KURUM DUTT Vs. STATE OF H P

JUDGEMENT

(1.) THE petition has been filed on the following prayers vide para 7(i) and (ii):

(2.) IN reply on behalf of respondent No.2, the following stand has been taken by way of preliminary submission vide paras 1 and 2 and on merits vide para 6(xvi) to (xvi) (a) to (e): Preliminary submissions:

(3.) THE learned counsel appearing on behalf of the petitioners submits at the very outset that the case of the petitioners is covered under judgment dated 30th November, 2010, rendered by this Court in CWP(T) No. 8451 of 2008, titled Ram Lal Sharma and others vs. State of H.P and another.