Hans Raj vs H.R.T.C & Ors
2023 Latest Caselaw 17247 HP

         IN THE HIGH COURT OF HIMACHAL PRADESH, SHIMLA

                                   CWP No. 430 of 2023
                                   Date of decision : 31.10.2023.




                                                                        .
    Hans Raj                                                 ...Petitioner.





                                   Versus
    H.R.T.C & Ors.                                                   ...Respondents.





    Coram:
    The Hon'ble Mr. Justice Satyen Vaidya, Judge.





    Whether approved for reporting?1
    For the petitioner             :       Mr. Abhishek Sharma, Advocate.

    For the respondents                :   Mr. Vikas Rajput, Advocate.


    Satyen Vaidya, Judge (Oral):

Learned counsel for the petitioner submits that the

grievance of the petitioner has been redressed and in this view

of the matter, he is under instructions not to press the petition

at this stage.

2. Petition is accordingly dismissed as not pressed..

Pending applications, if any, also stand disposed of.

                                                           (Satyen Vaidya)
    31st October, 2023                                         Judge
           (tarun)

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