Himachal Pradesh High Court
Mahima Devi vs State Of Himachal Pradesh & Others on 6 January, 2021
Bench: Tarlok Singh Chauhan, Jyotsna Rewal Dua
HON'BLE HIGH COURT OF HIMACHAL PRADESH
AT SHIMLA
CWP No. 6400 of 2020
Decided on: 06.01.2021
.
Mahima Devi ...Petitioner.
Versus
State of Himachal Pradesh & others ....Respondents.
..........................................................................................
Coram
Hon'ble Mr. Justice Tarlok Singh Chauhan, Judge.
Hon'ble Ms Justice Jyotsna Rewal Dua, Judge.
Whether approved for reporting?1 No.
For the petitioner. : Mr. Parkash Sharma, Advocate.
For the respondents : Mr. Ashok Sharma, Advocate General
with Mr. Vinod Thakur, Mr. Vikas
Rathore, Mr. Shiv Pal Manhans, Mr.
Nand Lal Thakur, Additional Advocates
General, Mr. Bhupinder Thakur, Ms.
Seema Sharma, & Mr. Yudhvir Thakur
Deputy Advocate Generals, for the
respondents/State.
(Through video conferencing)
Tarlok Singh Chauhan, Judge (Oral)
It appears that the representation of the petitioner is still pending, therefore, without going into the merits of the case and without treating this order as a precedent, we direct the respondents/State to consider and decide the representation 1 Whether reporters of the local papers may be allowed to see the judgment?
::: Downloaded on - 06/01/2021 20:17:16 :::HCHPso made by the petitioner on 23.09.2020 (Annexure P9) within a period of six weeks from today. However, it goes without saying .
that the order to be passed on the representation should be reasoned one and in case the same goes against the petitioner she is always at liberty to assail the same in accordance with law. Pending miscellaneous application(s), if any, shall also stand disposed of.
(Tarlok Singh Chauhan) Judge (Jyotsna Rewal Dua), Judge January 06, 2021 (rohit) ::: Downloaded on - 06/01/2021 20:17:16 :::HCHP