Himachal Pradesh High Court
Desh Raj vs Laxmi Naryan Meena on 16 April, 2018
Bench: Sanjay Karol, Ajay Mohan Goel
IN THE HIGH COURT OF HIMACHAL PRADESH, SHIMLA COPC No.14 of 2018 Date of decision: 16.04.2018 Desh Raj ..Petitioner .
Versus Laxmi Naryan Meena . Respondent Coram:
The Hon'ble Mr. Justice Sanjay Karol, Acting Chief Justice The Hon'ble Mr. Justice Ajay Mohan Goel, Judge Whether approved for reporting?
For the petitioner: Mr.Sanjay Dutt Vasudeva, Advocate.
For the respondent: Mr.Y.W. Chauhan, Advocate. ________________________________________________________________________________ Sanjay Karol, Acting Chief Justice (oral) From the response-affidavit so filed, we find the judgment dated 14th July, 2016, passed by this Court in CWP No.1761 of 2016, titled as Desh Raj vs. State of H.P. & ors., to have substantially been complied with.
As such, we dispose of the present petition, reserving liberty to the petitioner to independently assail the same in appropriate proceedings, if need so arises. Pending application(s), if any, also stand(s) disposed of.
( Sanjay Karol )
Acting Chief Justice
April 16, 2018 ( Ajay Mohan Goel )
(vt) Judge
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