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Rajiv Prabhakar vs State Of Himachal Pradesh And Others

High Court Of Himachal Pradesh · Decided on 23 April 2021

HON’BLE JUDGES
Sureshwar Thakur, J · Sandeep Sharma, J
RESULT
Disposed Of
CASE NUMBER
Civil Writ Petition No. 2122 Of 2021
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Judgment

6 paragraphs · 186 words

Sandeep Sharma, J

1.

Learned Counsel appearing for the petitioner states that his client would be content and satisfied in case his representation(s) (Annexure P-6) is/are ordered to be considered in light of judgment dated 31.3.2021 passed by a Division Bench of this Court in LPA's Nos. 27-31 of 2021 (State of H.P. and another v. M/s Rajinder Negi and others and other connected matters).

2.

Learned Senior Additional Advocate General is not averse to the aforesaid prayer.

3.

Consequently, in view of above, present writ petition is disposed of with a direction to the respondents to consider and decide the representation(s) (Annexure P-6) of the petitioner in light of the judgment (supra), expeditiously, preferably within two weeks from today. Needless to say, due opportunity of hearing shall be afforded to the petitioner and a speaking order shall be passed by the respondents. However, till the time, representation(s) is/are decided in light of the judgment (supra), respondents shall not take any coercive steps for the recovery of the amount from the petitioner.

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

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