Ajay Singh And Others vs . State Of Hp And Others
2024 Latest Caselaw 15528 HP

Himachal Pradesh High Court

Ajay Singh And Others vs . State Of Hp And Others on 22 October, 2024

Author: Ajay Mohan Goel

Bench: Ajay Mohan Goel

Ajay Singh and others vs. State of HP and others

Ext. pet. No. 444 of 2024

22.10.2024 Present: Mr. Vikas Rajput, Advocate, for the petitioners.

Mr. Rajpal Thakur, Addl. AG for the respondents.

Learned Additional Advocate General has handed over a

copy of instructions received from the Directorate of Higher

Education. Having perused the same, this Court is of the

considered view that implementation of the judgment cannot be

delayed on account of the reasons mentioned in the instructions.

On the request of learned Additional Advocate General, list on

18.11.2024. In the meanwhile, respondents to ensure that the

judgment in issue is implemented in letter and spirit after

completion of all the formalities.

(Ajay Mohan Goel) Judge October 22, 2024 (narender)

BHUPE Digitally signed by BHUPENDER KUMAR DN: C=IN, O=HIGH COURT OF HIMACHAL PRADESH, OU=HIGH COURT OF HIMACHAL PRADESH SHIMLA, Phone=04d8bcd7412dcb18b7b081df02fb3b89ecc4a0c

NDER 8f8a66ab97285dc56e62d41fe, PostalCode=171001, S=Himachal Pradesh, SERIALNUMBER=2ccc91b5122501da0ce3678b0e2b7 bd5fa9b09937769da5501e1f4e7ad448bc5, CN=BHUPENDER KUMAR Reason: I am approving this document with my legally binding signature

KUMAR Location:

Date: 2024-10-23 14:34:45