Himachal Pradesh High Court
Jaffar Ali vs H.P. State Co-Operative Bank & Another on 29 April, 2017
Bench: Sanjay Karol, Tarlok Singh Chauhan
IN THE HIGH COURT OF HIMACHAL PRADESH AT SHIMLA CWP No. 846 of 2017 Decided on: 29.04.2017 _______________________________________________________________ .
Jaffar Ali .....Petitioner Versus H.P. State Co-operative Bank & another ......Respondents _______________________________________________________________ Coram The Hon'ble Mr. Justice Sanjay Karol, Acting Chief Justice. The Hon'ble Mr. Justice Tarlok Singh Chauhan, Judge.
1 Whether approved for reporting? _______________________________________________________________ For the petitioner: Mr. S.D. Gill, Advocate.
For the respondents: Mr. Sunil Mohan Goel, Advocate.
Sanjay Karol, A.C.J. (oral) The writ petition, on the face of it, is not maintainable. However, in the facts of the case, we deem it proper to dispose of the writ petition by providing that in case the petitioner approaches the respondents, by way of representation, within one week from today, the respondents shall consider the case of the petitioner in light of the averments contained in the representation.
1Whether reporters of Local Papers may be allowed to see the judgment?
::: Downloaded on - 29/04/2017 23:58:40 :::HCHPOrdered accordingly. Pending application(s), if any, shall also stands disposed of.
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(Sanjay Karol) Acting Chief Justice (Tarlok Singh Chauhan) Judge 29th April, 2017 (raman)r to ::: Downloaded on - 29/04/2017 23:58:40 :::HCHP .
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