Himachal Pradesh High Court
Layak Ram vs State Of H.P. And Ors on 17 May, 2017
Bench: Sanjay Karol, Sandeep Sharma
IN THE HIGH COURT OF HIMACHAL PRADESH SHIMLA CWP No. 1010 of 2017 Date of Decision: 17.5.2017 _____________ Layak Ram .....Petitioner.
.
Versus State of H.P. and Ors. ....Respondents.
_____________ Coram:
The Hon'ble Mr. Justice Sanjay Karol, Acting Chief Justice. The Hon'ble Mr. Justice Sandeep Sharma, Judge. Whether approved for reporting?1 For the Petitioner:
r to _____________ Mr. Daleep Sharma, Advocate.
For respondents Mr. Shrawan Dogra, Advocate
General With Mr. Varun
Chandel, Additional Advocate General, for respondents No. 1 to 3. Nemo for respondent No.4.
_______ Sanjay Karol, ACJ. (oral) Petitioner prays for the following relief:
i) That respondent No.2 may kindly be directed to decide the appeal on the next date of hearing which is pending before him and has been fixed for 18.5.2017
ii) That the respondents may kindly be directed to produce the entire record pertaining to the case of the petitioner.
iii) That any other order which are deemed just and proper in the fact and circumstances of the case, may kindly be passed in favour of the petitioner and against the respondent.1
Whether reporters of the local papers may be allowed to see the judgment?
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2. State has no objection in case the present petition is .
disposed of in terms of prayer (i).
3. As such we dispose of the present petition by directing respondent No.2 to consider and decide the petitioner's appeal, which is fixed for 18.5.2017 before aforesaid respondent, within a period of two months. We expect the authorities below to decide the same in accordance with law after affording opportunity of hearing to all concerned, on the date fixed. Pending applications, if any, also stands disposed of.
( Sanjay Karol) Acting Chief Justice (Sandeep Sharma) Judge.
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