Anil Kumar Sharma vs Himachal Pradesh Transport ...
2024 Latest Caselaw 10989 HP

Himachal Pradesh High Court

Anil Kumar Sharma vs Himachal Pradesh Transport ... on 2 August, 2024

IN THE HIGH COURT OF HIMACHAL PRADESH, SHIMLA CWP No.10628 of 2023 Date of Decision: 02.08.2024. Anil Kumar Sharma

.

.....Petitioner

Versus

Himachal Pradesh Transport Corporation .....Respondent

Coram The Hon'ble Mr. Justice Bipin Chander Negi, Judge.

Whether approved for reporting?1

For the Petitioner: Mr. Deepak Sharma, Advocate.

For the Respondent: Mr. Rahul Thakur, Advocate.

Bipin Chander Negi, Judge (oral).

Learned counsel appearing on behalf of

respondent/Corporation has placed on record undated

instructions, copy whereof has been supplied to the learned

counsel for the petitioner.

2. In view of the aforesaid instructions, learned counsel

appearing on behalf of the respondent/Corporation submits that

all retiral benefits have been paid to the petitioner.

3. Accordingly, the present petition is disposed of, so also

the pending application(s), if any.

(Bipin Chander Negi) Judge August 2nd, 2024 (Shamsh Tabrez)

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