Himachal Pradesh High Court
Pankaj Thakur vs State Of H.P. And Others on 12 October, 2015
Bench: Chief Justice, Tarlok Singh Chauhan
IN THE HIGH COURT OF HIMACHAL PRADESH SHIMLA CWP No. 4031 of 2015.
Date of decision: 12th October, 2015.
Pankaj Thakur ..... Petitioner.
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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: Mr. Neel Kamal Sood, Advocate.
For the respondents:rt Mr. Shrawan Dogra, Advocate General, with Mr. M.A. Khan, Mr. Anup Rattan, and Mr. Romesh Verma, Additional Advocate Generals.
______________________________________________ Mansoor Ahmad Mir, Chief Justice(Oral) It is moot question whether the writ petition is maintainable? However, we leave this question open at this stage and deem it proper to dispose of this writ petition by providing the petitioner to file representation, in terms of prayer No.(i) in the writ petition, within one week from today and respondents to examine the said representation within two weeks thereafter. Ordered accordingly.1
Whether the reporters of Local Papers may be allowed to see the judgment ?::: Downloaded on - 15/04/2017 19:11:00 :::HCHP -2-
2. It is made clear that in case, the orders goes against the petitioner, he is at liberty to challenge the same in accordance with law.
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3. Accordingly, the petition stands disposed of, as indicated hereinabove, along with pending applications, if any. Copy dasti.
(Mansoor Ahmad Mir) Chief Justice.
of October 12, 2015. (Tarlok Singh Chauhan) (cm Thakur) Judge rt ::: Downloaded on - 15/04/2017 19:11:00 :::HCHP