Decided On 12Th August vs State Of Himachal Pradesh And Others
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Himachal Pradesh High Court

Decided On 12Th August vs State Of Himachal Pradesh And Others on 12 August, 2024

Author: Ajay Mohan Goel

Bench: Ajay Mohan Goel

                                                                  2024:HHC:6856


           IN THE HIGH COURT OF HIMACHAL PRADESH AT
                                 SHIMLA
                                     CWP No. 7839 of 2024
                                     Decided on 12th August, 2024




                                                          .
    Sarbjit Katoch





                                                              ...Petitioner
                             Versus
    State of Himachal Pradesh and others





                                                          ...Respondents
    Coram

    Hon'ble Mr. Justice Ajay Mohan Goel, Judge





    1
        Whether approved for reporting?
    For the petitioner:     M/s Ajay Thakur and Anita Devi,
                            Advocates.


    For the respondents: Mr. Pushpinder Jaswal, Additional
                         Advocate General.

    Ajay Mohan Goel, Judge (Oral)

Issue notice. Mr. Pushpinder Jaswal, learned

Additional Advocate General, accepts notice on behalf of the

respondents.

2. Learned counsel for the petitioner submits that

interest of justice would be served, in case, the representation

filed by the petitioner is ordered to be decided within some

reasonable time, in the light of the contents thereof.

2024:HHC:6856

3. Accordingly, this petition is disposed of with the

direction that the representation filed by the petitioner be

decided, in the light of the averments made therein, as well as

.

the judgments being relied upon by the petitioner, within a

period of four weeks' from today by passing a speaking and

reasoned order. Pending miscellaneous applications, if any,

also stand disposed of.

(Ajay Mohan Goel) Judge

August 12, 2024 (Vinod)