Himachal Pradesh High Court
Neemo Devi vs . State Of H.P. & Ors. on 1 December, 2023
Author: Satyen Vaidya
Bench: Satyen Vaidya
Neemo Devi vs. State of H.P. & Ors.
.
Ex. Pet. No.334 of 2023.
01.12.2023 Present: Mr. Suneel Awasthi, Advocate, for the petitioner.
Mr. I.N. Mehta, Senior Additional Advocate General and Mr. J.S. Guleria, Deputy Advocate General, for the respondent-State.
of Compliance affidavit has been filed and PPO order rt has been issued in favour of the petitioner.
Learned counsel for the petitioner submits that as per the conditions laid down by the respondents, the petitioner is liable to deposit some amount on account of NPS account but the petitioner is not able to ascertain about the exact amount. Since, the information is to be provided by the office of treasury, let the Deputy Advocate General have the instructions on the issue by next date.
List on 22nd December, 2023.
(Satyen Vaidya) Judge 1st December, 2023 (jugraj) ::: Downloaded on - 04/12/2023 20:34:54 :::CIS