Ajay Mohan Goel, J
1. By way of this petition, the petitioner alleged disobedience of order dated 11th October, 2018, passed by the erstwhile Himachal Pradesh
Administrative Tribunal in O.A. No. 4858 of 2015, titled as Prem Lata Vs. State of Himachal Pradesh and others.
2. Learned Additional Advocate General has informed the Court that order in terms of the directions issued by the learned Tribunal stood passed by
the competent authority on 18th December, 2018.
3. Learned counsel for the petitioner submits that the petitioner has not been supplied the copy of order dated 18th December, 2020.
4. Be that as it may, these proceedings are closed with the direction that a copy of order dated 18th December, 2018, passed by the competent
authority be supplied afresh to the petitioner through counsel within a period of two weeks from today and thereafter, the petitioner shall be at liberty
to assail the same in accordance with law, if so advised. Notice discharged.
