Himachal Pradesh High Court
State Of Himachal Pradesh And Others vs Narinder Lal Negi on 30 October, 2015
Bench: Rajiv Sharma, Sureshwar Thakur
IN THE HIGH COURT OF HIMACHAL PRADESH
SHIMLA
.
CMP(M) No. 1338 of 2015
Date of Decision: 30.10.2015
____
State of Himachal Pradesh and others.
.....Applicants/Petitioners.
Versus
Narinder Lal Negi.
of
... Non-applicant/Respondent.
Coram:
The Hon'ble Mr. Justice Rajiv Sharma, Judge.
rt
The Hon'ble Mr. Justice Sureshwar Thakur, Judge.
Whether approved for reporting?1
For the Applicants: Mr. M.A. Khan, Addl. AG with Mr. P.M. Negi,
Dy. AG and Mr. Ramesh Thakur, Asstt. AG.
Rajiv Sharma, J (oral)
CMP(M) No.1338 of 2015
Heard. In view of the grounds taken in the application, duly supported by an affidavit and in the interest of justice, delay in filing the present petition is condoned. The application stands disposed of.
1Whether reporters of the local papers may be allowed to see the judgment?
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.
Review Petition No.________ of 2015 The Registry is directed to assign the number to the review petition.
Heard. There is no error apparent on the face of the of record. Accordingly, the review petition is dismissed. No costs.
rt (Rajiv Sharma),
Judge.
(Sureshwar Thakur),
Judge.
October 30, 2015
(rkv)
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