Himachal Pradesh High Court
Abhishek Gupta & Others vs State Of H.P. & Others on 31 March, 2015
Author: Rajiv Sharma
Bench: Rajiv Sharma
IN THE HIGH COURT OF HIMACHAL PRADESH AT SHIMLA
CWP No. 2578 of 2014
.
Date of Decision: 31.3.2015
Abhishek Gupta & others
...Petitioners
Versus
State of H.P. & others
...Respondents
___________________________________________________________
Coram
Hon'ble Mr. Justice Rajiv Sharma, Judge.
Whether approved for reporting?
_________________________________________________________
For the petitioners : Ms. Ranjana Parmar, Advocate.
For the respondents : Mr. Parmod Thakur, Additional
Advocate General and Mr. Neeraj
K. Sharma, Deputy Advocate
General, for the respondent-
State.
Mr. Ajay Mohan Goel, Advocate,
for respondent No. 2.
Ms. Richa Sharma, Advocate, for
respondent No. 3.
Per Rajiv Sharma, Judge (oral):
Petitioners have already made representations for the redressal of their grievances vide Annexures P-5, P-6 and P-7 including reminders to the Managing Director of respondent-
Corporation.
2. Consequently, the present petition is disposed of with a direction to the respondent-Corporation to decide the representations of the petitioner taking into consideration specifically Annexure P-1, dated 31.7.2007, by passing a speaking/detailed order, within a period of four weeks from today. The pending application(s), if any, are also disposed of.
No costs.
(Rajiv Sharma), Judge March 31, 2015 (kalpana) ::: Downloaded on - 15/04/2017 17:55:24 :::HCHP 2 .
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