Jaishi Ram vs State Of H.P. & Others
2024 Latest Caselaw 257 HP

Himachal Pradesh High Court

Jaishi Ram vs State Of H.P. & Others on 4 January, 2024

Bench: Vivek Singh Thakur, Sandeep Sharma

     IN THE HIGH COURT OF HIMACHAL PRADESH, SHIMLA

                                                           Ex. Petition No. 136 of 2023

                                                            Date of decision: 4.1.2024




                                                                                          .

    Jaishi Ram.                                                                              ...Petitioner.
                                                  Versus





    State of H.P. & others.                                                                ...Respondents.
    Coram
    Hon'ble Mr. Justice Vivek Singh Thakur, Judge.




                                                            of
    Hon'ble Mr. Justice Sandeep Sharma, Judge.
    Whether approved for reporting?1
    For the Petitioner.         rt           Mr.Avinash Jaryal, Advocate.

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

                                             Advocate General.

                        Vivek Singh Thakur, Judge (Oral)

Compliance affidavit is stated to have been filed in the

Registry. Registry to place the same on record.

2. It has been informed that case of the petitioner has been

considered and rejected after giving opportunity of hearing to the petitioner

on 21.12.2023.

3. In view of above, learned counsel for the petitioner submits

that petitioner is intending to assail the aforesaid order for redressal of his

grievance. Accordingly, petition is closed and disposed of with liberty to the

petitioner to avail appropriate remedy including assailing the consideration

order.

Pending applications, if any, also stand disposed of.

(Vivek Singh Thakur), Judge.

(Sandeep Sharma), Judge.

4th January, 2024 (Keshav)

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