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[Cites 1, Cited by 8]

Himachal Pradesh High Court

Ravinder Kumar Sharma And Others vs State Of H.P. And Others on 4 September, 2018

Bench: Dharam Chand Chaudhary, Vivek Singh Thakur

        IN THE HIGH COURT OF HIMACHAL PRADESH AT SHIMLA

                                          LPA No. 4063 of 2013 with Civil Writ




                                                                             .
                                         Petition No. 1020 of 2017





                                        Date of Decision          4th September, 2018
    ________________________________________________________





    LPA No. 4063 of 2013
     Ravinder Kumar Sharma and others                                    ....Appellants.
                                Versus

    State of H.P. and others                                            ....Respondents





    CWP No. 1020 of 2017

    Lohit Kumar & another                                                ......Petitioners.

                                                Versus


    State of H.P. and others                                           ......Respondents.
    ________________________________________________________

    Coram


    The Hon'ble Mr. Justice Dharam Chand Chaudhary, J.
    The Hon'ble Mr. Justice Vivek Singh Thakur, J.
        Whether approved for reporting?1




    ______________________________________________________________
    For the Appellant/Petitioner: Mr. Amit Singh Chandel, Advocate





                                  for the appellant in LPA No. 4063 of
                                  2013 and Ms. Veena Sharma,
                                  Advocate vice Mr.Arush Matlotia,





                                  Advocate, for the petitioner in CWP
                                  No. 1020 of 2017

    For the Respondents:                        Mr.Narinder Guleria and Mr. Vikas
                                                Rathour,    Additional  Advocates
                                                General, for respondents No. 1 and
                                                2 in LPA No. 4063 of 2013 and for
                                                respondents in CWP No. 1020 of
                                                2017
    1
        Whether Reporters of Local Papers may be allowed to see the judgment? Yes




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                                      2


                                  Mr. Dushyant Dadwal, Advocate, for
                                  respondent No. 3 in LPA No. 4063
                                  of 2013.
    _____________________________________________________________
    Dharam Chand Chaudhary, J.(Oral)

.

Since the points in issue raised in the present appeal and also connected writ petition are squarely covered by our judgment rendered in LPA No. 4062 of 2013 titled State of H.P. vs. Meena Kumari and others and its connected matters on 28.8.2018, the same are accordingly disposed of. Pending r to miscellaneous application(s), if any, shall also stand disposed of.




                                         (Dharam Chand Chaudhary)

                                               Judge


    September 04, 2018                    (Vivek Singh Thakur),
      ms                                               Judge








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