Himachal Pradesh High Court
Sneh Lata And Another vs State Of Hp And Others on 5 May, 2016
Bench: Mansoor Ahmad Mir, Sandeep Sharma
IN THE HIGH COURT OF HIMACHAL PRADESH SHIMLA
CWP No. 929 of 2016.
Date of decision: 5th May, 2016.
Sneh Lata and another .....Petitioners
.
Versus
State of HP and others ..... Respondents.
Coram:
The Hon'ble Mr. Justice Mansoor Ahmad Mir, Chief Justice
The Hon'ble Mr. Justice Sandeep Sharma, Judge.
Whether approved for reporting ?1
of
For the petitioners: Mr. R.L Chaudhary and Mr. H.R.
Sidhu, Advocates.
For the respondents: rt Mr. Shrawan Dogra, Advocate
General with M/s Romesh Verma
and Anup Rattan, Additional
Advocate Generals, with Mr. J.K.
Verma, Deputy Advocate General.
Mansoor Ahmad Mir, Chief Justice (Oral)
It is moot question-whether the writ petition is maintainable. We leave this question open. At this stage, the learned counsel for the petitioners stated at the Bar that the petitioners have filed representation Annexure P11 before the respondents and the respondents may be directed to decide the said representation filed by the petitioners within a time frame, as per the law applicable. His statement is taken on record.
1Whether the reporters of Local Papers may be allowed to see the judgment ?.
::: Downloaded on - 15/04/2017 20:16:30 :::HCHP -2-2. In the given circumstances, the writ petition is disposed of, alongwith pending applications, if any by directing the respondents to examine the .
representation Annexure P11 and make decision within six weeks from today. Dasti copy.
(Mansoor Ahmad Mir) Chief Justice.
of May 05, 2016. (Sandeep Sharma) (cm Thakur) Judge.
rt ::: Downloaded on - 15/04/2017 20:16:30 :::HCHP