Himachal Pradesh High Court
State Of H.P. & Ors. vs . Surajmani & Anr. on 16 March, 2022
Author: Jyotsna Rewal Dua
Bench: Jyotsna Rewal Dua
State of H.P. & Ors. Vs. Surajmani & Anr.
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LPA No. 165/2021 with CWP Nos.2097/2015, 3205/2016, 1716, 2053, 2481, 3600, 3601, 3790, 3793/2019, CWPOA Nos.4950, 6135, 7085, 7089, 7171, 7250,7762,7837/2019 CWP Nos.1162, 1164, 2333, 2404, 2405, 2915, 2987, 3900, 4274, 5480, 5481, 5482, 5500, 6079/2020 CWPOA Nos. 66, 1328, 1967, 1968/2020 CWP Nos.29, 60, 73, 74, 117,206, 208, 244, 278, 314, 324, 327, 936, 938, 942, 949, 1159 to 1169, 1187, 1189, 1190, 1252, 1254, 1371, 1373, 1376, 1379, 1408, 1409, 1521, 1523, 1524, 1592 to 1594, 1599, 1666, 1719, 1726, 1729, 5923, 5926, 5950 & 6746/2021 & LPA No.17/2022. 16.03.2022 Present: Mr. Ashok Sharma, Advocate General with Mr. Vikas Rathore, Additional Advocate General, for the appellants in LPAs No.165/2021 & 17/2022 and for the respondents-State in all the respective petitions. Mr. A.K. Gupta, Advocate, for the petitioners in all the petitions.
List on 29.03.2022 alongwith CWP No.109/2019.
( Mohammad Rafiq ) Chief Justice ( Jyotsna Rewal Dua ) Judge 16th March, 2022(Rohit/vs) ::: Downloaded on - 16/03/2022 20:15:33 :::CIS