Himachal Pradesh High Court
Anjana Kumari & Ors. vs . State Of H.P. & Anr. on 26 June, 2023
Author: Jyotsna Rewal Dua
Bench: Jyotsna Rewal Dua
Anjana Kumari & Ors. Vs. State of H.P. & Anr.
Ex. Pet. No.33 of 2023 .
26.06.2023 Present: Mr. Rocky, Advocate vice Mr. Devender K. Sharma, Advocate, for the petitioners.
Mr. Anup Rattan, Advocate General with Mr. Y.P.S. Dhaulta, Mr. Rupinder Singh Thakur and Mr. Varun Chandel, Additional Advocates General, for the respondents.
Learned Additional Advocate General has placed on record copy of instructions dated nil, June, 2023, indicating that due and admissible benefits have been granted to petitioners No.1 and 4. The instructions are also to the effect that for complying the judgment vis-à-vis petitioners No.2 and 3, the respondents require two weeks' more time.
In view of the above, list the matter on 13.07.2023 to oversee the compliance of the judgment in letter and spirit.
Jyotsna Rewal Dua
June 26, 2023 Judge
Mukesh
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