Nand Kumar vs Gopal Beri
2023 Latest Caselaw 13398 HP

IN THE HIGH COURT OF HIMACHAL PRADESH SHIMLA

COPC No. 224 of 2023.

Decided on : 12th September, 2023.

.

    Nand Kumar                                                              ...Petitioner.
                                         Versus





    Gopal Beri                                                          ....Respondent.

    Coram:

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

Whether approved for reporting?1

For the Petitioner: Mr. Mohar Singh, Advocate.

For the Respondent: Mr. Rahul Thakur, Dy. A.G.

Satyen Vaidya, Judge (Oral).

Consideration order has been passed by the

respondent and copy thereof has been placed on record as

Annexure R-1 along with the compliance report.

2. Order passed by the Division Bench of this Court

only required the respondent to decide the representation of

the petitioner and there was no further or other positive

direction to the respondent. In this view of the matter, no

further proceedings can be continued against the respondent

in the instant petition and the same is accordingly closed and

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

...2...

disposed of. However, the petitioner is at liberty to assail the

.

order Annexure R-1 in accordance with law, if so advised.

(Satyen Vaidya) Judge 12th September, 2023.

         (jai)



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