Himachal Pradesh High Court
Bir Singh Mehta vs State Of H.P. And Others on 10 August, 2017
Author: Sanjay Karol
Bench: Sanjay Karol
1 HIGH COURT OF HIMACHAL PRADESH, SHIMLA Ex. Petition No. 72 of 2017 Date of decision: 10th August, 2017 Bir Singh Mehta Petitioner Versus .
State of H.P. and others Respondents ______________________________________________________ Coram:
The Hon'ble Mr. Justice Sanjay Karol, Acting Chief Justice The Hon'ble Mr. Justice Sandeep Sharma, Judge Whether approved for reporting1 :
For the appellant : Mr. Daleep Singh Kaith, Advocate For the Respondents: Mr. Shrawan Dogra, Advocate General, with Mr. Ramesh Thakur, Deputy Advocate General ______________________________________________________ Per Sanjay Karol, A.C.J. (Oral) Learned counsel for the petitioner does not press the present petition for the reason that the judgment, dated 1st January, 2014 (Annexure E-1), passed by a Division Bench of this Court in CWP No. 9456 of 2013, titled Bir Singh Mehta Vs. State of H.P. and others stands complied with.
2. Accordingly, the petition stands disposed of as not pressed. Pending applications, if any, also stand disposed of.
( Sanjay Karol ), Acting Chief Justice 10th August, 2017(K) ( Sandeep Sharma ), Judge 1 Whether Reporters of local newspaper are permitted to see the judgment ?
::: Downloaded on - 11/08/2017 23:56:45 :::HCHP