Himachal Pradesh High Court
Mohan Lal Gupta And Another vs State Of Himachal Pradesh And Others on 30 June, 2020
Bench: Tarlok Singh Chauhan, Jyotsna Rewal Dua
IN THE HIGH COURT OF HIMACHAL PRADESH,
SHIMLA.
CWP No. 1926 of 2020
.
Decided on: 30.06.2020
Mohan Lal Gupta and another ...Petitioners.
Versus
State of Himachal Pradesh and others ...Respondents.
___________________________________________________________________
Coram:
Hon'ble Mr. Justice Tarlok Singh Chauhan, Judge.
Hon'ble Ms. Justice Jyotsna Rewal Dua, Judge.
Whether approved for reporting? 1 No
For the Petitioners: Mr. Varun Rana, Advocate, through Video
Conferencing.
For the Respondents: Mr. Ajay Vaidya, Senior Additional
Advocate General, through Video
Conferencing.
PROCEEDINGS CONVENED THROUGH
VIDEO CONFERENCE.
_________________________________________________________
Justice Tarlok Singh Chauhan, J.(Oral)
Learned counsel for the petitioners states that his clients would be satisfied in case the instant petition itself is ordered to be treated as a representation to be decided in a time bound manner.
The prayer being innocuous is allowed.
1Whether reporters of the local papers may be allowed to see the judgment? yes ::: Downloaded on - 30/06/2020 20:22:12 :::HCHP 2
2. Accordingly, the writ petition is disposed of with a direction to the respondents to consider and .
decide the instant petition as a representation within a period of two weeks from today. Pending application(s) if any, also stands disposed of.
3. List for compliance on 14.07.2020.
4. However, before parting it is made clear that the Court has not expressed any opinion on the merits of the case.
(Tarlok Singh Chauhan) Judge (Jyotsna Rewal Dua) 30 June, 2020.
th Judge (GR/KRT) ::: Downloaded on - 30/06/2020 20:22:12 :::HCHP