Himachal Pradesh High Court
Poonam Chandel & Ors. vs . State Of H.P. & Ors. on 19 December, 2022
Bench: Sabina, Sushil Kukreja
Poonam Chandel & Ors. vs. State of H.P. & Ors.
.
CWP No.1385 of 2022 19.12.2022 Present: Mr. Davinder Chauhan, Advocate, for the petitioners.
Mr. Ashwani Sharma, Additional Advocate General, for the respondents/State.
Learned Additional Advocate General has submitted that the order passed by this Court has been duly complied with as the petitioners have been allowed the benefits in terms of the decision given by this Court in CWP No.1853 of 2009-D, titled Arpana Bali versus The State of Himachal Pradesh and others, dated 10.04.2013.
In view of the submissions made by learned Additional Advocate General, no further directions are required to be passed.
( Sabina )
Judge
( Sushil Kukreja )
December 19, 2022 Judge
(Yashwant)
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