Ranjana vs . State Of H.P. And Others.
2022 Latest Caselaw 10354 HP

Ranjana vs. State of H.P. and others.

CWP No. 4780 of 2021.

.

05.12.2022. Present:- Mr. S.S.Sood, Advocate, for the petitioner.

Mr. Rajinder Dogra, Senior Additional Advocate General with Mr. Vinod Thakur, Additional Advocate General, Mr. Bhupinder Thakur, Deputy Advocate General and

Mr. Rajat Chauhan, Law Officer, for the respondents- State.

Mr. Tara Singh Chauhan, Advocate, for respondent Nos.

2 to 4.

Mr. B.C.Negi, Senior Advocate with Mr. Vinod Chauhan, Advocate, for respondent Nos. 7 and 8.

Learned Additional Advocate General has placed on

record the instructions dated 03.12.2022. Since, the respondents

have taken steps to comply with the judgment passed by this

Court, therefore, no further orders are required to be passed in

this petition. However, the parties are permitted to pursue their

remedies, if any, available to them, under the law, if aggrieved.

( Tarlok Singh Chauhan)

Judge

(Satyen Vaidya) Judge 5th December, 2022.

(krt)