Jai Ram vs Himachal Road Transport ...
2021 Latest Caselaw 3342 HP

IN THE HIGH COURT OF HIMACHAL PRADESH AT SHIMLA

Ex. Petition No.1 of 2021 in Review Petition No.46 of 2020

.

in

CWP No.2273 of 2020 Decided on:02.08.2021

Jai Ram ..........Petitioner

Versus

Himachal Road Transport Corporation and others r to ........Respondents ____________________________________________________

Coram:

Hon'ble Mr. Justice Ravi Malimath, Acting Chief Justice. Hon'ble Ms. Justice Jyotsna Rewal Dua, Judge. Whether approved for reporting?

For the petitioner : Mr. Manohar Lal Sharma, Advocate.

For the respondents : Ms. Shubh Mahajan, Advocate, for

the respondents/HRTC.

(Through Video Conferencing) _________________________________________________ Ravi Malimath, Acting Chief Justice (Oral).

Petitioner's counsel submits that since the order

dated 30.09.2020, passed in Review Petition No.46 of 2020, titled

Jai Ram versus HRTC and others, has been complied with, he

____________________________________________________ Whether reporters of Local Papers may be allowed to see the judgment? Yes.

does not intend to prosecute this petition. His submission is

placed on record. Hence, the petition is disposed off accordingly.

.

                                          ( Ravi Malimath )
                                         Acting Chief Justice




       August 02, 2021
         (Yashwant)
                         r       to      ( Jyotsna Rewal Dua )
                                                Judge