K.S. Jaswal vs State Of H.P. & Another
2023 Latest Caselaw 15207 HP

     IN THE HIGH COURT OF HIMACHAL PRADESH, SHIMLA

                                                           Ex. Petition (T) No. 74 of 2020

                                                            Date of decision: 3.10.2023




                                                                                          .

    K.S. Jaswal.                                                                             ...Petitioner.

                                                  Versus





    State of H.P. & another.                                                                 ...Respondents.

    Coram





    Hon'ble Mr. Justice Vivek Singh Thakur, Judge.
    Hon'ble Mr. Justice Bipin Chander Negi, Judge.
    Whether approved for reporting?1

    For the Petitioner.                      Petitioner is stated to have expired.

    For the Respondents:                     Mr.Anup Rattan, Advocate General, with
                                             Mr.Ramakant Sharma, Additional Advocate
                                             General.



                        Vivek Singh Thakur, Judge (Oral)

Learned Additional Advocate General has placed on record

instructions dated 30.9.2023, stating therein that entire benefits for which

petitioner was entitled, have been disbursed to his legal heirs.

2. Being so, learned counsel earlier representing the deceased

petitioner submits that right of legal heirs to avail appropriate remedy in case

anything survives to be redressed be protected.

3. In view of above, petition is closed and disposed of with liberty

to successor-in-interest/legal heirs of petitioner to avail appropriate remedy,

in case anything survives to be redressed.

(Vivek Singh Thakur), Judge.

(Bipin Chander Negi), Judge.

3rd October, 2023 (Keshav)

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