Himachal Pradesh High Court
H.P. Rajkiya Prathmik Anubandh Sangh vs State Of H.P on 21 July, 2020
Author: Vivek Singh Thakur
Bench: Vivek Singh Thakur
COPCT No.200 of 2020 21.07.2020 Present: Mr.Manohar Lal Sharma, Advocate, for the .
petitioner, through Video Conferencing.
Mr.Raju Ram Rahi, Deputy Advocate General, for the respondent, through Video Conferencing.
Learned Deputy Advocate General submits that as per instructions received, decision has already been taken to disburse the amount in favour of the petitioner in consonance with judgment passed in CWP(T) No.6037 of 2008, titled as H.P. Rajkiya Prathmik Anubandh Sangh vs. State of H.P., and he seeks time to have complete and current instructions with respect to implementation.
As prayed for, matter is adjourned for 31.07.2020.
(Vivek Singh Thakur) Judge July 21, 2020 (Purohit) ::: Downloaded on - 21/07/2020 20:23:50 :::HCHP