Citation : 2023 Latest Caselaw 17261 HP
Judgement Date : 31 October, 2023
IN THE HIGH COURT OF HIMACHAL PRADESH, SHIMLA Ex. Petition No.44/2023 Date of Decision: 31 st October, 2023. Ankush Partik Sharma .....Petitioner.
.
Versus
HRTC & anr. .....Respondents. Coram The Hon'ble Mr. Justice Vivek Singh Thakur, Judge.
The Hon'ble Mr. Justice Bipin Chander Negi, Judge.
Whether approved for reporting?1
For the Petitioner: Mr. Bhisham Sharma, Advocate vice Mr. I.S.
Narwal, Advocate.
For the Respondents: Mr. Mukul Sharma, Advocate vice Mr. V.B.
Verma, Advocate.
Vivek Singh Thakur, Judge (oral).
Learned counsel for the respondents/Corporation has
placed on record communications dated 30.10.2023 and 27.10.2023,
claiming compliance of the order passed by this Court.
2. Learned counsel for the petitioner has endorsed
compliance.
In view of above, petition is closed and disposed of
accordingly, so also pending application(s), if any.
(Vivek Singh Thakur) Judge
(Bipin Chander Negi) Judge
31st October, 2023 (CS)
Whether reporters of Local Papers may be allowed to see the judgment? Yes.
Publish Your Article
Campus Ambassador
Media Partner
Campus Buzz
LatestLaws.com presents: Lexidem Offline Internship Program, 2026
LatestLaws.com presents 'Lexidem Online Internship, 2026', Apply Now!