Himachal Pradesh High Court
Suresh Kumar vs . Hrtc And Anr. on 3 August, 2023
Author: Satyen Vaidya
Bench: Satyen Vaidya
Suresh Kumar Vs. HRTC and anr.
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CWP No. 5917 of 2022 03.08.2023 Present: Mr. Manohar Lal Sharma, Advocate, for the petitioner.
Mr. V.B. Verma, Advocate, for the respondents.
As per instructions already placed on record on behalf of the respondents and the statement made by learned counsel for the respondents today, the claim of the petitioner in the petition has been satisfied.
In view of this, no further orders are required to be passed and the petition is accordingly closed and disposed of.
However, at the request of learned counsel for the petitioner, the petitioner shall have liberty to avail appropriate legal remedy in case he still feels that his grievance has remained unredressed.
( Satyen Vaidya ) Judge 3rd August, 2023 (sushma) ::: Downloaded on - 03/08/2023 21:05:16 :::CIS