Chander Mohan vs State Of Himachal Pradesh And Others
2023 Latest Caselaw 19082 HP

Himachal Pradesh High Court

Chander Mohan vs State Of Himachal Pradesh And Others on 8 December, 2023

                                                    1




    IN THE HIGH COURT OF HIMACHAL PRADESH, SHIMLA

                                              CWP No.9300 of 2023
                                              Date of Decision : 08.12.2023




                                                                                .
     Chander Mohan                                                       ...... Petitioner





                                     Versus
    State of Himachal Pradesh and others                                 ......Respondents





    Coram:

    The Hon'ble Mr. Justice Bipin Chander Negi, Judge




                                                   of
                                      1
    Whether approved for reporting?

    For the petitioner          :    Mr. Rajesh Kumar Sharma and Mr. Vishal
                                     Verma, Advocates.
                       rt
    For the respondents :            Mr. Anup Rattan, Advocate General  with
                                     Mr. Y.P.S. Dhaulta, Additional Advocate
                                     General.

    Bipin Chander Negi, Judge (oral)

Learned counsel for the petitioner submits that with respect

to the controversy at hand, representations have been filed before

the concerned authority.

2. In view of the aforesaid, petitioner is free to pursue his

representations so filed.

3. Accordingly, the petition is disposed of in the aforesaid

terms, so also, pending miscellaneous application(s), if any.

                                                               ( Bipin Chander Negi)
    December 08, 2023 (KS)                                             Judge

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