Gian Chand vs Hrtc. & Ors
2021 Latest Caselaw 3390 HP

         IN THE HIGH COURT OF HIMACHAL PRADESH, SHIMLA

                                          Ex.P. No. 99 of 2021




                                                                        .
                                          Date of decision: 02.08.2021.





    Gian Chand                                                    .....Petitioner.
                                   Versus





    HRTC. & Ors.                                                  .....Respondents.

    Coram:
    Hon'ble Mr. Justice Tarlok Singh Chauhan, Judge.
    Hon'ble Mr. Justice Satyen Vaidya, Judge.





    Whether approved for reporting? 1     No.



    For the Petitioner :                  Mr. H. R. Bhardwaj, Advocate.
    For the Respondents:       r          Ms. Shubh Mahajan, Advocate.

                                           (Through Video Conferencing)

    Tarlok Singh Chauhan, Judge (Oral)

Learned counsel for the respondents, on instructions,

states that the order in question stands complied with. Her

statement is taken on record.

2. Consequently, the instant petition is disposed of as

fully satisfied. Pending application(s), if any, also stand(s)

disposed of.

3. However, it is made clear that, in case, the petitioner

still has any subsisting grievance, he is at liberty to revive this

petition.

                                                   (Tarlok Singh Chauhan)
                                                            Judge


                                                         (Satyen Vaidya)
             2nd August, 2021                                 Judge
                (sanjeev)

Whether the reporters of the local papers may be allowed to see the Judgment?Yes