SATPAL Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) This petition coming on for orders this day, the court passed the following:

(2.) Parties are ad idem that the petition at hand is squarely covered by a judgment rendered by this court on 6/8/2021 in CWP No. 2140 of 2019, titled Amar Lal & another vs. State of Himachal Pradesh & Ors.

(3.) Careful perusal of the aforesaid judgment rendered by this Court clearly reveals that the issues raised in the present petition, already stand adjudicated by this court in Amar Lal (supra), as such, nothing remains to be adjudicated in the present petition.