Himachal Pradesh High Court
Radhey Shayam vs Himachal Pradesh State Electricity ... on 9 April, 2015
Bench: Chief Justice, Dharam Chand Chaudhary
IN THE HIGH COURT OF HIMACHAL PRADESH, SHIMLA
CWP No.1956 of 2015
Decided on: April 09, 2015.
.
Radhey Shayam ..........Petitioner.
versus
Himachal Pradesh State Electricity Board Ltd. and Another.
...........Respondents.
___________________________________________________________________
Coram
The Hon'ble Mr.Justice Mansoor Ahmad Mir, Chief Justice.
The Hon'ble Mr.Justice Dharam Chand Chaudhary, Judge.
Whether approved for reporting?
For the Petitioner: Mr.Lalit K. Sharma, Advocate.
For the Respondents: Mr.Satyen Vaidya, Advocate.
____________________________________________________________
Mansoor Ahmad Mir, C.J. (Oral)
Issue notice. Mr.Satyen Vaidya, Advocate, waives notice for the respondents.
2. In the facts of the case, we dispose of the writ petition with liberty to the petitioner to approach the respondents, by way of representation, within a period of three days from today, and the respondents are directed to examine and decide the same within one week from the receipt thereof.
3. Pending CMPs, if any, also stand disposed of.
Copy dasti.
(Mansoor Ahmad Mir) Chief Justice.
9th April, 2015. (Dharam Chand Chaudhary) (CM Thakur) Judge ::: Downloaded on - 15/04/2017 17:58:54 :::HCHP