EX.P./214/2020
2021 Latest Caselaw 1428 HP

Ext. Petition No. 214 of 2020

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26.02.2021 Present: Mr. Devender Sharma, Advocate vice Mr. C.N.

Singh, Advocate for the petitioners.

and 2.

Notice confined to respondents No. 1 and 2. Mr.

V.B. Verma, learned Counsel appears and waives notice on

behalf of respondents No. 1 and 2.

Learned Counsel for the petitioner informs the Court

that in terms of the judgment passed by this Court, though the

petitioner was given personal hearing yet no decision thereafter

has been taken qua the grievance of the petitioner.

Mr. V.B. Verma, learned Counsel submits that the

case be taken up after four weeks so that he can have appropriate

instructions in the matter. List on 05.04.2021, as prayed for. It is

observed that in case till date no final decision is taken post

personal hearing given to the petitioner, then, the Court hopes

and expects that before the next date of hearing, final order shall

be passed by the competent authority.

Copy dasti.

(Ajay Mohan Goel) Judge February 26, 2021 (narender)