Himachal Pradesh High Court
M/S Dainik Bhaskar vs State Of H.P. & Ors on 20 February, 2019
Author: Tarlok Singh Chauhan
Bench: Tarlok Singh Chauhan
IN THE HIGH COURT OF HIMACHAL PRADESH, SHIMLA
CWP Nos. 343, 344, 345, 346, 347, 348,
.
349, 350, 351, 352 and 353 of 2019
Date of decision: 20.02.2019.
CWP No. 343 of 2019
M/s Dainik Bhaskar, D. B. Corp. Ltd. .....petitioner.
Versus
State of H.P. & Ors. ...Respondents.
CWP No. 344 of 2019
M/s Dainik Bhaskar, D. B. Corp. Ltd. .....petitioner.
Versus
State of H.P. & Ors. ...Respondents.
CWP No. 345 of 2019
M/s Dainik Bhaskar, D. B. Corp. Ltd. .....petitioner.
Versus
State of H.P. & Ors. ...Respondents.
CWP No. 346 of 2019
M/s Dainik Bhaskar, D. B. Corp. Ltd. .....petitioner.
Versus
State of H.P. & Ors. ...Respondents.
CWP No. 347 of 2019
M/s Dainik Bhaskar, D. B. Corp. Ltd. .....petitioner.
Versus
State of H.P. & Ors. ...Respondents.
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CWP No. 348 of 2019
.
M/s Dainik Bhaskar, D. B. Corp. Ltd. .....petitioner.
Versus
State of H.P. & Ors. ...Respondents.
CWP No. 349 of 2019
M/s Dainik Bhaskar, D. B. Corp. Ltd. .....petitioner.
Versus
State of H.P. & Ors. ...Respondents.
CWP No. 350 of 2019
M/s Dainik Bhaskar, D. B. Corp. Ltd. .....petitioner.
Versus
State of H.P. & Ors. ...Respondents.
CWP No. 351 of 2019
M/s Dainik Bhaskar, D. B. Corp. Ltd. .....petitioner.
Versus
State of H.P. & Ors. ...Respondents.
CWP No. 352 of 2019
M/s Dainik Bhaskar, D. B. Corp. Ltd. .....petitioner.
Versus
State of H.P. & Ors. ...Respondents.
CWP No. 353 of 2019
M/s Dainik Bhaskar, D. B. Corp. Ltd. .....petitioner.
Versus
State of H.P. & Ors. ...Respondents.
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Coram
The Hon'ble Mr. Justice Tarlok Singh Chauhan, Judge.
.
Whether approved for reporting?1
For the Petitioner(s): Mr. Surinder Saklani, Advocate.
For the Respondents: Nemo.
Justice Tarlok Singh Chauhan, Judge (Oral)
Learned counsel for the petitioner(s) states that he is under instructions not to press these petitions at this stage, however, he prays that liberty may be granted to approach this Court, as and when necessity arises, on the same cause of action. The prayer appears to be bonafide and genuine and is accordingly allowed. All these petitions are dismissed as withdrawn with liberty as aforesaid.
20th February, 2019 (Tarlok Singh Chauhan)
(sanjiv) Vacation Judge
1
Whether the reporters of the local papers may be allowed to see the Judgment?Yes ::: Downloaded on - 20/02/2019 21:59:59 :::HCHP