Himachal Pradesh High Court
The State Of Hp And Another vs Meera Devi And Another on 19 September, 2017
Bench: Sanjay Karol, Ajay Mohan Goel
IN THE HIGH COURT OF HIMACHAL PRADESH, SHIMLA CWP No. 2192 of 2016.
Decided on 19.9.2017.
The State of HP and another ....Petitioners.
.
Versus Meera Devi and another. ... Respondents. ................................................................................................
Coram The Hon'ble Mr. Justice Sanjay Karol, Acting Chief Justice. The Hon'ble Mr. Justice Ajay Mohan Goel, Judge. Whether approved for reporting?1 For the petitioners : Mr. Shrawan Dogra, Advocate General with Mr. J.K.Verma, Dy. Advocate General. For respondents : Mr. Rahul Mahajan, Advocate for respondent No.1.
r None for respondent No.2.
Sanjay Karol, Acting Chief Justice (Oral).
Learned counsel for respondent No.1 submits that the matter in issue stands decided by a Coordinate Bench of this Court vide judgment dated 22.9.2016 in CWP No. 1587 of 2016 titled as State of H.P. and another Vs. Biri Singh and another and the present petition needs to be disposed of in terms thereof. We notice that the petition can be disposed of, upholding the orders passed by the authority below. As such, as prayed for, it being a covered matter, this petition stands disposed of, so also pending applications, if any.
(Sanjay Karol) Acting Chief Justice (Ajay Mohan Goel) Judge 19th September, 2017 (Guleria) 1 Whether reporters of the local papers may be allowed to see the judgment?
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