Himachal Pradesh High Court
Ms. Pratiksha Sharma vs State Of H.P & Another on 17 December, 2020
Bench: Sureshwar Thakur, Chander Bhusan Barowalia
IN THE HIGH COURT OF HIMACHAL PRADESH
SHIMLA
CWP No. 5282 of 2020
.
Decided on : 17.12.2020
Ms. Pratiksha Sharma Petitioner.
Versus
State of H.P & another Respondents.
Coram:
Hon'ble Mr. Justice Sureshwar Thakur, Judge.
Hon'ble Mr. Justice Chander Bhusan Barowalia, Judge.
Whether approved for reporting?1
For the petitioner:
r to Mr. V.S Chauhan, Sr. Advocate with Mr.
Ajay Singh Kashyap, Advocate.
For the respondents-State: Mr. Hemant Vaid and Mr. Ashwani
Sharma, Additional Advocate Generals
with Mr. Vikrant Chandel, Deputy
Advocate General.
Sureshwar Thakur, Judge (oral)
The learned counsel for the writ petitioner, submits, that a res-controversia identical to the res-controversia, contained in the writ petition, has been decided on 23.11.2020, by the Principal Division Bench of this Court, in CWP No. 5038 of 2020, titled as Harshit Bansal versus State of H.P and others alongwith connected matters, and, wherethrough, the relief claimed by the therein writ petitioners, has been declined to them. Consequently the instant petition is also in terms of the afore judgment hence dismissed, and, 1 Whether reporters of the local papers may be allowed to see the judgment?
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the relief as claimed in the instant writ petition, by the writ .
petitioner, is also declined to her.
All pending applications also stand disposed of accordingly.
( Sureshwar Thakur), Judge.
17th December, 2020 ( Chander Bhusan Barowalia ),
(priti) Judge.
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