Anil Kumar vs State Of Himachal Pradesh And Others
2024 Latest Caselaw 14937 HP

Himachal Pradesh High Court

Anil Kumar vs State Of Himachal Pradesh And Others on 4 October, 2024

                                      1

    ( 2024:HHC:9563 )

    IN THE HIGH COURT OF HIMACHAL PRADESH, SHIMLA

                                             CWP No.10412 of 2024
                                             Date of Decision : 04.10.2024

Anil Kumar                                                          ...... Petitioner
                                      Versus

State of Himachal Pradesh and others
                                                                    ......Respondents

Coram:

The Hon'ble Mr. Justice Bipin Chander Negi, Judge
Whether approved for reporting?1

For the petitioner       :     Mr. Arush Matlotia, Advocate.

For the respondents :          Mr. B.N. Sharma, Additional Advocate General.

Bipin Chander Negi, Judge (oral)

Learned counsel for the petitioner submits that with respect to

the grievances being raised in the present petition, the case of the

petitioner is pending consideration before respondent No.3 since

13.05.2024.

2. Learned Additional Advocate General submits that the same

shall be dealt with appropriately within a period of four weeks from today.

3. In view thereof, present petition stands disposed of, so also,

pending miscellaneous application(s), if any.

                                                        ( Bipin Chander Negi)
October 04, 2024 (KS)                                           Judge

Whether reporters of Local Papers may be allowed to see the judgment? Yes