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Himachal Pradesh High Court

Jeeva Nand Chauhan vs State Of H.P. & Another on 3 January, 2023

Bench: Tarlok Singh Chauhan, Virender Singh

                            1



      IN THE HIGH COURT OF HIMACHAL PRADESH AT
                       SHIMLA
                                  R.P. No. 1 of 2023




                                                        .
                                       Decided on : 3.1.2023





    Jeeva Nand Chauhan





                                                ...Petitioner
                              Versus

    State of H.P. & another





                                                ...Respondents

    Coram
    Hon'ble Mr. Justice Tarlok Singh Chauhan, Judge

    Hon'ble Mr. Justice Virender Singh, Judge

    Whether approved for reporting? no
    ________________________________________________

    For the petitioner :      Mr. Ashok Sharma, Senior


                              Advocate with Mr. Kulwant
                              Chauhan, Advocate.

    For the respondent(s) : Mr. Anup Rattan, Advocate




                            General   with   Mr.   Y.P.S.





                            Dhaulta, Additional Advocate
                            General and Mr. J.S. Guleria,
                            Deputy Advocate General, for





                            the respondents­State.

    Per Tarlok Singh Chauhan, Judge (oral):

There is no error apparent on the face of record. Consequently, the present petition is dismissed.

2. However, it is always open to the petitioner to approach the competent authority for the redressal of his grievance.

.

3. The pending application(s), if any, are also disposed of.

(Tarlok Singh Chauhan) Judge 3.1.2023 r to (Virender Singh) Judge Kalpana ::: Downloaded on - 09/01/2023 20:31:58 :::CIS