Himachal Pradesh High Court
Unknown vs State Of H.P. And on 21 November, 2017
Author: Tarlok Singh Chauhan
Bench: Tarlok Singh Chauhan
RSA No. 154 of 2017 21.11.2017 Present: Mr. Y.P. Sood, Advocate, for the appellant.
Mr. Pushpinder Jaswal, Dy. A.G. and Mr. Rajat .
Chauhan, Law Officer, for the respondents. Learned counsel for the appellant in support of his contention as raised in the appeal has placed reliance upon the Division Bench Judgement in CWP No. 306 of 2007 titled M/s A.J. Infrastructures vs. State of H.P. and others, decided on 7th September, 2007. A copy of the said judgment is placed on record and the same was also supplied to the respondents.
Mr. Pushpinder Jaswal, learned Deputy Advocate General prays for time to go through the same. List on 28.11.2017.
November 21, 2017 (Tarlok Singh Chauhan)
(GR) Judge
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