BRIJ LAL SHARMA Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) EARLIER all the three petitioners were represented by Ms Ranjana Parmar, Advocate. The learned counsel states at the bar that she is no more representing the petitioners, who had taken the brief from her along with no objection to engage another counsel.

(2.) THE petition has been filed on the following prayers vide paras 7(i) to (iii):-

(3.) THE learned counsel for petitioners No. 2 and 3 submits at the very outset that the case of the petitioners is covered under judgment dated 29.12.2007, rendered by a Division Bench of this Court in Gauri Dutt and ors. Vs. State of H.P, Latest HLJ 2008 (HP) 366.