Himachal Pradesh High Court
Own Motion vs . State Of H.P. And Others. Application ... on 20 March, 2018
Author: Ajay Mohan Goel
Bench: Ajay Mohan Goel
CWPIL No. 120 of 2017 20.03.2018 Present: Mr. Virender Thakur, Advocate, as Amicus Curiae.
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Mr. Mr. Ashok Sharma, Advocate General, with M/s. Ranjan Sharma and Adarsh Sharma, Additional Advocate Generals and Mr. J.K. Verma, Deputy Advocate General, for the respondents.
CMP No. 1817 of 2018 Allowed, as prayed for. Three months more time is granted to comply with the judgment, dated 08.01.2018, passed by this Court in CWPIL No. 120 of 2017, titled as Court on its own motion Vs. State of H.P. and others. Application stands disposed of.
(Sanjay Karol) Acting Chief Justice (Ajay Mohan Goel) Judge March 20, 2018 (mamta/bhupender) ::: Downloaded on - 22/03/2018 23:09:52 :::HCHP