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Himachal Pradesh High Court

H.P. Khadi & Village Industries Board vs State Of H.P. & Ors on 20 June, 2019

Bench: Dharam Chand Chaudhary, Jyotsna Rewal Dua

IN THE HIGH COURT OF HIMACHAL PRADESH, SHIMLA.

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LPA No. 462 of 2012 Date of decision: June 20, 2019.

H.P. Khadi & Village Industries Board. ......Appellant.

Versus State of H.P. & ors. ......Respondents.

Coram Justice .

r to The Hon'ble Mr. Justice Dharam Chand Chaudhary, Acting Chief The Hon'ble Mrs. Justice Jyotsna Rewal Dua, Judge.

Whether approved for reporting? 1 No. For the appellant : Mr. Rishi Tandon, Advocate.

For the respondents : Mr. Ashok Sharma, Advocate General with Mr. Narender Guleria, Addl. AG, Mr. J.S. Guleria and Mr. Kunal Thakur, Dy. AGs for respondents No. 1 to 3.

Nemo for respondent No. 4.

Dharam Chand Chaudhary, Acting Chief Justice. (Oral) Learned counsel representing the appellant-

respondent submits that with the passage of time the respondent-Board has now released the pension to respondent No.4-writ petitioner. The judgment under challenge stand implemented thereby. The appellant, therefore, is no more 1 Whether the reporters of the local papers may be allowed to see the Judgment? yes.

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interested to prosecute this appeal any further. The appeal is accordingly disposed of as not pressed.

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2. Pending application(s), if any, shall also stand disposed of.

(Dharam Chand Chaudhary), Acting Chief Justice.

    June 20, 2019,
        ( vs)
                        r         to    (Jyotsna Rewal Dua),
                                               Judge.









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