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3 vs Unknown
2023 Latest Caselaw 10357 HP

Citation : 2023 Latest Caselaw 10357 HP
Judgement Date : 26 July, 2023

Himachal Pradesh High Court
3 vs Unknown on 26 July, 2023
Bench: Jyotsna Rewal Dua

the petitioner would be content if the case of the petitioner is

considered by the respondents in light of the aforesaid

judgments. Learned Deputy Advocate General has no

.

objection to this prayer.

5. Having regard to above submissions and without

examining the merits of the matter, this petition is disposed

of by directing the respondents to consider the case of the

petitioner in light of the aforesaid judgments and pass

appropriate orders in accordance with law within a period of

six weeks from the date of receipt of copy of this order. The

decision so arrived at, shall also be communicated to the

petitioner.

Pending miscellaneous application(s), if any, also

to stand disposed of.

Jyotsna Rewal Dua Judge July 26, 2023

R.Atal

 
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