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Judgment
5 paragraphs · 110 wordsVivek Singh Thakur, J
Reply/compliance affidavit stands filed, however, the same is not on record.
At this stage, learned counsel for the petitioner submits that the order passed by the erstwhile H.P. State Administrative Tribunal stands complied with by the concerned authority.
Though there is delay in compliance, however, learned counsel for the respondents submits that he has instructions to tender unconditional and unqualified apology for the same.
Considering the aforesaid facts and circumstances and accepting the apology tendered by the respondents, the present petition is closed and disposed of with liberty to the petitioner to file appropriate petition, if anything still survives to be redressed.