Himachal Pradesh High Court
Ramesh Chand vs . Hrtc & Ors. A/W Connected on 15 September, 2023
Author: Satyen Vaidya
Bench: Satyen Vaidya
Ramesh Chand vs. HRTC & Ors. a/w connected matters.
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CWP No. 3405 of 2023 a/w CWP Nos. 3406, 3415, 3416 and 3417 of 2023.
15.09.2023 Present: Mr. Abhishek Sharma, Advocate, for the of petitioner(s).
Mr. Ajeet Singh Saklani, Advocate, for the respondents.
rt Learned counsel for the respondents has placed on record instructions, according to which the amounts of over stay due to the petitioners have been calculated and will be disbursed to them within one week.
In view of such stand of the respondents, no further orders are required to be passed in these petitions as they are already disposed of. However, the petitioners shall be at liberty to avail further legal remedy, if any, available to them under law in respect of their unsettled grievances, if any. The petitions are closed.
(Satyen Vaidya) Judge 15th September, 2023.
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