Himachal Pradesh High Court
Dr. Rohit Sharma And Another vs State Of Himachal Pradesh And Others on 26 June, 2020
Bench: Tarlok Singh Chauhan, Jyotsna Rewal Dua
IN THE HIGH COURT OF HIMACHAL PRADESH AT SHIMLA
.
CWP No.1856 of 2020
Decided on: 26th June, 2020
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Dr. Rohit Sharma and another
.....Petitioners
Versus
State of Himachal Pradesh and others
......Respondents
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Coram
The Hon'ble Mr. Justice Tarlok Singh Chauhan, Judge.
The Hon'ble Ms. Justice Jyotsna Rewal Dua, Judge.
1 Whether approved for reporting?
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For the petitioner: Mr. Lovneesh Kanwar, 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)
It appears that the Registry has registered the instant petition twice inasmuch as CWP No.1851 of 2020, filed by the petitioner, was already listed before this Court yesterday (25.06.2020), in which notices have already been issued to the 1 Whether reporters of Local Papers may be allowed to see the judgment?
::: Downloaded on - 27/06/2020 23:53:16 :::HCHP -2-opposite party. Therefore, the present petition is disposed of .
alongwith pending miscellaneous application(s), if any.
(Tarlok Singh Chauhan) Judge (Jyotsna Rewal Dua) Judge June 26, 2020 (Himalvi/Mukesh) ::: Downloaded on - 27/06/2020 23:53:16 :::HCHP