Himachal Pradesh High Court
Pankaj Chauhan vs State Of Hp And Ors on 8 March, 2017
Bench: Chief Justice, Sandeep Sharma
IN THE HIGH COURT OF HIMACHAL PRADESH, SHIMLA
CWP No. 227 & 229 of 2017
Date of decision: 08.03.2017
.
1. CWP No. 227 of 2017
Pankaj Chauhan ...Petitioner.
Versus
State of HP and Ors. ...Respondents.
2. CWP No. 229 of 2017
of
Hardeep Singh ...Petitioner.
Versus
Coram
rt
State of HP and Ors. ...Respondents.
The Hon'ble Mr.Justice Mansoor Ahmad Mir, Chief Justice.
The Hon'ble Mr.Justice Sandeep Sharma, Judge.
Whether approved for reporting?
For the petitioner(s): Mr. Rakesh Kumar, Advocate.
For the respondents: Mr. Shrawan Dogra, Advocate General
with Mr. Anup Rattan & Mr. Romesh
Verma, Additional Advocate Generals
and Mr. J.K. Verma & Mr. Kush Sharma,
Deputy Advocate Generals.
Mansoor Ahmad Mir, Chief Justice (Oral)
Learned Advocate General stated at the Bar that the Apex Court has determined the issue involved in these petitions in a batch of Civil Appeals, Civil Appeal No. 3453 of 2002, titled as Jindal Stainless Steel Ltd. v. State of Haryana, being the lead case, ::: Downloaded on - 15/04/2017 21:59:16 :::HCHP 2 vide judgment dated 11.11.2016, and prayed that these writ petitions be decided accordingly.
2. In view of the declaration made by the Apex Court in .
the Civil Appeal, supra, these writ petitions are disposed of, alongwith pending applications.
Copy dasti.
(Mansoor Ahmad Mir), Chief Justice.
of
( Sandeep Sharma ),
rt Judge.
8th March, 2017
(Hemlata/manjit)
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