Himachal Pradesh High Court
M/S G.P. Mushroom International ... vs State Of Himachal Pradesh And Others on 24 July, 2018
Bench: Sanjay Karol, Ajay Mohan Goel
IN THE HIGH COURT OF HIMACHAL PRADESH, SHIMLA .
CWP No.1711 of 2018 Date of decision : 24.07.2018 M/s G.P. Mushroom International Limited .... Petitioner.
Versus State of Himachal Pradesh and others. .... Respondents. Coram:
The Hon'ble Mr. Justice Sanjay Karol, Acting Chief Justice.
The Hon'ble Mr. Justice Ajay Mohan Goel, Judge. Whether approved for reporting?1 No. For the Petitioners : Mr. M.L. Sharma, Advocate.
For the Respondents : Mr. Ashok Sharma, Advocate General with Mr. Ajay Vaidya, Senior Addl. A.G., Mr. Ranjan Sharma, Ms. Rita Goswami, Mr. Adarsh Sharma and Mr. Nand Lal Thakur, Addl. A.Gs. for the State.
Sanjay Karol, Acting Chief Justice (Oral) It is seen that petitioner has made a representation dated 19.4.2018 (Annexure P-4) to the 3rd respondent, bringing out its grievances, which is still pending before the authority concerned.
2. Under instructions, e l arned counsel for the petitioner, submits that petitioner shall be content if a Whether reporters of Local Papers may be allowed to see the judgment?
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direction is issued to the said respondent to decide representation dated 19.4.2018 (Annexure P-4) .
expeditiously. The learned Additional Advocate General has no objection to the above request.
3. No other point is urged.
4. Leaving the questions of law open, a direction is issued to the 3 rd respondent/competent authority to consider and decide the petitioner's representation dated 19.4.2018 (Annexure P-4), in accordance with law, by affording due opportunity of hearing/ representation to the petitioner, within a period of two months from the date of production of certified copy of this order. Petitioner is at liberty to place additional material on record. Needless to add, if the order is not in favour of the petitioner, the authority shall assign reasons while deciding the same, which shall be communicated to the petitioner.
5. We clarify that we have not expressed any opinion on the merits of the case.
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6. We have not gone into the question of delay, latches, limitation and maintainability of the .
claims as also the petition.
With these directions, the petition stands disposed of, so also the pending application(s), if any.
Copy Dasti.
(Sanjay Karol),
Acting Chief Justice
(Ajay Mohan Goel),
Ju ly 24, 2018 (KS) Judge.
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