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Himachal Pradesh High Court

Ramesh Kumar vs . Hrtc on 11 May, 2022

Author: Ajay Mohan Goel

Bench: Ajay Mohan Goel

Ramesh Kumar vs. HRTC .

CWP No. 3089 of 2021 11.05.2022 Present: M/s Y.P.S. Dhaulta and Bhim Raj Sharma, Advocates for the petitioner.

Mr. Pankaj Chaudhary, Advocate vice Mr. Vikas Rajput, Advocate for the respondents.

Mr. Y.P.S. Dhaulta, learned Counsel for the petitioner submits that during the pendency of these proceedings, services of the petitioner have been arbitrarily terminated and that too verbally, and to this effect, he has filed an application. He further submits that appropriate application, praying for amendment of the pleadings, shall be filed by the petitioner within three weeks.

As prayed for, list after three weeks.

(Ajay Mohan Goel) Judge May 11, 2022 (narender) ::: Downloaded on - 11/05/2022 20:11:57 :::CIS