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Sanjeev Kumar And Others vs State Of H.P. And Others
2024 Latest Caselaw 17979 HP

Citation : 2024 Latest Caselaw 17979 HP
Judgement Date : 22 November, 2024

Himachal Pradesh High Court

Sanjeev Kumar And Others vs State Of H.P. And Others on 22 November, 2024

Author: Ajay Mohan Goel

Bench: Ajay Mohan Goel

       IN THE HIGH COURT OF HIMACHAL PRADESH, SHIMLA

                                                       CWP No.          13375 of 2024
                                                       Decided on: 22.11.2024
Sanjeev Kumar and others                                               ... Petitioners

                            Versus

State of H.P. and others                                                        ... Respondents
Coram
Hon'ble Mr. Justice Ajay Mohan Goel, Judge.
Whether approved for reporting?1
_____________________________________________________
For the petitioners     :     M/s Tarun K. Sharma and Ranbir
                              Rathore, Advocates.

For the respondents                  :        Mr. Pushpender Jaswal, Addl. AG.
Ajay Mohan Goel, Judge                        (Oral)

Notice. Mr. Pushpender Jaswal, learned Additonal

Advocate General, accepts notice on behalf of the respondents.

2. Learned Counsel for the petitioners submits that

interest of justice would be served, in case, the representations made

by the petitioners, appended with the petition as Annexure P-4

(colly.) with regard to their grievance, are 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 representations made by the petitioners, appended

with the writ petition as Annexure P-4 (colly.), shall be decided by

the competent Authority, in light of the averments made therein as

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

well as the judgments being relied upon by the petitioners, within a

period of eight weeks from today, by passing a speaking order, in

accordance with law. Pending miscellaneous application(s), if any,

also stand disposed of accordingly.

(Ajay Mohan Goel) Judge November 22, 2024 (narender)

 
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