Himachal Pradesh High Court
Bharath Ram vs State Of H.P. & Others on 27 June, 2017
Author: Sanjay Karol
Bench: Sanjay Karol
IN THE HIGH COURT OF HIMACHAL PRADESH, SHIMLA Ex. Pet. No.191 of 2016 Date of decision: 27.06.2017 Bharath Ram ..Petitioner .
Versus State of H.P. & others . 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?
For the petitioner: Mr.Manohar Lal Sharma, Advocate.
r to For the respondents: Mr.Anup Rattan, Additional Advocate General and Mr.J.K. Verma, Deputy Advocate General.
________________________________________________________________________________ Sanjay Karol, Acting Chief Justice (oral) Directions contained in the judgment dated 24th June, 2011, passed by this Court in CWP No.4764 of 2011, titled as Bharath Ram vs. State of H.P. & others, prima facie, appear to have been complied with. As such, the present petition is disposed of, 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
June 27, 2017 ( Ajay Mohan Goel )
(vt) Judge
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