Guman Singh vs State Of Himachal Pradesh And Others
2024 Latest Caselaw 14761 HP

Himachal Pradesh High Court

Guman Singh vs State Of Himachal Pradesh And Others on 1 October, 2024

Author: Ajay Mohan Goel

Bench: Ajay Mohan Goel

         IN THE HIGH COURT OF HIMACHAL PRADESH AT SHIMLA
                                       Ex. Petition No.343 of 2024
                                       Decided on 01st October, 2024
    Guman Singh
                                                                  ...Petitioner




                                                             .
                               Versus





    State of Himachal Pradesh and others
                                                             ...Respondents
    Coram





    Hon'ble Mr. Justice Ajay Mohan Goel, Judge
    1
    Whether approved for reporting?
    For the petitioner:       Ms. Babita Chauhan, Advocate, vice Mr.




                              A.K. Gupta, Advocate.

    For the respondents: Mr.  Pusupinder                 Jaswal,         Additional
                         Advocate General.


    Ajay Mohan Goel, Judge (Oral)

Learned Additional Advocate General apprises the Court

that in compliance to the judgment of the Court, appropriate order has

been passed by the Authority on 16.05.2024.

2. In this view of the matter, these proceedings are closed. It

goes without saying that, in case, the petitioner is still aggrieved by the

order that has been passed by the Authority, he may have such legal

recourse against it, as is permissible, in accordance with law.

(Ajay Mohan Goel) Judge October 01, 2024 (Vinod)