SURENDER KUMAR Vs. STATE OF H.P.

JUDGEMENT

(1.) The instant petition has been filed for grant of the following relief:-

(2.) The learned Additional Advocate General has placed on record the instructions dtd. 21/9/2021, the relevant portion whereof reads as under:-

(3.) Now that the grievance of the petitioner stands redressed inasmuch as he has been afforded an opportunity of one month to present his case, therefore, nothing survives for adjudication in this petition.