EX.P./195/2020
2021 Latest Caselaw 1082 HP

Ex. Petition No.195 of 2020

.

12.02.2021 Present: Mr. Surinder Prakash Sharma, Advocate, for

the petitioner.

Mr. Balram Sharma, ASGI, for respondent No.1.

Mr. Hemant Vaid & Mr. Arvind Sharma, Additional Advocates General, with Mr. Raju Ram Rahi and Mr. Amit Dhumal, Deputy Advocates General, for respondents No.2 to 4-

State.

(Through Video Conferencing)

In compliance to the previous order,

compliance affidavit has been filed on the affidavit of

Additional Chief Secretary (Social Justice and

Empowerment) to the Government of Himachal Pradesh,

mentioning therein that the judgment sought to be

executed stands complied with and order dated

13.01.2021 has been passed, rejecting the

representation/ prayers of the petitioner.

In view of the aforesaid order, no further

orders are required to be passed in the instant petition.

The matter is accordingly closed, reserving liberty to the

petitioner to seek appropriate remedy in accordance with

law in case he still feels aggrieved with the aforesaid

order.

Jyotsna Rewal Dua Vacation Judge February 12, 2021 raman/himalvi