Himachal Pradesh High Court
Yashwant Mehta& Anr vs State Of H.P. And Others on 3 August, 2015
Bench: Chief Justice, Tarlok Singh Chauhan
IN THE HIGH COURT OF HIMACHAL PRADESH SHIMLA CWP No. 3404 of 2015.
Date of decision: 3rd August, 2015.
Yashwant Mehta& anr. ..... Petitioners.
.
Versus State of H.P. and others ....Respondents Coram:
The Hon'ble Mr. Justice Mansoor Ahmad Mir, Chief Justice.
The Hon'ble Mr. Justice Tarlok Singh Chauhan, Judge.
Whether approved for reporting ?1 of For the petitioner: Ms. Shalini Thakur, Advocate. For the respondents: Mr.Shrawan Dogra, Advocate General, rt with Mr. Anup Rattan Mr. Romesh Verma, Additional Advocate Generals and Mr. J.K. Verma, Deputy Advocate General, for respondents No. 1 to 5.
Ms. Simrat Bedi, proxy counsel for respondent No.6.
___________________________________________________ Mansoor Ahmad Mir, Chief Justice(Oral) The learned counsel for the petitioners stated at the Bar that the petitioners have filed application (Annexure P4), before the competent authority, which is pending and prayed that the respondents be directed to decide the same, as early as possible. Her statement is taken on record.
Accordingly, the writ petition is disposed of alongwith pending applications, by directing the authorities concerned to decide the application (Annexure P4) within two weeks from today.
Dasti copy.
(Mansoor Ahmad Mir) Chief Justice.
August, 03, 2015. (Tarlok Singh Chauhan) (cm Thakur) Judge 1 Whether the reporters of Local Papers may be allowed to see the judgment ?
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