Date Of Decision: 5.8.202 vs Amitabh Awasthi And Others
2021 Latest Caselaw 3597 HP

           IN THE HIGH COURT OF HIMACHAL PRADESH,
                           SHIMLA




                                                                                     .
                                                                         COPC No.171 of 2021





                                                                 Date of Decision: 5.8.2021
    ______________________________________________________________________
    M/s S.M. Manpower Pvt. Ltd.                                                              .Petitioner





                                         Versus
    Amitabh Awasthi and others                                                          ..... Respondents
    ______________________________________________________________________





    Hon'ble Mr. Justice Sandeep Sharma, Judge.
    Whether approved for reporting? 1

    For the Petitioner : Ms. Seema K. Guleria, Advocate.


    For the Respondents :Mr. Sudhir Bhatnagar and Mr. Desh Raj
                       Thakur, Additional Advocate Generals with Mr.
                       Narender Thakur, Deputy Advocate General.

    Sandeep Sharma, Judge (oral):

Learned Additional Advocate General while placing on

record communications dated 29th July, 2021 and 31st July, 2021,

submits that the petitioner firm has been allowed to continue with the

outsourcing of Sanitation services in CH Palampur for the financial

year 2021-2022 on extension on the same rates/service charges as

negotiated for being identified as lowest bidder and as such, nothing

remains to be adjudicated in the present petition.

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

2. Having carefully perused the aforesaid communications,

which are taken on record, this Court finds that order alleged to have

been violated, stands duly complied with and as such, there is no

.

occasion to keep the present petition alive and accordingly same is

closed. Notices issued to the respondents are hereby discharged

accordingly.

(Sandeep Sharma), Judge

5th August, 2021 (shankar)