Vijay Kumar vs Hrtc And Another
2021 Latest Caselaw 3538 HP

    IN THE HIGH COURT OF HIMACHAL PRADESH, SHIMLA
                                                         CWP No. 3359 of 2019
                                                         Decided on: 04.08.2021




                                                                                       .

        Vijay Kumar                                                               .......Petitioner
                                                     Versus
        HRTC and another                                                    ......Respondents





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





        Whether approved for reporting?1 No.
        For the petitioner:                        Mr. Digvijay Singh, Advocate.
        For the respondents:                       Ms. Shubh Mahajan, Advocate.
                                 r                 (Through video conferencing)

         Tarlok Singh Chauhan, J. (Oral)

Learned counsel for the petitioner fairly states that

the instant petition has been rendered infructuous with the efflux

of time. His statement is taken on record.

2. Consequently, the writ petition is dismissed as

having rendered infructuous, so also the pending application(s),

if any.

                                                                ( Tarlok Singh Chauhan )
                                                                          Judge


        August 04, 2021                                             ( Satyen Vaidya )
               (naveen)                                                    Judge

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