Himachal Pradesh High Court
Shamsher Singh Pathania vs State Of H.P. And Another on 4 March, 2015
Bench: Chief Justice, Tarlok Singh Chauhan
IN THE HIGH COURT OF HIMACHAL PRADESH, SHIMLA
CWP No.9174 of 2014
Decided on: March 4, 2015.
.
Shamsher Singh Pathania ..........Petitioner.
versus
State of H.P. and another ...........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.Anuj Nag, Advocate.
For the Respondents: Mr.Shrawan Dogra, Advocate General, with M/s
Romesh Verma & Anup Rattan, Addl.A.Gs. and
Mr.J.K. Verma, Dy.A.G.
____________________________________________________________
Mansoor Ahmad Mir, C.J. (Oral)
Respondents have filed the reply and have done whatever they are supposed to do, and virtually the writ petition stands settled. The writ petition is accordingly disposed of, alongwith pending CMPs, if any.
(Mansoor Ahmad Mir) Chief Justice.
4th March, 2015. (Tarlok Singh Chauhan) (TILAK) Judge ::: Downloaded on - 15/04/2017 17:42:40 :::HCHP