Himachal Pradesh High Court
State Of H.P. & Ors vs Shakuntla Devi on 5 April, 2023
Bench: Sabina, Satyen Vaidya
IN THE HIGH COURT OF HIMACHAL PRADESH, SHIMLA.
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LPA No. 17 of 2021 Decided on: 05.04.2023 State of H.P. & Ors. .....Appellants.
Versus Shakuntla Devi. .....Respondent.
Coram The Hon'ble Ms. Justice Sabina, Acting Chief Justice. The Hon'ble Mr. Justice Satyen Vaidya, Judge.
Whether approved for reporting?1 For the appellants : Mr. Rakesh Dhaulta, Additional Advocate General.
For the respondent : Ms. Ranjana Pathania, Advocate on behalf of Ms. Archna Dutt, Advocate.
Sabina, Acting Chief Justice (Oral) Learned Additional Advocate General submits that this appeal has rendered infructuous on account of decision 1 Whether the reporters of the local papers may be allowed to see the Judgment?
::: Downloaded on - 05/04/2023 20:36:08 :::CIS 2taken by the State Government to revert to Old Pension Scheme.
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2. Ordered accordingly.
3. Pending miscellaneous application(s), if any, shall also stand disposed of.
r to ( Sabina )
Acting Chief Justice
( Satyen Vaidya )
Judge
April 05, 2023
(vs)
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