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Himachal Pradesh High Court

Ramji Verma vs State Of H.P. & Others on 29 February, 2016

Bench: Mansoor Ahmad Mir, Tarlok Singh Chauhan

         IN THE HIGH COURT OF HIMACHAL PRADESH,
                      SHIMLA
                                    CWP Nos.184, 203, 206, 215, 225
                                    and 229 of 2016
                                    Date of decision: 29.02.2016




                                                             .

    1.    CWP No.184 of 2016
          Ramji Verma                                      ..Petitioner
                          Versus





          State of H.P. & others                       ..Respondents

    2.    CWP No.203 of 2016




                                     of
          Ashok Kumar Pandit                               ..Petitioner
                          Versus

          State of H.P. & another                      ..Respondents

    3.
                   rt
          CWP No.206 of 2016
          Parmod Kumar                                     ..Petitioner

                          Versus

          State of H.P. & another                      ..Respondents

    4.    CWP No.215 of 2016


          Pardeep Kumar                                    ..Petitioner
                          Versus




          State of H.P. & others                       ..Respondents

    5.    CWP No.225 of 2016





          M/s Newtramax Health Care                        ..Petitioner
                          Versus





          State of H.P. & others                       ..Respondents

    6.    CWP No.229 of 2016
          Vijay Deep                                       ..Petitioner
                          Versus

          State of H.P. & others                       ..Respondents

    Coram:

    The Hon'ble Mr. Justice Mansoor Ahmad Mir, Chief Justice
    The Hon'ble Mr. Justice Tarlok Singh Chauhan, Judge
    For the petitioner(s):   M/s Vikrant Chandel, Vishal Mohan,
                             Shanti Swaroop, Shriyek Sharda, Ajay




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                                             2


                                    Bhardwaj and Tara Singh Chauhan,
                                    Advocates, for the respective petitioners.

    For the respondents:            Mr.Shrawan Dogra, Advocate General with
                                    Mr.Anup Rattan & Mr.Romesh Verma,
                                    Additional Advocate Generals, with Mr. J.K.




                                                                   .
                                    Verma, Deputy Advocate General.





    ________________________________________________________________________________

    Mansoor Ahmad Mir, Chief Justice (oral)

[ The judgment and order dated 5th August, 2014, passed in batch of writ petitions, the lead case of which is CWP of No.7172 of 2010 shall govern these writ petitions also alongwith interim orders read with the order dated 14.12.2015, passed in CMP No.12306 of 2015 in the writ petition, supra.

rt Copy of that judgment/order(s) shall form part of this judgment also.

2. The writ petitions stand disposed of alongwith pending applications, if any.

Copy dasti.


                                                      ( Mansoor Ahmad Mir )
                                                           Chief Justice




    February 29, 2016                                 (Tarlok Singh Chauhan)





         (tilak/vt)                                         Judge





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