Himachal Pradesh High Court
Geetanjali vs . State Of H.P. & Ors. on 12 May, 2026
Author: Ajay Mohan Goel
Bench: Ajay Mohan Goel
Geetanjali Vs. State of H.P. & Ors.
CWP No.3338 of 2026 .
12.05.2026 Present: Mr. Suneet Goel, Senior Advocate, with Mr. Vishwas Kaushal, Advocate, for the petitioner.
Mr. Rahul Thakur, Deputy Advocate General, for the respondents-State.
of Learned Senior Counsel appearing for the petitioner submits that though, certain bills of the petitioner rt stand paid, but some other bills of her have not yet been paid on the ground that the same are not available. He submits that in case some responsible Officer of the respondent- Department is directed to look into the matter qua the bills which still have not been paid, the petitioner is willing to furnish information of the said bills also which are missing with the Department.
Learned Deputy Advocate General to have instructions, as to who would be the Competent Authority with whom the petitioner can interact. The information be passed on to the learned Instructing Counsel for the petitioner. Thereafter, the petitioner shall meet the said Officer and the parties shall make an endeavour to settle the issue.
As prayed for, list on 20.07.2026.
Ajay Mohan Goel) Judge May 12, 2026 (Rishi) ::: Downloaded on - 16/05/2026 09:55:46 :::CIS