Decided On: 31.07.2024 vs State Of H.P. & Another
2024 Latest Caselaw 10787 HP

Himachal Pradesh High Court

Decided On: 31.07.2024 vs State Of H.P. & Another on 31 July, 2024

Author: Ajay Mohan Goel

Bench: Ajay Mohan Goel

                                       2024:HHC:6150
         IN THE HIGH COURT OF HIMACHAL PRADESH, SHIMLA

                                                     CWP No.    503 of 2024
                                                     Decided on: 31.07.2024




                                                                          .
    Dr. Purnima Thaper & others                         ... Petitioners





                       Versus
    State of H.P. & another                             ... Respondents
    Coram





    Hon'ble Mr. Justice Ajay Mohan Goel, Judge.
    Whether approved for reporting?1
    _____________________________________________________
    For the petitioners     :     Mr. Rajiv Rai, Advocate.
    For the respondents             :        Mr. Pushpinder Jaswal, Additional





                                             Advocate General.
    Ajay Mohan Goel, Judge (Oral)

When the case was taken up for consideration today,

learned counsel for the petitioners submits that interest of justice

would be served in case representation dated 04.12.2023 (Annexure

P/6) filed by the petitioners be decided by the Competent Authority

in terms of the averments contained therein within some reasonable

time in light of the averments made therein, as also Annexures P/4

and P/5 appended with this Writ petition, i.e. CWPOA No.3929 of

2020, titled Dr. Shweta Sharma & Ors. vs. State of H.P. & Ors.,

decided on 24.11.2023 and CWP No.5043 of 2022, titled Sunita

Sangroli vs. State of H.P. and Ors., decided on 08.08.2023

2. This writ petition is accordingly disposed of with the

direction that the representation dated 04.12.2023 (Annexure P/6)

filed by the petitioners be decided in light of the averments made

therein and the judgment being relied upon by the petitioners in the

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

2024:HHC:6150

representation, within a period of four weeks from today by passing

a speaking and reasoned order. Pending miscellaneous

.

application(s), if any also stand disposed of accordingly.

                                                       (Ajay Mohan Goel)





                                                            Judge
    July 31, 2024
        (Rishi)




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