Himachal Pradesh High Court
Gagan Deep vs State Of H.P. And Others on 2 March, 2015
Bench: Mansoor Ahmad Mir, Tarlok Singh Chauhan
IN THE HIGH COURT OF HIMACHAL PRADESH
SHIMLA
CWP No. 977 of 2015.
Date of decision: 2nd March, 2015.
.
Gagan Deep .....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 Tarlok Singh Chauhan, Judge.
Whether approved for reporting ?1
For the petitioner: Mr. Ankush Dass Sood, Advocate.
For the respondents: Mr.Shrawan Dogra, Advocate
r General with Mr. Romesh Verma,
and Mr.Anup Rattan, Additional
Advocate Generals and Mr. J.K.
Verma, Deputy Advocate General,
for the respondent No.1.
Mr. D.K. Khanna, and Mr. Virender
Verma, Advocates, for respondents
No. 2 and 3.
Mansoor Ahmad Mir, Chief Justice (Oral)
Mr. D.K. Khanna, Advocate has produced the result in the sealed cover. The result was opened in the open Court. The original result is returned to Mr. Khanna, Advocate and photocopy of the same is kept on the file. The petitioner has not made the grade. The petition has become infructuous. Petitioner to seek appropriate remedy. The learned counsel for respondents No. 2 and 3 to furnish details of marks to the petitioner within one week from today. The petition stands disposed of accordingly, alongwith pending applications, if any.
( Mansoor Ahmad Mir ) Chief Justice.
March 02, 2015. (Tarlok Singh Chauhan) (cm Thakur) Judge.
1 Whether the reporters of Local Papers may be allowed to see the judgment ?. ::: Downloaded on - 15/04/2017 17:41:30 :::HCHP