Kulbhushan Kumar vs Union Of India & Others
2023 Latest Caselaw 20005 HP

Himachal Pradesh High Court

Kulbhushan Kumar vs Union Of India & Others on 29 December, 2023

Author: Ajay Mohan Goel

Bench: Ajay Mohan Goel

                                                                           .
         IN THE HIGH COURT OF HIMACHAL PRADESH, SHIMLA





                                             CWP No.10850 of 2023
                                             Decided on: 29.12.2023





    Kulbhushan Kumar                                                   ... Petitioner.
                      Versus
    Union of India & others                                            ... Respondents.




                                                of
    Coram
    Hon'ble Mr. Justice Ajay Mohan Goel, Judge.
    Whether approved for reporting?
    _____________________________________________________
                      rt
    For the petitioner:     Mr. Sanjay Dutt Vasudeva, Advocate.
    For the respondents:    Mr. Balram Sharma, Deputy Solicitor
                            General of India, for respondent No.1­UOI.

                            Mr. Anup Rattan, Advocate General, with
                            Mr. Pushpinder Jaswal, Additional Advocate
                            General, for respondents No.2 and 3­State.
                            Mr.    Y.W.     Chauhan,     Advocate,   for


                            respondents No.4 to 6.
                            Mr. K.B. Khajuria, Advocate, for respondent
                            No.7.




    Ajay Mohan Goel, Judge (Oral)

Notice. Mr. Balram Sharma, learned Deputy Solicitor

General, Mr. Pushpinder Jaswal, learned Additional Advocate

General, Mr. Y.W. Chauhan, and Mr. K.B. Khajuria, learned counsel,

accept notice on behalf of respondents No.1, 2,3, 4 to 6 and 7,

respectively.

2. Learned counsel for the petitioner submits that in the

interest of justice this writ petition may be disposed of with liberty to

the petitioner to make a representation before respondent No.3 with

further direction to the said respondent to decide the representation

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

.

in accordance with law as expeditiously as possible.

3. In view of the prayer so made by the petitioner without

adverting to the issues raised in the petition on merit, this petition is

closed with liberty to the petitioner to file the representation before

respondent No.3 and in the event of any such representation being

of filed within a period of four weeks from today, then respondent No.3

after giving an opportunity for personal hearing to the petitioner rt shall decide the same within eight weeks.

4. Pending miscellaneous applications, if any, also stands disposed

of.

(Ajay Mohan Goel) Judge

December 29, 2023 (Rishi)