Himachal Pradesh High Court
Neem Chand vs State Of Himachal Pradesh & Another on 19 March, 2015
Bench: Mansoor Ahmad Mir, Tarlok Singh Chauhan
IN THE HIGH COURT OF HIMACHAL PRADESH SHIMLA
CWP No. 4775 of 2015
Date of decision: 19.3.2016.
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Neem Chand .....Petitioner
Versus
State of Himachal Pradesh & another ....Respondents
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Coram:
The Hon'ble
Hon'ble Mr. Justice Mansoor Ahmad Mir, Chief Justice
The Hon'ble Mr. Justice Tarlok Singh Chauhan,
Chauhan, Judge
Whether approved for reporting?1
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For the petitioner :
r Mr. Rajinder Thakur, Advocate.
For the respondents: Mr. B.N. Sharma, Advocate.
Mansoor Ahmad Mir, Chief Justice (Oral)
It is a moot question-whether this writ petition is maintainable. We leave this question open. However, the petitioner is at liberty to file a representation before the respondents and in case the same is made, the respondents to examine the same and make a decision within six weeks.
2. With these observations, the writ petition is dismissed, alongwith pending applications.
(Mansoor Ahmad Mir) Chief Justice.
March 19, 2016 (Tarlok Singh Chauhan)
Chauhan)
(hemlata) Judge.
1
Whether the reporters of Local Papers may be allowed to see the judgment?
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