Citation : 2021 Latest Caselaw 3099 HP
Judgement Date : 12 July, 2021
COPC No.169 of 2021
12.07.2021 Present: Mr. Sudhir Thakur, Sr. Advocate, with
.
Mr. Karun Negi, Advocate, for the petitioners.
Mr. Sumesh Raj, Mr. Dinesh Thakur,
Mr. Sanjeev Sood, Additional Advocates General, with Ms. Divya Sood, Mr. Kamal Kant Chandel, Deputy Advocates General, for the respondent-State.
(through video conferencing).
Learned Additional Advocate General has
handed over a copy of Office Order dated 13.10.2020,
in terms whereof he apprises the Court that the
directions passed by the Court in judgment dated
24.12.2018, stand complied with in letter and spirit.
Learned Senior Counsel, appearing for the
petitioners, disputes the same.
Be that as it may, order dated 13.10.2020 is
ordered to be taken on record and the matter is listed
for consideration on 05.08.2021.
(Ajay Mohan Goel) Judge July 12, 2021 (Rishi)
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