Daljit Singh vs Hrtc & Another
2023 Latest Caselaw 10474 HP

    IN THE HIGH COURT OF HIMACHAL PRADESH SHIMLA

                              CWPOA No. 5088 of 2020
                              Date of decision: 27.07.2023




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    Daljit Singh                                 ...Petitioner

                               Versus





    HRTC & another                           ...Respondents
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    Coram:
    The Hon'ble Mr. Justice M.S. Ramachandra Rao, Chief Justice.




    The Hon'ble Mr. Justice Ajay Mohan Goel, Judge.
    Whether approved for reporting?1
    __________________________________________________
    For the petitioner : Mr. Ashir Kaith, Advocate vice Mr.
                        rHamender Singh Chandel, Advocate.

    For the respondent:                 Mr. Shyam Singh Chauhan, Advocate.

    M.S. Ramachandra Rao, Chief Justice (Oral)

Learned Counsel for the petitioner states that the writ

petition has become infructuous. Recording the same, the writ

petition is dismissed as having been rendered infructuous. Pending

application(s), if any, also stands disposed of.

(M.S. Ramachandra Rao) Chief Justice.

    July 27, 2023                                        (Ajay Mohan Goel)
        (hemlata)                                               Judge.

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

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