Amin Chand vs Himachal Road Transport Corporation ...
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Himachal Pradesh High Court

Amin Chand vs Himachal Road Transport Corporation ... on 11 June, 2024

Author: Ajay Mohan Goel

Bench: Ajay Mohan Goel

    Neutral Citation No. 2024:HHC:3293


             IN THE HIGH COURT OF HIMACHAL PRADESH AT
                                                            SHIMLA
                                                                    CWP No. 5152 of 2024
                                                                    Decided on 11th June, 2024




                                                                                              .
    Amin Chand





                                                                                                    ...Petitioner
                                                              Versus





    Himachal Road Transport Corporation and another.
                                                                                              ...Respondents
    Coram

    Hon'ble Mr. Justice Ajay Mohan Goel, Judge
    Whether approved for reporting?1
    For the petitioner

                                                   :
                                                       to     Mr. Ashok Kumar, Advocate.

    For the respondents :                                     Mr. Dheeraj K. Vashishat,
                                                              Advocate.
    Ajay Mohan Goel, Judge (Oral)

Issue notice. Mr. Dheeraj K. Vashishat, learned

Counsel, accepts notice on behalf of the respondents.

2. Learned counsel for the petitioner submits that the

petitioner has filed representation Annexure P-4 with regard to

the issues raised in the petition, but the same has not been

decided by the Authority concerned till date.

3. This petition, accordingly, as prayed for, is disposed

1Whether reporters of the local papers may be allowed to see the judgment?

of with the direction that let representation Annexure P-4 of the

petitioner be decided, in the light of the averments made

therein as well as the judgment being relied upon by the

.

petitioner, within a period of six weeks' by the Competent

Authority. Pending miscellaneous applications, if any, also

stand disposed of.

                                         (Ajay Mohan Goel)
                                              Judge

    June 11, 2024
     (Shivank Thakur)
                   r        to