____________________________________________________ vs State Of H.P. And Another
2024 Latest Caselaw 11201 HP

Himachal Pradesh High Court

____________________________________________________ vs State Of H.P. And Another on 6 August, 2024

      IN THE HIGH COURT OF HIMACHAL PRADESH, SHIMLA.
                                          CWP No. 7866 of 2024
                                         Decided on: 06.08.2024
    ____________________________________________________
    Kapil Mohan
                                               ........... petitioner
                                Versus




                                                                                .
    State of H.P. and another                      respondents





    ____________________________________________________
    Coram:
    Hon'ble Mr. Justice Bipin Chander Negi, Judge
    Whether approved for reporting? 1





    For the petitioner                     :
                                Mr. K.B. Khajuria, Advocate.
    For the respondents                    :
                                Mr. Raj Kumar Negi, Additional
                                Advocate General.
    ____________________________________________________





    Bipin Chander Negi, Judge (oral)

Learned counsel appearing on behalf of the

petitioner submits that with respect to the grievances being raised

in the present petition, an appropriate representation dated

29.07.2024 i.e. Annexure P-2 stands filed with the concerned

quarter. Any additional material which the petitioner intends to

place, he may do so within three days from the passing of the

present order.

2. Learned Additional Advocate General submits that

the representation so made shall be decided within a period of

two weeks from today.

In view thereof, the present petition is disposed of, so

also, pending miscellaneous application, if any.

(Bipin Chander Negi) Judge

August 06, 2024 tarun

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