Date Of Decision: 16.10.2024 vs State Of H.P. & Anr
2024 Latest Caselaw 15173 HP

Himachal Pradesh High Court

Date Of Decision: 16.10.2024 vs State Of H.P. & Anr on 16 October, 2024

                              1 ( 2024:HHC:9822 )


     IN THE HIGH COURT OF HIMACHAL PRADESH
                     SHIMLA
                       CWP No.11468 of 2024
                       Date of Decision: 16.10.2024
Rajeev Bandral & Ors.                                            ...Petitioners
                                       Versus

State of H.P. & Anr.                                      .....Respondents
Coram:
The Hon'ble Mr. Justice Bipin Chander Negi, Judge.
Whether approved for reporting?1
For the Petitioners           :        Mr. R.K. Gautam, Senior
                                       Advocate, with Mr. Jai Ram,
                                       Advocate.
For the Respondents :                  Mr. B.N. Sharma, Additional,
                                       Advocate General.

Bipin Chander Negi, Judge (Oral)

Notice. Mr. B.N. Sharma, learned Additional

Advocate General appears and waives service of notice on

behalf of the respondents.

2. Learned counsel appearing on behalf of the

petitioners submits that the grievances being raised by the

present petition are squarely covered by the judgment passed

by this Court in CWP No.2004 of 2017, titled as Taj

Mohammad & others versus State of H.P. & others,

decided on 03.08.2023.

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

2 ( 2024:HHC:9822 )

3. Learned counsel appearing on behalf of the

petitioners submits that in this respect representation dated

29.08.2023 appended alongwith the present petition as

Annexure P-19, is made to the concerned quarter.

4. Learned Additional Advocate General for the

respondent-State submits that the representation so made by

the petitioners shall be decided within a period of eight weeks

from today.

5. In view thereof, present petition is disposed of, so

also the pending application(s), if any.

To come up for compliance on 31.12.2024.

(Bipin Chander Negi) Judge October 16, 2024 (subhash)