Himachal Pradesh High Court
Dr. Rajiv Bindal vs State Of Hp And Another on 21 September, 2015
Bench: Chief Justice, Tarlok Singh Chauhan
IN THE HIGH COURT OF HIMACHAL PRADESH
SHIMLA
CWP No. 2010 of 2015.
Date of decision: 21st September, 2015.
Dr. Rajiv Bindal .....Petitioner
.
Versus
State of HP and another ....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 petitioners: Mr. A.K. Bansal, Advocate.
For the respondents: Mr.Shrawan Dogra, Advocate
General with Mr. Romesh Verma,
Mr. Anup Rattan, Additional
rt Advocate Generals and Mr. J.K.
Verma, Deputy Advocate
General.
Mansoor Ahmad Mir, Chief Justice (Oral)
The learned counsel for the petitioner stated at the Bar that during the pendency of the writ petition, the foundation stone has been laid down and prayed that respondents may be directed to complete the process, as early as possible.
2. In the given circumstances, we deem it proper to dispose of this writ petition by providing that the respondents are directed to take the process to its logical end, as early as possible, preferably within two years.
1Whether the reporters of Local Papers may be allowed to see the judgment ?.
::: Downloaded on - 15/04/2017 18:58:44 :::HCHP -2-3. Accordingly, the petition stands disposed of, along with pending applications, if any.
(Mansoor Ahmad Mir) Chief Justice.
.
September 21, 2015. (Tarlok Singh Chauhan) (cm Thakur) Judge.
of rt ::: Downloaded on - 15/04/2017 18:58:44 :::HCHP