Cwp No.4076/2023 vs Union Of India & Ors
2024 Latest Caselaw 9096 HP

Himachal Pradesh High Court

Cwp No.4076/2023 vs Union Of India & Ors on 8 July, 2024

2024:HHC:4746

IN THE HIGH COURT OF HIMACHAL PRADESH, SHIMLA CWP No.4076/2023.

Date of Decision: 08th July, 2024. Krishan Lal .....Petitioner.

.

Versus

Union of India & Ors. .....Respondents. Coram

The Hon'ble Mr. Justice Bipin Chander Negi, Judge.

Whether approved for reporting?1

For the Petitioner: Mr. Ashok Kumar Tyagi, Advocate.

For the Respondents: Mr. Rajender Thakur, Centre Govt.

Counsel, for the respondents.

Bipin Chander Negi, Judge (oral).

In the reply filed to the petition, the respondents admit that the

benefits of 2nd ACP, shall be extended to the petitioner, as per the Extant

Rules. Needful be done within four weeks from today.

2. In view thereof, the present petition is disposed of, and pending

application(s), if any, also stand disposed of.

(Bipin Chander Negi)

Judge

08th July, 2024 (Gaurav Rawat)

Whether reporters of Local Papers may be allowed to see the judgment?