Himachal Pradesh High Court
Purushottam Sharma vs State Of H.P. & Others on 1 June, 2015
Author: Rajiv Sharma
Bench: Rajiv Sharma
IN THE HIGH COURT OF HIMACHAL PRADESH AT
SHIMLA
CWP No. 4523 of 2013-C
.
Date of Decision: 1.6.2015
Purushottam Sharma
...Petitioners
Versus
State of H.P. & others
...Respondents
___________________________________________________________
Coram
Hon'ble Mr. Justice Rajiv Sharma, Judge.
Whether approved for reporting?
_________________________________________________________
For the petitioner : Mr. Subhash Sharma, Adv.
For the respondents : Mr. Parmod Thakur, Additional
Advocate General for the
respondent-State.
Rajiv Sharma, Judge (oral):
The present petition is disposed of with a direction to the respondent-State to consider the case of the petitioner in accordance with law. The pending application(s), if any, are also disposed of.
(Rajiv Sharma), Judge June 1, 2015 (kalpana) ::: Downloaded on - 15/04/2017 18:18:44 :::HCHP 2 .
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