Rama Aggarwal vs . Union Of India & Ors.
2023 Latest Caselaw 17042 HP

Rama Aggarwal vs. Union of India & ors.

CWP No.3260/2021

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20.10.2023 Present: Mr. Sudhir Thakur, Sr. Advocate with Mr. Somesh

Sharma, Advocate, for the petitioner. Mr. Shiv Pal Manhans, Sr. Panel Counsel, for respondent No.1/Union of India.

Ms. Sneh Bhimta, Advocate vice Ms. Shreya Chauhan, Advocate, for respondent No.2 Ms. Seema Sharma, Dy. Advocate General, for the respondents/State.

CMP No.11654/2023

In furtherance to judgment dated 10th May, 2023, the

writ petitioner has preferred representation dated 18.7.2023. On

8.9.2023, respondents were directed to seek instructions qua fate

of the aforesaid representation.

In furtherance of the aforesaid order, learned counsel

for respondent No.2/NHAI has placed on record instructions dated

26th September, 2023, wherein a request has been made to the

concerned Chairman-cum-Deputy Commissioner of the Grievance

Committee in question to decide and dispose of the matter.

In view of the aforesaid circumstances, learned Deputy

Advocate General seeks and is granted four weeks' time to ensure

that the representation so made by the petitioner is decided, as

expeditiously as possible.

List after four weeks.

(Bipin C. Negi) Judge

20th October, 2023 (CS)