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Rishi Raj Gupta vs Himachal Pradesh Road ...
2021 Latest Caselaw 196 HP

Citation : 2021 Latest Caselaw 196 HP
Judgement Date : 5 January, 2021

Himachal Pradesh High Court
Rishi Raj Gupta vs Himachal Pradesh Road ... on 5 January, 2021
Bench: Sureshwar Thakur, Chander Bhusan Barowalia
               IN THE HIGH COURT OF HIMACHAL PRADESH
                              SHIMLA

                                                           CWP No. 6286 of 2020




                                                                                .
                                                           Decided on: 5.1.2021





    Rishi Raj Gupta                                                                 Petitioner.
                         Versus





    Himachal Pradesh Road Corporation and another                                   Respondents.
    Coram:
    Hon'ble Mr. Justice Sureshwar Thakur, Judge.
    Hon'ble Mr. Justice Chander Bhusan Barowalia, Judge.
    Whether approved for reporting?1

    For the petitioner:
    For the respondents:
                           r                 to   Mr. R.S Gautam, Advocate.
                                                  Mr. Vikas Rajput, Advocate.

                                                  (Through Video Conferencing)


    Sureshwar Thakur, Judge (oral)

The learned counsel for the respondents, on,

instructions imparted to him, by the respondents, submits that, the

respondents shall, in accordance with the relevant rules and

regulations, release to the writ petitioner the writ benefits.

Consequently, this Court directs the respondents, to, within three

weeks, in accordance with the relevant rules and regulations,

release to the writ petitioner, the writ claims.

3. It is clarified that in case the respondents remain

intentionally unmindful to the rules and regulations appertaining,

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

...2...

to, the writ claim, as, advanced by the petitioner, through, the writ

.

petition, and, also unnecessarily lead him to re-motion this Court,

thereupon this Court shall impose exemplary and punitive cost,

upon, the respondents.

In view of the above, the present petition stands

disposed of alongwith pending applications if any.

( Sureshwar Thakur),

Judge.

    5th January, 2021                    ( Chander Bhusan Barowalia ),
    (priti)                                              Judge.









 

 
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