Himachal Pradesh High Court
Baghal Land Loosers Transport Coop. ... vs State Of H.P. And Others on 11 May, 2016
Bench: Mansoor Ahmad Mir, Sandeep Sharma
IN THE HIGH COURT OF HIMACHAL PRADESH, SHIMLA
cwp No.773 & 1219 of 2010.
Decided on: May 11, 2016.
.
CWP No.773 of 2010:
Baghal Land Loosers Transport Coop. Society Ltd.
...Petitioner.
VERSUS
State of H.P. and others ...Respondents.
CWP No.1219 of 2010:
of
Golden Land Loosers' Transport Society ...Petitioner.
VERSUS
State of H.P. and others ...Respondents.
Coram
rt
The Hon'ble Mr.Justice Mansoor Ahmad Mir, Chief Justice.
The Hon'ble Mr.Justice Sandeep Sharma, Judge.
Whether approved for reporting?
For the petitioner(s): Mr.Sanjeev Bhushan, Senior
Advocate, with Ms.Abhilasha
Kaundal, Advocate, for the
petitioner in CWP No.773 of 2010.
Mr.Sunil Mohan Goel, Advocate,
for the petitioner in CWP No.1219
of 2010.
For the Respondents: Mr.Shrawan Dogra, Advocate
General, with Mr.Anup Rattan
and Mr.Romesh Verma,
Addl.A.Gs. and Mr.J.K. Verma,
Dy.A.G. for the respondents-
State.
Mr.K.D. Sood, Senior Advocate,
with Mr.Ankit Aggarwal,
Advocate, for respondents No.4
and 5 in CWP No.773 of 2010.
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...2...
Mansoor Ahmad Mir, C.J. (Oral)
.
Without marshalling out the facts of both the writ petitions, we dispose of the same by directing the Registrar, Cooperative Societies to examine the grievance projected by the petitioners through these writ petitions and make a decision, of of course, after hearing the parties, within a period of six weeks from 1st June, 2016, on which date the parties shall cause appearance rt before the Registrar, Cooperative Societies. Pending CMPs, if any, also stand disposed of.
Copy dasti.
(Mansoor Ahmad Mir) Chief Justice.
11th May, 2016. (Sandeep Sharma) (Tilak) Judge ::: Downloaded on - 15/04/2017 20:19:26 :::HCHP