Himachal Pradesh High Court
Kiran vs State Of Himachal Pradesh And Another on 3 September, 2024
Author: Ajay Mohan Goel
Bench: Ajay Mohan Goel
IN THE HIGH COURT OF HIMACHAL PRADESH AT
SHIMLA
CWP No. 9153 of 2024
Decided on 03rd September, 2024
.
Kiran
...Petitioner
Versus
State of Himachal Pradesh and another
...Respondents
Coram
Hon'ble Mr. Justice Ajay Mohan Goel, Judge
1
Whether approved for reporting?
For the petitioner:
r Mr. Kamal Kant Chandel, Advocate.
For the respondents: Mr. Pushpinder Jaswal, Additional
Advocate General.
Ajay Mohan Goel, Judge (Oral)
Issue notice. Mr. Pushpinder Jaswal, learned Additional Advocate General, accepts notice on behalf of respondents.
2. Learned counsel for the petitioner submits that the petitioner has filed representation with regard to the issue raised in the petition, but the same has not been decided by the Authority concerned till date.
3. This petition, accordingly, as prayed for, is disposed of with the direction that let representation of the petitioner be ::: Downloaded on - 03/09/2024 20:32:13 :::CIS 2 decided, in the light of the averments made therein as well as the judgment being relied upon by the petitioner, within a period of four weeks' by the Competent Authority. Pending .
miscellaneous applications, if any, also stand disposed of.
(Ajay Mohan Goel) Judge September 03, 2024 (Vinod) ::: Downloaded on - 03/09/2024 20:32:13 :::CIS