Himachal Pradesh High Court
Brij Lal And Ors vs State Of H.P. And Others on 9 January, 2015
Bench: Rajiv Sharma, Sureshwar Thakur
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IN THE HIGH COURT OF HIMACHAL PRADESH, SHIMLA
CWP No. 441 of 2015
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Date of decision: 09.01.2015
Brij Lal and Ors.
.....Petitioners.
Vs.
State of H.P. and others.
.....Respondents.
Coram
The Hon'ble Mr. Justice Rajiv Sharma, Judge
The Hon'ble Mr. Justice Sureshwar Thakur, Judge
Whether approved for reporting?1
For the petitioners : Mr. Bhupender Thakur, Advocate.
For the respondents : Mr. M.A. Khan, Addl. A.G., with Mr. P.M.
Negi, Dy. A.G. and Mr. Ramesh Thakur,
Assistant A.G.
Rajiv Sharma, J. (Oral):
Mr. Bhupender Thakur, learned counsel for the petitioner submits that the present lis is covered by the judgment, dated 24.03.2009, rendered by this Court in CWP(T) No. 2205 of 2008, titled as Subhash Chand and others Vs. State of Himachal Pradesh and others.
2. Accordingly, the petition is disposed of with a direction to the respondents to consider the case of the petitioners strictly as per the principles laid down in the judgment, cited hereinabove, within a period of six weeks from the date of production of a certified copy of this Whether the reporters of the local papers may be allowed to see the Judgment?
::: Downloaded on - 15/04/2017 17:32:57 :::HCHP 2judgment by the petitioners. The pending application(s), if any, also stands disposed of. No costs.
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(Rajiv Sharma) Judge (Sureshwar Thakur) Judge January 09, 2015 (bhupender) r to ::: Downloaded on - 15/04/2017 17:32:57 :::HCHP