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Dev Kali vs State Of H.P And Others

High Court Of Himachal Pradesh · Decided on 9 April 2021 · Citation: (2021) 04 SHI CK 0076

HON’BLE JUDGES
Sureshwar Thakur, J · Sandeep, J
RESULT
Disposed Of
CASE NUMBER
Civil Writ Petition No. 2271 Of 2021
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Judgment

4 paragraphs · 132 words

Sandeep Sharma, J

1.

Learned counsel appearing for the parties are ad-idem that the present lis is squarely covered by a judgment rendered by this Court in CWP No. 3517 of 2020 titled as Ashwani Kumar and others versus State of Himachal Pradesh and others, decided on 13.10.2020.

2.

Careful perusal of the aforesaid judgment rendered by this Court clearly reveals that the issue raised in the present petition, already stands adjudicated by the Division Bench in the judgment (Supra), as such, nothing remains to be adjudicated in the present petition.

3.

As such, as mutually agreed, making the directions in the judgment (Supra) applicable mutatis mutanndis, insofar as applicable and relevant, also to the present writ petition, the same is disposed of. Pending application(s), if any, also stand disposed of accordingly.