Decided On: 04.10.2024 vs Himachal Road Transport Corporation
2024 Latest Caselaw 14939 HP

Citation : 2024 Latest Caselaw 14939 HP
Judgement Date : 4 October, 2024

Himachal Pradesh High Court

Decided On: 04.10.2024 vs Himachal Road Transport Corporation on 4 October, 2024

Author: Ajay Mohan Goel

Bench: Ajay Mohan Goel

                                                                                         2024:HHC:9587

                           IN THE HIGH COURT OF HIMACHAL PRADESH, SHIMLA

                                                                       CWP No.    7529 of 2024
                                                                       Decided on: 04.10.2024
                      Gauri Devi                                              ... Petitioner
                                      Versus
                      Himachal Road Transport Corporation
                      & another                                                     ... Respondents
                      Coram
                      Hon'ble Mr. Justice Ajay Mohan Goel, Judge.
                      Whether approved for reporting?1
                      ____________________________________________________                                    _
                      For the petitioner      :     Mr. Sat Prakash, Advocate,
                      For the respondents             :        Mr. Dheeraj K. Vashisht, Advocate.
                      Ajay Mohan Goel, Judge (Oral)

Learned counsel for the respondents informed the Court

that due and admissible payments stand released. This facts is

acknowledged by learned counsel for the petitioner.

2. Accordingly, this Writ petition is disposed of. Pending

miscellaneous application(s), if any also stand disposed of

accordingly.

(Ajay Mohan Goel) Judge October 04, 2024 (Rishi)

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