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Decided On: 12.09.2024 vs Sh. Rakesh Kanwar And Another
2024 Latest Caselaw 13799 HP

Citation : 2024 Latest Caselaw 13799 HP
Judgement Date : 12 September, 2024

Himachal Pradesh High Court

Decided On: 12.09.2024 vs Sh. Rakesh Kanwar And Another on 12 September, 2024

Author: Ajay Mohan Goel

Bench: Ajay Mohan Goel

                                                                      024:HHC:8431




    IN THE HIGH COURT OF HIMACHAL PRADESH, SHIMLA

                                                     COPC No. 454 of 2024




                                                                         .
                                                     Decided on: 12.09.2024





      Sanjay Kumar and another                                               ....Petitioners

                       Versus





      Sh. Rakesh Kanwar and another                                       ...Respondents
      Coram
      The Hon'ble Mr. Justice Ajay Mohan Goel, Judge.





      Whether approved for reporting?1
      For the petitioners               :   Mr. Rakesh Kumar Sharma,
                          r                 Advocate.

      For the respondent            :       Mr. Anup Rattan, Advocate

                                            General with Mr. Rahul Thakur,
                                            Deputy Advocate General.
      Ajay Mohan Goel, Judge                (Oral)

Learned Advocate General submits that the

representation of the petitioners shall now definitely be

decided within a period of three weeks from today. His

statement is taken on record. Accordingly, these proceedings

are closed but with liberty to the petitioner to file appropriate

application for revival of the proceedings in case needful is

not done. Notice discharged.


                                                              (Ajay Mohan Goel)
      September 12, 2024                                            Judge
          (narender)




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





 

 
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