Date Of Decision: 19.10.2023 vs Shrikant Baldi And Ors
2023 Latest Caselaw 16935 HP

    IN THE HIGH COURT OF HIMACHAL PRADESH, SHIMLA




                                                                        .
                                                       COPC No. 268 of 2019





                                                Date of Decision: 19.10.2023
    _____________________________________________________________________
    Anil Thakur





                                                                            .........Petitioner
                                                Versus
    Shrikant Baldi and Ors.
                                                                           .......Respondent
    Coram





    Hon'ble Mr. Justice Sandeep Sharma, Judge.
    Whether approved for reporting?
    For the Petitioner:         Mr. Anil Thakur, Advocate.

    For the Respondent:
                           r    Mr. Rajan Kahol, Mr. Vishal Panwar and Mr. B.C.

                                Verma, Additional Advocates General with Ms.
                                Sunaina and Mr. Ravi Chauhan, Deputy Advocates
                                General.
    ___________________________________________________________________________
    Sandeep Sharma, J. (Oral)

While placing on record communication dated 11.10.2023,

issued under the signature of Director, Transport, Himachal Pradesh,

learned Additional Advocate General states that mandate contained in the

judgment stands duly complied with, which fact has been duly

acknowledged by the learned counsel for the petitioner.

2. Consequently, in view of the above, nothing remains to be

adjudicated in the instant proceedings and as such, same are closed.

Notices discharged.

    October 19, 2023                                                (Sandeep Sharma),
         (manjit)                                                          Judge