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(Retired As Conductor From vs Sandeep Kumar
2021 Latest Caselaw 5500 HP

Citation : 2021 Latest Caselaw 5500 HP
Judgement Date : 29 November, 2021

Himachal Pradesh High Court
(Retired As Conductor From vs Sandeep Kumar on 29 November, 2021
Bench: Jyotsna Rewal Dua
       IN THE HIGH COURT OF HIMACHAL PRADESH AT SHIMLA

                 ON THE 29th DAY OF NOVEMBER, 2021
                                  BEFORE




                                                             .
               HON'BLE MS. JUSTICE JYOTSNA REWAL DUA





         CIVIL ORIGINAL PETITION CONTEMPT No. 443 of 2021
          Between:-





          NAREM LAL
          SON OF SHRI RATTAN CHAND
          RESIDENT OF VILLAGE DHAKNDOL,
          POST OFFICE INDPUR,
          TEHSIL INDORA, DISTRICT KANGRA, H.P.





          (RETIRED AS CONDUCTOR FROM
          HRTC PATHANKOT UNIT)

                                                           .....PETITIONER

          (BY SH. ASHOK KUMAR, ADVOCATE)

          AND
          1.    SANDEEP KUMAR,
                MANAGING DIRECTOR, HRTC,


                OLD BUS STAND, SHIMLA, H.P.
          2.    K.R. NEGI, FINANCIAL
                ADVISOR-CUM-CHIEF




                ACCOUNTANT OFFICER,
                HIMACHAL PRADESH ROAD
                TRANSPORT CORPORATION





                OFFICE OLD BUS STAND, SHIMLA.

                                                     ..... RESPONDENTS





                (BY SH. AJAY KUMAR CHAUHAN, ADVOCATE)

          _____________________________________________________________
               This petition coming on for admission this day, the

    Court passed the following:

                               ORDER

Notice. Mr. Ajay Kuamr Chauhan, Advocate, appears

and waives service of notice on behalf of the respondents and

submits that the judgment in question dated 05.07.2021,

rendered in CWP No.3659 of 2021, has been fully complied with.

In view of the above, nothing survives for

.

adjudication in the instant petition and the same is accordingly

disposed of. Notice issued to the respondents is discharged.

Jyotsna Rewal Dua Judge November 29, 2021

R.Atal

 
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