Himachal Pradesh High Court
Mohammad Shan vs . State Of Himachal Pradesh & Ors. on 22 March, 2025
Author: Sandeep Sharma
Bench: Sandeep Sharma
Mohammad Shan Vs. State of Himachal Pradesh & Ors.
CWP No. 5343 of 2023 22.03.2025 Present: Mr. P.P.Chauhan, Advocate, for the petitioner.
Mr. Anup Rattan, Advocate General, Mr. Rajan Kahol, Mr. Vishal Panwar & Mr. B.C. Verma, Additional Advocate Generals, with Mr. Ravi Chauhan, Deputy Advocate General, for respondents-State.
Having heard learned counsel for the parties, this Court finds it necessary to go through the record, especially with regard to sanction of advance amount to the tune of Rs. 12,20,625/- in favour of the petitioner for Cochlear Implant surgery of his son.
List on 24.03.2025.
March 22, 2025 (Sandeep Sharma),
(sunil) Judge