Himachal Pradesh High Court
Smt. Shakuntla Devi vs Baba Balak Nath Temple Trust And Another on 23 March, 2017
Bench: Mansoor Ahmad Mir, Sandeep Sharma
IN THE HIGH COURT OF HIMACHAL PRADESH SHIMLA
CWP No. 440 of 2017
Date of decision: 23.03.2017
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Smt. Shakuntla Devi .....Petitioner
Versus
Baba Balak Nath Temple Trust and another
....Respondents
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Coram:
of
The Hon'ble Mr. Justice Mansoor Ahmad Mir, Chief Justice
The Hon'ble Mr. Justice Sandeep Sharma, Judge.
Whether approved for reporting?1
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For the petitioner :
rt M/s Bhuvnesh Sharma and
Ramkant Sharma, Advocates.
For the respondents: Mr. Avneesh Bhardwaj, Advocate.
Mansoor Ahmad Mir, Chief Justice (Oral)
Learned Counsel for the petitioner stated at the Bar that respondent No. 1 has made recommendation to respondent No. 2 for doing the needful in terms of Annexure P-4 and prayed that respondent No. 2 may be directed to consider the case of the petitioner in terms of Annexure P-4 and pass appropriate order, after hearing the petitioner.
His statement is taken on record.
2. In the given circumstances, we deem it proper to dispose of this writ petition by directing respondent No. 2 to consider the case of the petitioner in terms of Anenxure 1 Whether the reporters of Local Papers may be allowed to see the judgment?
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3. Accordingly, the writ petition is disposed of alngwith pending application, if any.
Copy dasti.
(Mansoor Ahmad Mir) of Chief Justice.
March 23, 2017
rt (Sandeep Sharma)
(hemlata) Judge.
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