Himachal Pradesh High Court
Paras Ram vs . State & Ors. on 27 May, 2024
Author: Jyotsna Rewal Dua
Bench: Jyotsna Rewal Dua
.
CWP No.247/202327.05.2024 Present: Ms. Sneh Bhimta, Advocate, for the petitioner.
Mr. R.S. Verma, Mr. Y.P.S Dhaulta, Mr. Dalip Sharma, Mr. Rupinder Singh, Mr. L.N. Sharma, Additional Advocates General and Mr. Sikander Bhushan, Deputy Advocates General for the respondents/State.
Learned Additional Advocate General has placed on record instructions memo dated 25.05.2024, however, these do not respond to the observations made in the order dated 13th May, 2024.
Let learned counsel for the parties to also look into the matter afresh in light of the decision dated 12.09.2023 passed in CWP No.3220/2022.
List for consideration on 30th July, 2024, on which date, fresh instructions shall be placed on record by the respondents/State.
Jyotsna Rewal Dua Judge 27th May, 2024 (rohit) ::: Downloaded on - 27/05/2024 20:35:45 :::CIS