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Himachal Pradesh High Court

R.K. Sharma And Others vs State Of Hp And Others on 15 December, 2016

Bench: Mansoor Ahmad Mir, Sandeep Sharma

                 IN THE HIGH COURT OF HIMACHAL PRADESH
                                 SHIMLA.
                                                              CWP No. 3136 of 2016.
                                              Date of decision: 15th December, 2016.




                                                                                       .
                   R.K. Sharma and others                                   .....Petitioners





                                     Versus
                   State of HP and others                              ..... Respondents.

           Coram:





           The Hon'ble Mr. Justice Mansoor Ahmad Mir, Chief Justice
           The Hon'ble Mr. Justice Sandeep Sharma, Judge.




                                                            of
           Whether approved for reporting ?1

           For the petitioners:                      Mr. Lalit K. Sharma, Advocate.
           For the respondents:   rt                 M/s Anup Rattan and Romesh
                                                     Verma,       Additional  Advocate
                                                     Generals, with Mr. Kush Sharma,

                                                     Deputy   Advocate     General for
                                                     respondents No. 1 and 2.
                                                     Mr. Naresh Gupta, Advocate, for
                                                     respondent No. 3.



           Mansoor Ahmad Mir, Chief Justice (Oral)

CMP No. 10371/2016.

Leave granted. The application is disposed of.

CWP No. 3136/2016.

2. Issue notice. Mr. Romesh Verma, learned Additional Advocate General waives notice on behalf of respondents No. 1 and 2 and Mr. Naresh Gupta, Advocate, waives the same on behalf of respondent No.3.

1

Whether the reporters of Local Papers may be allowed to see the judgment ?.

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3. Petitioners, by the medium of this writ petition have sought quashment of show-cause notice. It is apt to reproduce last para of the show-cause notice herein.

.

" You are therefore, served with this show cause notice why you shall not be debarred for holding the office of any cooperative societies for at least five years. Your reply should be reached in this office within fifteen days from the issue of this show cause notice."

of

4. It is for the petitioners to respond to the show cause notice and respondent No. 2 is directed to consider rt the response of the petitioners and pass appropriate orders, after hearing the petitioners, as per the law applicable.

5. Accordingly, the writ petition is disposed of, alongwith pending applications if any. Copy dasti.

(Mansoor Ahmad Mir) Chief Justice.

December 15, 2016. (Sandeep Sharma) (cm Thakur) Judge.

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