Himachal Pradesh High Court
Kahan Singh vs Union Of Inddia & Others on 4 June, 2015
Bench: Rajiv Sharma, Sureshwar Thakur
IN THE HIGH COURT OF HIMACHAL PRADESH AT
SHIMLA
CWP No. 2708 of 2015
.
Date of Decision: 4.6.2015
Kahan Singh
...Petitioner
Versus
Union of Inddia & others
...Respondents
________________________________________________________
Coram
Hon'ble Mr. Justice Rajiv Sharma, Judge.
Hon'ble Mr. Justice Sureshwar Thakur, Judge.
Whether approved for reporting?
________________________________________________________
For the petitioner : Mr. Pawan Gautam, Adv.
For the respondents : Mr. Ashok Sharma, Assistant
Solicitor General of India.
Rajiv Sharma, Judge (oral):
The present petition is wholly misconceived in view of judgment dated 24.6.2003 rendered in CWP No. 324 of 1998. Accordingly, the present petition is dismissed for lack of territorial jurisdiction. The pending application(s), if any, are also disposed of. No costs.
(Rajiv Sharma), Judge (Sureshwar Thakur), Judge June 4, 2015 (kalpana) ::: Downloaded on - 15/04/2017 18:20:46 :::HCHP 2 .
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