PUNAM GUPTA Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) PETITIONER is essentially seeking reliance upon the judgment rendered by a Single Bench of this Court in CWP No. 2978 of 2012, titled as Anil Verma and others vs. State of H.P. and others, alongwith connected matters, on 5.3.2014.

(2.) LEARNED counsel for the parties jointly submit that the said judgment now stands reversed by a Co -ordinate Bench of this Court in LPA No. 107 of 2014, titled as Amit Attri and others vs. Anil Verma and others, alongwith connected matters, on 3.12.2014, wherein following directions stand issued: -