Date Of Decision: 2Nd January vs State Of H.P & Anr
2021 Latest Caselaw 86 HP

IN THE HIGH COURT OF HIMACHAL PRADESH, SHIMLA

CWP No.7 of 2021.

Date of Decision: 2nd January, 2021. Pawan Kumar .....Petitioner.

Versus State of H.P & anr. ......Respondents.

.

Coram

The Hon'ble Mr. Justice Sureshwar Thakur, Judge. The Hon'ble Mr. Justice Chander Bhusan Barowalia, Judge. Whether approved for reporting?1

For the petitioner: Mr. Yogesh Kumar Chandel, Advocate. For the respondents: Mr. Vikrant Chandel, Dy. AG.

(Through Video Conferencing)

Sureshwar Thakur, Judge (oral).

Heard. The extant writ petition is disposed of, with, a

direction to the respondents concerned, to, within two weeks from

today, make a decision on Annexure P-4, in accordance with law, after

affording an opportunity of personal hearing to the writ petitioner. All

pending applications stand disposed of.

Copy dasti.

(Sureshwar Thakur) Judge

(Chander Bhusan Barowalia) 2nd January, 2021. Judge (raman)

Whether reporters of Local Papers may be allowed to see the judgment?