Himachal Pradesh High Court
Sewak Ram vs State Of H.P. And Anr on 20 September, 2017
Author: Sanjay Karol
Bench: Sanjay Karol
IN THE HIGH COURT OF HIMACHAL PRADESH SHIMLA CWP No. 1987 of 2017 Date of Decision: 20.09.2017 ____ Sewak Ram .....Petitioner.
.
Versus State of H.P. and Anr. ....Respondents. Coram:
The Hon'ble Mr. Justice Sanjay Karol, Acting Chief Justice.
The Hon'ble Mr. Justice Sandeep Sharma, Judge. Whether approved for reporting?1 For the Petitioner: Mr. R.L. Chaudhary, Advocate. For the Respondents: Mr. Shrawan Dogra, Advocate General with Mr. Anup Rattan & Mr. Romesh Verma, Additional Advocate Generals and Mr. J.K. Verma & Mr. Kush Sharma, Deputy Advocate Generals.
r _______ Sanjay Karol, ACJ. (oral) After the matter was heard for some time, more so, when the State opposed admission, Mr. R.L. Chaudhary, Advocate, under instructions, prayed for withdrawal of the present petition reserving liberty to approach the respondents for consideration of his case in accordance with law. There is no objection with regard to the same.
2. As such, petition is permitted to be withdrawn reserving liberty to the petitioner to approach the competent authority venting out his grievance including highlighting non-
applicability of the decisions rendered by various courts of the land, qua him, within a period of four weeks from today. Upon receipt of such request, the respondent-authority shall consider 1 Whether reporters of the local papers may be allowed to see the judgment?
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and decide the same in accordance with law, within a period .
of four weeks from today.
3. Accordingly, present petition stands disposed of, so also pending applications(s), if any.
( Sanjay Karol),
Acting Chief Justice
20th September, 2017
Manjit
r to ( Sandeep Sharma ),
Judge.
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