Jitender Singh vs Hrtc
2024 Latest Caselaw 16832 HP

Himachal Pradesh High Court

Jitender Singh vs Hrtc on 11 November, 2024

Author: Tarlok Singh Chauhan

Bench: Tarlok Singh Chauhan

IN THE HIGH COURT OF HIMACHAL PRADESH, SHIMLA Execution Petition No. 878 of 2024 Date of decision : 11.11.2024.

Jitender Singh ...Petitioner.

                    Versus
HRTC                                          ...Respondent
Coram:
The Hon'ble Mr. Justice Tarlok Singh Chauhan,               Acting Chief
Justice.

The Hon'ble Mr. Justice Satyen Vaidya, Judge.

Whether approved for reporting?1 For the petitioner : Mr. Rakesh Kumar Dogra, Advocate.

For the respondent : Mr. Raman Jamalta, Advocate.

Tarlok Singh Chauhan, Acting Chief Justice (Oral)

In compliance to the judgment sought to be executed,

the respondent has passed a consideration order, thereby rendering

the instant petition infructuous. Accordingly, the instant petition is

dismissed as having been rendered infructuous. However, in case the

petitioner still feels aggrieved with the consideration order, he is at

liberty to assail the same strictly in accordance with law. Pending

applications, if any, also stand disposed of.

(Tarlok Singh Chauhan) Acting Chief Justice.

                                         (Satyen Vaidya)
11th November, 2024                          Judge
     (kck)

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