Himachal Pradesh High Court
Kumari Priyanka & Others vs State Of H.P. & Others on 24 May, 2017
Bench: Sanjay Karol, Sandeep Sharma
IN THE HIGH COURT OF HIMACHAL PRADESH, SHIMLA CWP No.703 of 2017 Date of decision: 24.05.2017 .
Kumari Priyanka & others .Petitioners Versus State of H.P. & others . Respondents Coram:
The Hon'ble Mr. Justice Sanjay Karol, Acting Chief Justice The Hon'ble Mr. Justice Sandeep Sharma, Judge Whether approved for reporting?
For the petitioners:
r Mr.S.D. Gill, Advocate.
For the respondents: Mr.Shrawan Dogra, Advocate General with Mr.Anup Rattan, Mr.Romesh Verma, Additional Advocate Generals and Mr.J.K. Verma, Deputy Advocate General, for respondents No.1 and 2.
Mr.Ashok Sharma, ASGI, with Mr.Ajay Chauhan, Advocate, for respondent No.3.
________________________________________________________________________________ Sanjay Karol, Acting Chief Justice (oral) It appears that inadvertently the Registry has placed the reply, so filed in 'CWP No.703 of 2016, titled as Shashi Bhushan & another vs. State of H.P. & others', in CWP No.703 of 2017. Registry to take necessary consequential steps.
2. At this stage, learned counsel for the petitioners, under instructions, states that he does not want to press the ::: Downloaded on - 26/05/2017 00:00:15 :::HCHP 2 present petition, reserving liberty to the petitioners to make representation(s) before the respondent-authorities.
3. No other point is urged.
.
4. Mr.J.K. Verma, learned Deputy Advocate General, states that on receipt of such representation(s), the respondent-authorities shall consider and decide the same, in accordance with law expeditiously, within a period of four weeks thereafter, by affording adequate opportunity of hearing to all concerned, including the present petitioners.
Petitioners are at liberty to place additional material on record, if any. Needless to add, if the order is not in favour of the petitioners, the authority shall assign reasons while deciding the same, which shall be communicated to the petitioners.
With the aforesaid observations, present petition stands disposed of as not pressed, so also pending application(s), if any.
( Sanjay Karol )
Acting Chief Justice
May 24, 2017 ( Sandeep Sharma )
(vt) Judge
::: Downloaded on - 26/05/2017 00:00:15 :::HCHP