Date Of Decision: 3Rd March vs Himachal Pradesh Power ...
2021 Latest Caselaw 1598 HP

IN THE HIGH COURT OF HIMACHAL PRADESH, SHIMLA

.

CWP No.1292 of 2021.

Date of Decision: 3rd March, 2021.

           Vivek Verma                                                 .....Petitioner.





                                             Versus

Himachal Pradesh Power Corporation Ltd. and ors. ......Respondents. Coram

The Hon'ble Mr. Justice Tarlok Singh Chauhan, Judge. The Hon'ble Mr. Justice Chander Bhusan Barowalia, Judge.

Whether approved for reporting?1 No

For the petitioner: Mr. Vinod Kumar Gupta, Advocate vice Mr. r Rajesh Verma, Advocate.

For the respondents: Mr. Shashi Shirshoo, Advocate.

Tarlok Singh Chauhan, Judge (oral).

It appears that the representation(s) made by the petitioner

from time to time has not been decided by the respondents. Without going to

the merits of the petition, we deem it proper to dispose of the instant petition

by directing the respondents/competent authority to consider and decide the

representation(s) so made by the petitioner. Ordered accordingly. The

needful be done within two weeks. Pending application, if any, also stands

disposed of.

Copy dasti.

(Tarlok Singh Chauhan) Judge

(Chander Bhusan Barowalia) 3rd March, 2021. Judge (raman/Bhardwaj)

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