Himachal Pradesh High Court
Stat Of H.P. And Others vs Himanshu Shekhar Chaudhary And Others on 27 April, 2015
Bench: Mansoor Ahmad Mir, Tarlok Singh Chauhan
IN THE HIGH COURT OF HIMACHAL PRADESH
SHIMLA
LPA No. 32 of 2015
Date of decision: 27th April, 2015.
.
Stat of H.P. and others .....Appellants
Versus
Himanshu Shekhar Chaudhary 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 Yes.
For the appellants: Mr. Shrawan Dogra, Advocate
General with Mr. Anup Rattan and
Mr. Romesh Verma, Addl. AGs,
with Mr. J.K. Verma, Deputy
Advocate General.
For the respondents: Nemo.
_______________________________________________________
Mansoor Ahmad Mir, Chief Justice (Oral)
This Letters Patent Appeal is directed against the judgment and order dated 29th December, 2014, passed the learned Single Judge of this Court in CWP No. 9427 of 2014, whereby the writ respondents/ appellants have to consider the case of the writ petitioners/respondents herein, in terms of the judgment made by this Court in Chaman Singh versus State of H.P. and another decided on 29th August, 2014.
2. We have gone through the judgment made by the Writ Court. The Writ Court, i.e., the learned Single Judge has not determined the rights of the parties on merits.
1Whether the reporters of Local Papers may be allowed to see the judgment ?.
::: Downloaded on - 15/04/2017 18:03:45 :::HCHP -2-3. The impugned judgment is speaking one and is not working adversely against the appellants. Thus, we deem it proper not to issue notice in this appeal and .
dismiss the appeal. Accordingly, the appeal is dismissed, alongwith pending applications, if any.
(Mansoor Ahmad Mir) Chief Justice.
April 27, 2015. (Tarlok Singh Chauhan) (cm Thakur) Judge.
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