Rajvinder Kaur vs State Of H.P.& Others
2023 Latest Caselaw 17531 HP

         IN THE HIGH COURT OF HIMACHAL PRADESH, SHIMLA

                                   CWP No. 8488 of 2023
                                   Date of decision : 4.11.2023.




                                                                        .

    Rajvinder Kaur                                                    ...Petitioner.
                                   Versus





    State of H.P.& others                                            ...Respondents.

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

    Whether approved for reporting?1
    For the petitioner

    For the respondents
                                   :

                                       :

                                           Mr. Anshul Jairath, Advocate.

                                           Mr. Sumit Sharma, DAG,                            for

                                           respondents No. 1 and 2.

                                           Mr. Dalip K. Sharma, Advocate, for
                                           respondent No.3.



    Satyen Vaidya, Judge (Oral):

Notice. Learned Deputy Advocate General accepts

notice on behalf of respondents No. 1 and 2 Mr. Mr. Dalip

Kumar Sharma, Advocate, accepts notice on behalf of

respondent No.3.

2. Learned counsel for the petitioner submits that the

case of the petitioner is squarely covered by the judgment

passed by a Coordinate Bench of this Court in CWP No. 2769 of

2023, titled as, Yogesh & others vs. State of H.P. & another, on

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

9.8.2023. He further submits that petitioner shall be content

in case respondents No. 1 and 2 are directed to consider and

.

decide the case of the petitioner in a time bound manner in

light of judgment ibid.

3. Accordingly, the petition is disposed of with

directions to respondents No. 1 and 2 to consider and decide

the case of the petitioner in light of judgment passed by a

Coordinate Bench of this Court in CWP No. 2769 of 2023, titled

as, Yogesh & others vs. State of H.P. & another, on 9.8.2023,

within eight weeks from today and in case need, by affording

the petitioner an opportunity of being heard. Pending

miscellaneous application, if any, also stand disposed of.

                                                 (Satyen Vaidya)
    4th November, 2023                               Judge
         (kck)