Himachal Pradesh High Court
Anamika Sharma vs State Of H.P. & Ors on 16 July, 2018
Bench: Dharam Chand Chaudhary, Vivek Singh Thakur
IN THE HIGH COURT OF HIMACHAL PRADESH, SHIMLA.
CWP No. 1576 of 2018.
Decided on: 16.7.2018.
.
Anamika Sharma ......Petitioner.
Versus
State of H.P. & Ors. .......Respondents.
Coram
The Hon'ble Mr. Justice Dharam Chand Chaudhary, Judge.
The Hon'ble Mr. Justice Vivek Singh Thakur, Judge.
Whether approved for reporting? 1.
For the petitioner: Mr. Naresh Kumar Sharma, Advocate.
For the respondents:
r to
Mr. Vikas Rathore and Mr. Narinder Guleria Addl.
AGs for respondents No. 1 & 2.
Mr. Neel Kamal Sharma, Advocate, for respondent
No. 3.
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Justice Dharam Chand Chaudhary, J (Oral).
The issue raised in this writ petition is same as in CWP No. 1414 of 2018, titled Sahil Prashar vs. State of H.P. & ors., decided vide judgment dated 3.7.2018. Being so, in terms of the judgment ibid, this writ petition is disposed of, so also the pending application(s), if any.
( Dharam Chand Chaudhary ), Judge.
July 16, 2018, ( Vivek Singh Thakur ),
(karan) Judge.
1
Whether reporters of the local papers may be allowed to see the judgment?
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