Himachal Pradesh High Court
Ravati Ram vs . State Of H.P. & Anr. on 24 August, 2022
Bench: Tarlok Singh Chauhan, Virender Singh
Ravati Ram vs. State of H.P. & anr.
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CWP No. 2948/202224.8.2022 Present: Mr. Naveen K. Bhardwaj, Advocate, for the petitioner.
Mr. Ashok Sharma, A.G. with Mr. Rajinder Dogra, Sr. Addl. A.G., Mr. Vinod Thakur, Addl. A.G., Mr. Bhupinder Thakur, Mr. Yudhbir Singh Thakur, Dy.A.Gs. and Mr. Rajat Chauhan, Law Officer for the respondents-State.
Since the order in question stands complied with, therefore, no further order is required to be passed and the matter is closed. However, it is made clear that in case the petitioner is still aggrieved, he is at liberty to avail such remedy, as available to him, under the law.
(Tarlok Singh Chauhan) Judge (Virender Singh) Judge 24.8.2022 (pankaj) ::: Downloaded on - 25/08/2022 20:04:21 :::CIS