Himachal Pradesh High Court
Shishu Kumar vs State Of H.P. And Others on 18 November, 2015
Bench: Chief Justice, Tarlok Singh Chauhan
IN THE HIGH COURT OF HIMACHAL PRADESH, SHIMLA CWP No. 4443 of 2015 Date of decision: 18.11.2015 Shishu Kumar ...Petitioner .
Versus State of H.P. and others. ...Respondents Coram The Hon'ble Mr. Justice Dharam Chand Chaudhary, Judge.
The Hon'ble Mr. Justice Tarlok Singh Chauhan, Judge. Whether approved for reporting?1 of For the Petitioner: Ms.Shashi Kiran, Advocate.
For the Respondents: Mr. Sharwan Dogra, Advocate General with Mr.Romesh Verma, rt Mr.Anup Rattan, Advocate Generals and Mr.Vikram Thakur, Deputy Advocate General, for the respondents.
Dharam Chand Chaudhary, J. (oral).
The judgment and order dated 5th August, 2014 passed in batch of writ petitions, the lead case of which is CWP No. 7172 of 2010 shall govern this writ petition also along with interim orders.
Copy of that judgment/order shall form part of this judgment also.
2. The writ petition stands disposed of along with pending applications, if any.
Copy Dasti.
(Dharam Chand Chaudhary), Judge.
(Tarlok Singh Chauhan), Judge.
18th November, 2015 (KRS) Whether the reporters of the local papers may be allowed to see the Judgment?
::: Downloaded on - 15/04/2017 19:21:35 :::HCHP