SHASHI PAL SHARMA Vs. STATE OF H.P.

JUDGEMENT

(1.) LEARNED counsel for the petitioner has placed on record communication dated 29.11.2013 (Annexure P -7) which reads as under: - <FRM>JUDGEMENT_37_TLHPH0_2014.htm</FRM>

(2.) LEARNED counsel appearing for the petitioner submits that petition can be disposed of with a direction to respondent No. 3, to consider the petitioners' case in the light of aforesaid communication.

(3.) NEEDFUL be positively done within a period of three months from the date of production of a certified copy of this order by the petitioner before the respondent concerned. In view of the aforesaid observations, petition stands disposed of, as also pending applications, if any. Copy dasti.