CMP-T/2137/2020
2021 Latest Caselaw 2014 HP

CMP-T No. 2137 of 2020 in Ex.PT No. 335 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 record 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