Himachal Pradesh High Court
Rohit Chaudhary vs State Of H.P. & Ors on 29 March, 2023
Bench: Tarlok Singh Chauhan, Virender Singh
IN THE HIGH COURT OF HIMACHAL PRADESH, SHIMLA.
Ex. Pet. No. 123 of 2022
Decided on: 29.03.2023
.
Rohit Chaudhary ...Petitioner
Versus
State of H.P. & Ors. ...Respondents
Coram:
Hon'ble Mr. Justice Tarlok Singh Chauhan, Judge.
Hon'ble Mr. Justice Virender Singh, Judge.
Whether approved for reporting? 1
For the Petitioner : Mr. Ajeet Saklani, proxy counsel, for the
petitioner.
For the Respondents : Mr. Anup Rattan, A.G. with Mr. Y. W.
Chauhan, Sr. Addl. A.G., Ms. Priyanka
Chauhan, Dy. A.G. and Mr. Rajat Chauhan,
Law Officer.
Tarlok Singh Chauhan, Judge (Oral)
In compliance to the judgment passed by this Court, the respondents have now passed a consideration order on 28.03.2023. In case, the petitioner is still aggrieved by the said order, he is at liberty to avail of such remedy as available to him under the law.
2. The petition stands disposed of, so also pending applications, if any.
(Tarlok Singh Chauhan)
Judge
(Virender Singh)
29th March, 2023 Judge
(sanjeev)
1
Whether reporters of the local papers may be allowed to see the judgment? yes ::: Downloaded on - 29/03/2023 20:35:28 :::CIS