Between:­ vs Dr. Sandeep Bhatnagar
2021 Latest Caselaw 4058 HP

         IN THE HIGH COURT OF HIMACHAL PRADESH, SHIMLA
                 ON THE 23rd DAY OF AUGUST 2021
                              BEFORE




                                                        .
             HON'BLE MR. JUSTICE SURESHWAR THAKUR





     CIVIL ORIGINAL PETITION CONTEMPT (TRIBUNAL) No. 776 of
                               2020





    Between:­
    CHHABI RAM,
    SON OF SH. GARDITU RAM,





    RESIDENT OF VILLAGE SADWAL,
    P.O. GEHRA, TEHSIL BALDWARA,
    DISTT. MANDI, H.P.

                                             ....PETITIONER


         (BY SH. SANJAY KUMAR SHARMA, ADVOCATE)
                        AND

    1.   DR. SANDEEP BHATNAGAR,



         MANAGING DIRECTOR,
         HIMACHAL ROAD TRANSPORT CORPORATION,
         BUS STAND SHIMLA, H.P. 171003.




    2.   SH. NARENDER KANWAR,





         REGIONAL MANAGER,
         HIMACHAL ROAD TRANSPORT CORPORATION,
         SAARKAGHAT, DISTRICT MANDI,





         H.P. 175024.

    3.   ASHOK CHAUHAN,
         FINANCIAL ADVISER & CHIEF ACCOUNTS OFFICER,
         HIMACHAL ROAD TRANSPORT CORPORATION,
         HEAD OFFICE SHIMLA, H.P. 1717003.

                                        ....RESPONDENTS




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         (BY SMT. SHUBH MAHAJAN, ADVOCATE)

         This petition coming on for admission after notice this




                                                             .

    day, the Court passed the following:

                     ORDER

The learned counsel for the respondents, on instructions,

meted to her by the latters, states at the bar that the

completest compliance stands meted to the judgment,

pronounced by the learned erstwhile Tribunal, on 14.9.2017,

upon, O.A. No. 4806 of 2017.

2. Believing the statement made at the bar by the learned

counsel for the respondents, the learned counsel for the

petitioner seeks permission of this Court to withdraw the

instant petition. Permission granted. Accordingly, the instant

petition is dismissed as withdrawn. Notice discharged. All

pending applications, if any, also stand disposed of.

(Sureshwar Thakur) Judge

23rd August, 2021 (kck)