Jagdish Pandey vs Himachal Road Transport ...
2023 Latest Caselaw 17265 HP

        IN THE HIGH COURT OF HIMACHAL PRADESH SHIMLA

                               CWPOA No. 6800 of 2020
                               Decided on: 31st October, 2023
    ____________________________________________________




                                                                          .
    Jagdish Pandey                            ....Petitioner.





                         Versus
    Himachal Road Transport Corporation, Shimla and another





                                            .....Respondents.
    _____________________________________________________
    Coram
    Hon'ble Mr. Justice M.S. Ramachandra Rao, Chief Justice





    Hon'ble Ms. Justice Jyotsna Rewal Dua, Judge
    Whether approved for reporting? 1

    For the petitioner:                     Mr. Mandeep Chandel, Advocate.

    For the respondents:                    Mr. Ajay Chauhan, Advocate.

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

Learned counsel for the petitioner states that the Writ

petition has become infructuous.

2. Recording the same, the Writ petition is disposed of as

having become infructuous, alongwith pending miscellaneous

application(s), if any.

                                                        ( M.S. Ramachandra Rao )
                                                              Chief Justice


    31st October, 2023                                      (Jyotsna Rewal Dua)
    (priti)                                                         Judge

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