Mr. Sushil Kumar & Another vs State Of H.P. & Others
2024 Latest Caselaw 10502 HP

Himachal Pradesh High Court

Mr. Sushil Kumar & Another vs State Of H.P. & Others on 29 July, 2024

Author: Ajay Mohan Goel

Bench: Ajay Mohan Goel

         IN THE HIGH COURT OF HIMACHAL PRADESH, SHIMLA

                                                     CWP No.    7407 of 2024
                                                     Decided on: 29.07.2024

    Mr. Sushil Kumar & another                                              ... Petitioners




                                                                          .
                           Versus





    State of H.P. & others                                                 ... Respondents

    Coram





    Hon'ble Mr. Justice Ajay Mohan Goel, Judge.
    Whether approved for reporting?1
    _____________________________________________________
    For the petitioners     :     Ms. Rinkle, Advocate, vice
                                  Mr.Balwant Singh Thakur, Advocate.





    For the respondents             :        Mr. Pushpinder Jaswal, Additional
                                             Advocate General, for respondents
                                             No.1 and 2-State.
                      r                      Mr. Sanjeev Kumar Motta, Advocate,
                                             for respondent No.3.

    Ajay Mohan Goel, Judge (Oral)

Mr. Pushpinder Jaswal, learned Additional Advocate

General and Mr. Sanjeev Kumar Motta, learned counsel, accept

notice on behalf of respondents No.1,2 and 3, respectively.

2. In view of the fact that the petition stands filed without

filing any representation to the Competent Authority, as prayed for,

this petition is disposed of with liberty to the petitioners to move an

appropriate representation to the Authority concerned, redressing

therein the issue raised in the petition. In the event of any such

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

representation being filed by the petitioners within a period of two

weeks from today, the same be decided by the Competent Authority

in terms of the averments contained therein within a period of eight

.

weeks from the date of receipt thereof.

3. Pending miscellaneous application(s), if any also stand

disposed of accordingly.

                                                      (Ajay Mohan Goel)
                                                           Judge
    July 29, 2024
        (Rishi)    r