Unknown vs This Court Hopes And Expects That ...
2021 Latest Caselaw 149 HP

COPC No.285 of 2018

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04.01.2021 Present: Mr. Onkar Jairath, Advocate, for the petitioner.

Mr. Sumesh Raj, Mr. Dinesh Thakur and Mr.

Sanjeev Sood, Additional Advocates General, with Ms. Divya Sood, Deputy Advocate General, for the respondents.

(Through Video Conferencing)

Learned counsel for the petitioner informs the

Court that though, now the services of the petitioner

have been reengaged in terms of the judgment dated

19.05.2017, passed by this Court, in CWP No.10601 of

2011, titled as Sulita Devi Versus State of Himachal

Pradesh and others, however, the judgment has not

been complied with in letter and spirit, as

consequential benefit stand bestowed upon the

petitioner by this Court, which have not been released.

On this, learned Additional Advocate General

submits that he may be granted some reasonable time

to have instructions. On his request, the matter is

ordered to be listed on 10.03.2021.

This Court hopes and expects that by the

next date of hearing, respondent shall ensure the

compliance of the judgment passed by this Court in

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letter and spirit.

                                (Ajay Mohan Goel)





                                    Judge
    January 04, 2021
      (Rishi)



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