Himachal Pradesh High Court
Lok Pal vs State Of H.P. & Others on 4 August, 2016
Bench: Mansoor Ahmad Mir, Sandeep Sharma
IN THE HIGH COURT OF HIMACHAL PRADESH,
SHIMLA
CWP No.2020 of 2016
Date of decision: 04.08.2016
.
Lok Pal ...Petitioner.
Versus
State of H.P. & others ...Respondents
Coram:
The Hon'ble Mr. Justice Mansoor Ahmad Mir, Chief Justice
The Hon'ble Mr. Justice Sandeep Sharma, Judge
of
Whether approved for reporting?
For the petitioner : M/s Vikrant Chandel & Subh Mahajan,
Advocates.
For the respondents:
rt Mr. Shrawan Dogra, Advocate General, with
Mr.Anup Rattan & Mr. Romesh Verma,
Additional Advocate Generals, with Mr. J.K.
Verma, Deputy Advocate General, for the
respondents.
________________________________________________________________________________
Mansoor Ahmad Mir, Chief Justice (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 alongwith interim orders read with the order dated 14.12.2015, passed in CMP No.12306 of 2015 in the writ petition, supra. Copy of that judgment/order(s) shall form part of this judgment also.
2. The writ petition stands disposed of alongwith pending applications, if any.
Copy dasti.
( Mansoor Ahmad Mir )
Chief Justice
August 4, 2016 ( Sandeep Sharma)
(rajni/shankar) Judge
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