and connected appeal, (Annexure P-8). He prayed that the instant writ petition be disposed of in terms of the judgments supra. Learned counsel for respondents No.1 to 3 has also stated that the case of the petitioner is covered by the judgments supra. Their statements are taken on record.
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2. In view of the above, the writ petition is disposed .
of, alongwith pending CMPs, in terms of the judgments supra, which shall form part of the instant judgment also.
(Mansoor Ahmad Mir) Chief Justice.
22nd April, 2017. (Tarlok Singh Chauhan) (Tilak) r Judge ::: Downloaded on - 24/04/2017 23:58:25 :::HCHP