Nagender Singh vs State Of Himachal Pradesh And ...
2023 Latest Caselaw 1409 HP

IN THE HIGH COURT OF HIMACHAL PRADESH, SHIMLA

CWP No.716 of 2023 Date of Decision : 22nd February, 2023

.

Nagender Singh ...... Petitioner Versus State of Himachal Pradesh and others ......Respondents Coram:

The Hon'ble Mr. Justice Satyen Vaidya, Judge.

Whether approved for reporting?

For the Petitioner : Mr. Sanjeev Bhushan, Senior Advocate with Mr. Sohail Khan, Advocate.

For the Respondent : Mr. Rakesh Dhaulta and Mr. B.C. Verma, Additional Advocates General, for the State.

r Mr. K.B. Khajuria, Advocate, for Respondent No.3.

Satyen Vaidya, Vacation Judge (oral)

Mr. K.B. Khajuria, learned counsel has appeared for respondent

No.3.

2. Instructions have been filed on behalf of the respondents.

3. Keeping in the view the nature of controversy, it will be expedient

and in the interest of justice to pass the following order.

4. Respondent No.2 is directed to afford an opportunity of hearing

to the petitioner as well as private respondent No.3 with a purpose to

hear their respective grievances and hardships within a week from

today. Respondent No.2 will take a decision on the respective

grievances of petitioner and respondent No.3 within a week thereafter.

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

Petition stands disposed of accordingly, so also, pending

application(s), if any.

.

                                         ( Satyen Vaidya)
    February 22, 2023 (ks)               Vacation Judge





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