Arvind Sharma vs State Of Himachal Pradesh And Another
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Himachal Pradesh High Court

Arvind Sharma vs State Of Himachal Pradesh And Another on 3 September, 2024

Author: Ajay Mohan Goel

Bench: Ajay Mohan Goel

           IN THE HIGH COURT OF HIMACHAL PRADESH AT
                                 SHIMLA
                                  CWP No. 9195 of 2024
                                  Decided on 03rd September, 2024




                                                           .
    Arvind Sharma





                                                               ...Petitioner
                             Versus
    State of Himachal Pradesh and another





                                                           ...Respondents
    Coram

    Hon'ble Mr. Justice Ajay Mohan Goel, Judge





    1
        Whether approved for reporting?
    For the petitioner:
                   r         Mr. Vikas Rathore, Advocates.

    For the respondents: Mr. Pushpinder Jaswal, Additional

                         Advocate General.

    Ajay Mohan Goel, Judge (Oral)

Issue notice. Mr. Pushpinder Jaswal, learned

Additional Advocate General, accepts notice on behalf of

respondents.

2. Learned counsel for the petitioner submits that the

petitioner has filed representation with regard to the issue

raised in the petition, but the same has not been decided by the

Authority concerned till date.

3. This petition, accordingly, as prayed for, is disposed

of with the direction that let representation of the petitioner be

decided, in the light of the averments made therein as well as

the judgment being relied upon by the petitioner, within a period

of four weeks' by the Competent Authority. Pending

.

miscellaneous applications, if any, also stand disposed of.

(Ajay Mohan Goel) Judge

September 03, 2024 (Vinod)