CMP-T/2138/2020
2021 Latest Caselaw 2008 HP

CMP-T No. 2138 of 2020 in Ex.PT No. 336 of 2020

10.3.2021 Present: Mr. Vikas Rajput, Advocate, for the applicant/petitioner.

Mr. Sudhir Bhatnagar and Mr. Arvind Sharma,

.

Additional Advocates General and Mr. Kunal Thakur,

Deputy Advocate General, for the non-

applicants/respondents.

While placing on copy of office order dated 9.3.2021,

passed by the Director, Higher Education, Himachal Pradesh, Shimla,

learned Additional Advocate General contends that judgment

alleged to have been violated stands duly complied with in its letter

and spirit. In view of the above, nothing remains to be adjudicated

in the present application and same is disposed of accordingly.

Needless to say, consequential benefits, if any, pursuant to aforesaid

order passed in compliance of order dated 6.1.2021, passed by this

Court, would be released in favour of the applicant expeditiously,

preferably within a period of four weeks.

            10th March, 2021                               (Sandeep Sharma),
               manjit                                            Judge