CWPOA/391/2020
2021 Latest Caselaw 150 HP

CWPOA No. 391 of 2020

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4.1.2021 Present: Mr. Kunal Verma, Advocate, for the petitioner.

Mr. Sudhir Bhatnagar and Mr. Arvind Sharma, Additional Advocates General, for the respondent- State.

In terms of order dated 28.12.2020, learned

Additional Advocate General has placed on record instructions

issued under the signatures of Special Secretary (Finance) to

the Government of Himachal Pradesh, perusal whereof reveals

that being aggrieved and dissatisfied with the judgment dated

1.9.2020, rendered by this Court in CWPOA No. 974 of 2020,

titled K.P. Nayar Vs. State of Himachal Pradesh, necessary

instructions have already been issued to the Industries

Department to file a SLP in the Hon'ble Apex Court. Since copy

of aforesaid instructions has not been made available to learned

Counsel appearing for the petitioner, he states that the matter

may be adjourned. Prayer allowed as not opposed.

Accordingly, list after ensuing winter vacations.

Copy of aforesaid instructions, if not already supplied, be

supplied to learned Counsel appearing for the petitioner during

the course of the day, enabling him to render proper assistance

to this Court on the next date of hearing.

(Sandeep Sharma) Judge January 4, 2021 vikrant