Decided On : 13.03.2026 vs Himachal Pradesh State Co-Operative ...
2026 Latest Caselaw 1663 HP

Himachal Pradesh High Court

Decided On : 13.03.2026 vs Himachal Pradesh State Co-Operative ... on 13 March, 2026

Author: Ajay Mohan Goel

Bench: Ajay Mohan Goel

                                                                                                    2026:HHC:7069


             IN THE HIGH COURT OF HIMACHAL PRADESH AT
                              SHIMLA

                                                                                  CWP No. 2957 of 2026
                                                                                 Decided on : 13.03.2026




                                                                                              .
    Mast Ram





                                                                                                    ...Petitioner
                                                              Versus





    Himachal Pradesh State Co-operative Bank and another
                                                                                              ...Respondents




                                                                of
    Coram
    Hon'ble Mr. Justice Ajay Mohan Goel, Judge

Whether approved for reporting?1

For the petitioner rt : Mr. Harmohan Thakur, Advocate, vice Mr. Vijay Singh Bhatia,

Advocate.

For the respondents : Ms. Sneha Kaushal, Advocate, vice Mr. Parmod Singh Thakur and Mr. Vinod Chauhan, Advocates, for the

respective respondents.

Ajay Mohan Goel, Judge (Oral)

Notice. Ms. Sneha Kaushal, learned counsel,

accepts notice on behalf of the respondents.

2. Learned counsel for the petitioner submits that the

petitioner has filed representation (Annexure P-4) with regard to

the issues raised in the petition, but the same has not been

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

2026:HHC:7069

decided by the Authority concerned till date.

3. Accordingly, as prayed for, this petition is disposed

of with the direction that let representation (Annexure P-4) of

.

the petitioner be decided by the Competent Authority, in the

light of the averments contained therein, by passing a speaking

order, within a period of 12 weeks' from today, in accordance

with law. Pending miscellaneous application(s), if any, also

of stand disposed of accordingly.

                     rt                       (Ajay Mohan Goel)
                                                   Judge

    March 13, 2026
         (Shivank Thakur)