Himachal Pradesh High Court
Ramu vs State Of H.P. And Others on 30 April, 2015
Bench: Mansoor Ahmad Mir, Dharam Chand Chaudhary
IN THE HIGH COURT OF HIMACHAL PRADESH SHIMLA CWP No. 2198 of 2015.
Date of decision: 30th April, 2015.
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Ramu ..... Petitioner.
Versus
State of H.P. and others. ....Respondents
Coram:
The Hon'ble Mr. Justice Mansoor Ahmad Mir, Chief Justice. The Hon'ble Mr. Justice Dharam Chand Chaudhary, Judge.
Whether approved for reporting ?1 For the petitioner:
For the respondents:
r to
Mr. Vijay
Advocate.
Verma,
Mr. Shrawan Dogra, Advocate General Advocate, with Mr. V.S. Chauhan Mr. Romesh Verma, Additional Advocate Generals, & J.K. Verma, Deputy Advocate General.
_______________________________________________ Mansoor Ahmad Mir, Chief Justice(Oral) It is contended that the issue involved in this writ petition is covered by the decision rendered by this Court in Rakesh Kumar vs. State of H.P. ors. (CWP No.2735/2010) decided on 28.7.2010 and the SLP preferred against that decision has already been dismissed by the apex Court on 15.1.2015.
2. Issue notice. Mr. J.K. Verma, learned Deputy Advocate General waives notice on behalf of the respondents.
3. In the given circumstances, we deem it proper to dispose of this writ petition, in terms of the judgment, supra, which shall form part of this judgment also.
Ordered accordingly.
1Whether the reporters of Local Papers may be allowed to see the judgment ?
::: Downloaded on - 15/04/2017 18:04:57 :::HCHP -2-4. The petition stands disposed of, as indicated hereinabove, alongwith pending applications, if any. Copy dasti.
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(Mansoor Ahmad Mir) Chief Justice.
April 30, 2015. (Dharam Chand Chaudhary) (cm Thakur) Judge r to ::: Downloaded on - 15/04/2017 18:04:57 :::HCHP