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Judgment
4 paragraphs · 115 wordsVivek Singh Thakur, J
Learned Additional Advocate General submits that though there is delay, however, order passed by erstwhile H.P. State Administrative Tribunal, stands complied with and with respect to delay, under instructions, she has tendered unconditional, unqualified and sincere apology on behalf of the respondents for any act which may be construed as disobedience. She has also placed on record instructions dated 05.09.2020 alongwith documents.
Learned counsel for the petitioners has endorsed compliance of the order.
Considering compliance of the order as well as accepting unconditional, unqualified and sincere apology tendered on behalf of the respondents, present petition is closed and disposed of. Pending application(s), if any, also stand disposed of.