CMP-T/2160/2020
2021 Latest Caselaw 584 HP

CMP-T No. 2160 of 2020 in Ex.P No. 420 of 2020

8.1.2021 Present: Mr. Arun Rana, Advocate, for the applicant/petitioner.

.

Mr. Vikas Rajput, Advocate, for the non-

applicants/respondents

Through Video Conferencing

Mr. Vikas Rajput, learned counsel for the non-

applicants/respondents, on instructions, states that all admissible

dues stand released in favour of the applicant/petitioner in terms of

judgment dated 20.3.2018, passed by the Erstwhile HP State

Administrative Tribunal in OA No. 1082 of 2018. Mr. Arun Rana,

learned counsel, for the petitioner acknowledges the aforesaid

compliance and as such, nothing remains to be adjudicated in the

present application and accordingly, same is disposed of.

           8th January, 2021                          (Sandeep Sharma),
             manjit                                         Judge