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Ravinder Singh vs State Of H.P. & Ors

High Court Of Himachal Pradesh · Decided on 6 April 2021 · Citation: (2021) 04 SHI CK 0119

HON’BLE JUDGES
Ravi Malimath, J · Jyotsna Rewal Dua, J
RESULT
Allowed
CASE NUMBER
Civil Writ Petition No. 2224 Of 2021
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Judgment

5 paragraphs · 125 words

Ravi Malimath, J

1.

Mr. Narender Thakur, learned Deputy Advocate General, takes notice on behalf of the respondents.

2.

Petitioner's counsel submits that his client would be satisfied in case his representation dated 8.9.2020 (Annexure P­1) be considered by respondent No.2 as expeditiously as possible.

3.

Learned Deputy Advocate General submits that the same will be considered in a manner known to law.

4.

In view of the same, we do not find any impediment to grant relief to the petitioner. Hence, the petition is allowed and respondent No.2 is directed to consider the representation dated 8.9.2020 (Annexure P­1), as expeditiously as possible, in accordance with law. Petitioner is at liberty to file supplementary representation to the concerned respondent. Pending applications are disposed off accordingly.