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Aarti Bhanwal vs State Of H.P. And Others

High Court Of Himachal Pradesh · Decided on 23 April 2021 · Citation: (2021) 04 SHI CK 0194

HON’BLE JUDGES
Sureshwar Thakur, J · Sandeep Sharma, J
RESULT
Disposed Of
CASE NUMBER
Civil Writ Petition No. 2561 Of 2021
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Judgment

6 paragraphs · 124 words

Sandeep Sharma, J

1.

Learned Counsel appearing for the petitioner, on instructions states that his client shall be content and satisfied in case her pending representation(s) (Annexure P-4) is/are directed to be decided in a time bound manner.

2.

Learned Senior Additional Advocate General is not averse to the aforesaid innocuous prayer made on behalf of the petitioner.

3.

Consequently, present writ petition is disposed of with a direction to the respondents to decide the pending representation(s) of the petitioner (Annexure P-4) expeditiously, preferably within four weeks from today. Needless to say, due opportunity of hearing shall be afforded to the petitioner and a speaking order shall be passed thereafter.

Petition stands disposed of in the aforesaid terms, alongwith all pending applications.

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