Himachal Pradesh High Court
State Of H.P. & Anr vs Heera Singh on 26 December, 2016
Bench: Sanjay Karol, Tarlok Singh Chauhan
IN THE HIGH COURT OF HIMACHAL PRADESH SHIMLA
CWP No. 3143 of 2016
Date of Decision: 26.12.2016
State of H.P. & Anr. .....Petitioners.
.
Versus
Heera Singh ....Respondent.
Coram:
The Hon'ble Mr. Justice Sanjay Karol, Judge.
The Hon'ble Mr. Justice Tarlok Singh Chauhan, Judge.
Whether approved for reporting?1
of
For the Petitioner: Mr. Shrawan Dogra, Advocate General,
with Mr. Anup Rattan, Mr. Romesh
rt Verma, Additional Advocate Generals
and Mr. J.K. Verma, Deputy Advocate
General.
For the respondent: Nemo.
_______
Sanjay Karol, J (oral)
We see no reason to interfere with the impugned order dated 17.06.2016 (Annexure P-1), whereby the State stands directed to consider the case of the petitioner in the light of decision dated 30.11.2015, passed in TA No. 4901 of 2015, Rajinder Singh versus State of H.P. and another. Accordingly, petition stands disposed of, so also, pending application(s), if any.
Copy dasti.
( Sanjay Karol), Judge.
December 26, 2016 (Tarlok Singh Chauhan),
Sanjeev Judge.
1
Whether reporters of the local papers may be allowed to see the judgment?
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