Himachal Pradesh High Court
Parvej Iqbal vs The State Of H.P. And Others on 26 June, 2020
Bench: Tarlok Singh Chauhan, Jyotsna Rewal Dua
IN THE HIGH COURT OF HIMACHAL PRADESH AT SHIMLA
.
CWPOA No.6181 of 2019
Decided on: 26th June, 2020
__________________________________________________________________
Parvej Iqbal
.....Petitioner
Versus
The State of H.P. and others
.....Respondents
__________________________________________________________________
Coram
The Hon'ble Mr. Justice Tarlok Singh Chauhan, Judge
The Hon'ble Ms. Justice Jyotsna Rewal Dua, Judge
1 Whether approved for reporting?
______________________________________________________
For the petitioner: Mr. A.K. Gupta, Advocate, through
video conferencing.
For the respondents: Mr. Ashok Sharma, Advocate General,
with Mr. Vinod Thakur and Mr. Desh
Raj Thakur, Additional Advocates
General and Mr. Bhupinder Thakur,
Deputy Advocate General, through
video conferencing.
Tarlok Singh Chauhan, Judge (Oral)
Learned counsel for the petitioner states that he is under instructions not to press this petition for the time being and may be granted liberty to file a fresh representation to the respondents, relying upon the judgment dated May 18, 1 Whether reporters of Local Papers may be allowed to see the judgment?
::: Downloaded on - 27/06/2020 23:53:17 :::HCHP -2-2020, rendered by this Court in CWPOA No.4567 of 2020, .
titled Anil Kumar Versus State of Himachal Pradesh and others. The prayer being innocuous, is allowed. Accordingly, the present petition is disposed of with liberty as aforesaid.
The parties are left to bear their own costs. Pending miscellaneous application(s), if any, also stand disposed of.
r to (Tarlok Singh Chauhan)
Judge
(Jyotsna Rewal Dua)
Judge
June 26, 2020
(Himalvi/Mukesh)
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