Date Of Decision: March 06 vs State Of Himachal Pradesh & Ors
2021 Latest Caselaw 1790 HP

IN THE HIGH COURT OF HIMACHAL PRADESH, SHIMLA.




                                                                            .
                                          CWP No. 1395 of 2021





                                     Date of decision: March 06, 2021.
    Rakesh Kumar                                             ......Petitioner.
                                     Versus





    State of Himachal Pradesh & ors.                              .....Respondents.

    Coram
    The Hon'ble Mr. Justice Ravi Malimath, Judge.





    The Hon'ble Ms. Justice Jyotsna Rewal Dua, Judge.
    Whether approved for reporting?1
    For the petitioner               :      Mr. Balwant Singh Thakur, Advocate.

    For the respondents
                                r    :      Mr. R.S. Dogra, Senior Addl. AG with

                                            Mr. Ranjan Sharma and Mr. Anil Jaswal,
                                            Addl. AGs.
    Ravi Malimath, Judge (Oral)

The petitioner pleads that his representation dated

03.02.2021 may be disposed off, as early as possible.

2. In view of the submissions made, the respondents are

directed to dispose off the representation vide Annexure P-2, dated

03.02.2021, in accordance with law, within a period of two weeks from

today.

3. The writ petition is disposed off accordingly.

( Ravi Malimath ) Judge

( Jyotsna Rewal Dua ) Judge 6th March, 2021 (vs/himalvi)

Whether the reporters of the local papers may be allowed to see the Judgment?