LAWS(HPH)-2024-12-5

K.C. BHARDWAJ Vs. STATE OF H.P.

Decided On December 11, 2024
K.C. Bhardwaj Appellant
V/S
STATE OF H.P. Respondents

JUDGEMENT

(1.) Notice. Ms. Sharmila Patial, learned Additional Advocate General and Mr. Sohan Singh Thakur, learned counsel, accept notice on behalf of respondents No.1,2 and 3, respectively.

(2.) Taking into consideration the controversy involved in the petition, the same with the consent of the parties is taken up for hearing today itself.

(3.) By way of this petition, the petitioner has, inter alia, prayed for the following reliefs:-