Chamaru Ram vs Hrtc & Ors
2024 Latest Caselaw 12215 HP

Himachal Pradesh High Court

Chamaru Ram vs Hrtc & Ors on 23 August, 2024

IN THE HIGH COURT OF HIMACHAL PRADESH, SHIMLA CWP No.7780/2024.

Date of Decision: 23rd August, 2024. Chamaru Ram .....Petitioner.

.

Versus

HRTC & Ors. .....Respondents. Coram

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

Whether approved for reporting?1

For the Petitioner: Ms. Narender Singh Thakur, Advocate.

For the Respondents: Mr. Raman Jamalta, Advocate.

Bipin Chander Negi, Judge (oral).

Learned counsel for the respondents/Corporation has

placed on record letter dated 22.08.2024. Copy whereof has

been supplied to the learned counsel for the petitioner.

2. Learned counsel for the petitioner submits that in view

of the aforesaid nothing survives for adjudication. Accordingly,

the present petition is disposed of, so also the pending

application(s), if any.

(Bipin Chander Negi) Judge

23rd August, 2024 (Gaurav Rawat)

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