Citation : 2024 Latest Caselaw 4938 HP
Judgement Date : 2 May, 2024
IN THE HIGH COURT OF HIMACHAL PRADESH, SHIMLA
.
CWP No. 3679 of 2024
Decided on: 02.05.2024
Rahul ... Petitioner
Versus
HPSEB Ltd. and others ... Respondents
Coram
Hon'ble Mr. Justice Ajay Mohan Goel, Judge.
Whether approved for reporting?1
_____________________________________________________
For the petitioner
r: Mr. Vinod Sharma, Advocate.
For the respondents : Mr. Anil Kumar, Advocate.
Ajay Mohan Goel, Judge (Oral)
Notice. Mr. Anil Kumar, learned Counsel, 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 made by the
petitioner (Annexure P-3, dated 04.03.2024) is directed to be decided
by the competent Authority within some reasonable time.
3. This writ petition is accordingly disposed of with the
direction that the representation made by the petitioner, appended
with the writ petition as Annexure P-3, dated 04.03.2024, be decided
by the competent Authority, in light of the averments made therein,
within a period of six weeks from today. Pending miscellaneous
Whether reporters of the local papers may be allowed to see the judgment?
.
application(s), if any also stand disposed of accordingly.
(Ajay Mohan Goel)
Judge
May 02, 2024
(narender)
r to
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