Himachal Pradesh High Court
Mohammad Khalid vs State Of H.P. & Others on 30 December, 2015
Bench: Mansoor Ahmad Mir, Tarlok Singh Chauhan
IN THE HIGH COURT OF HIMACHAL PRADESH,
SHIMLA
CWP Nos. 4840, 4841, 4842, 4844,
4848 & 4849 of 2015
Date of decision: 30.12.2015
.
1. CWP No.4840 of 2015
Mohammad Khalid ..Petitioner
Versus
State of H.P. & others ..Respondents
2. CWP No.4841 of 2015
Mohari ..Petitioner
of
Versus
State of H.P. & others ..Respondents
3. CWP No.4842 of 2015
Ashwani Kumar
rt ..Petitioner
Versus
State of H.P. & others ..Respondents
4. CWP No.4844 of 2015
Surinder Gandhi ..Petitioner
Versus
State of H.P. & others ..Respondents
5. CWP No.4848 of 2015
Parmesh Kumar ..Petitioner
Versus
State of H.P. & others ..Respondents
6. CWP No.4849 of 2015
Kishori Lal ..Petitioner
Versus
State of H.P. & others ..Respondents
Coram:
The Hon'ble Mr. Justice Mansoor Ahmad Mir, Chief Justice
The Hon'ble Mr. Justice Tarlok Singh Chauhan, Judge
For the petitioners: M/s. Tarun K. Sharma, S.D. Gill & C.S.
Thakur, Advocates, for the respective
petitioners.
For the respondents: Mr.Shrawan Dogra, Advocate General with
Mr.V.S. Chauhan & Mr. Romesh Verma,
Additional Advocate Generals.
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2
Mansoor Ahmad Mir, Chief Justice (oral)
[ The judgment and order dated 5th August, 2014, passed in batch of writ petitions, the lead case of which is CWP .
No.7172 of 2010 shall govern these writ petitions also alongwith interim orders read with the order dated 14.12.2015, passed in CMP No.12306 of 2015 in the writ petition, supra. Copy of that judgment/order(s) shall form part of this judgment also.
2. The writ petitions stand disposed of alongwith pending of applications, if any. Copy dasti.
rt ( Mansoor Ahmad Mir )
Chief Justice
December 30, 2015 ( Tarlok Singh Chauhan )
(tilak/vt) Judge
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