Decided On: 05.09.2024 vs State Of Himachal Pradesh & Others
2024 Latest Caselaw 13197 HP

Himachal Pradesh High Court

Decided On: 05.09.2024 vs State Of Himachal Pradesh & Others on 5 September, 2024

Author: Ajay Mohan Goel

Bench: Ajay Mohan Goel

                                                              2024:HHC:8028
         IN THE HIGH COURT OF HIMACHAL PRADESH, SHIMLA

                                                     CWP No.    8573 of 2023
                                                     Decided on: 05.09.2024

    Dr. Basu Dev & Others                                                  ... Petitioners




                                                                          .
                           Versus





    State of Himachal Pradesh & Others                                     ... Respondents

    Coram





    Hon'ble Mr. Justice Ajay Mohan Goel, Judge.
    Whether approved for reporting?1
    _____________________________________________________
    For the petitioners     :     Mr. Ajay Thakur, Advocate.





    For the respondents             :        Mr.   Sumit   Sharma,                     Deputy
                                             Advocate General.
    Ajay Mohan Goel, Judge (Oral)

Though, reply to the petition has not been filed, however,

learned counsel for the petitioners submits that interest of justice

would be served in case this petition is disposed of by permitting the

petitioners to file individual representation with regard to the issue

raised in the petition, with further direction to the respondents to

decided the same within some reasonable time.

2. The petition is disposed of by permitting the petitioners

to file individual representation with regard to the issue raised in the

petition, with further direction that in the event of any such

representation being filed by the petitioners within a period of two

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

2024:HHC:8028 weeks from today, the same be decided by the Competent Authority

in terms of the averments contained therein within a period of eight

weeks from the date of receipt thereof.

.

3. Pending miscellaneous application(s), if any also stand

disposed of accordingly.

                                                      (Ajay Mohan Goel)
                                                           Judge
    September 05, 2024
        (Rishi)    r