Himachal Pradesh High Court
Amar Nath vs Hrtc And Others on 1 October, 2019
Bench: Dharam Chand Chaudhary, Jyotsna Rewal Dua
THE HIGH COURT OF HIMACHAL PRADESH, SHIMLA CWP No. 1868 of 2019 .
Decided on: 01.10.2019 Amar Nath .......Petitioner Versus HRTC and others ......Respondents Coram The Hon'ble Mr. Justice Dharam Chand Chaudhary, Acting Chief Justice.
The Hon'ble Mrs. Justice Jyotsna Rewal Dua, Judge.
Whether approved for reporting?1 For the petitioner: Mr. Varun Chandel, Advocate. For the respondents: Mrs. Shubh Mahajan, Advocate.
Dharam Chand Chaudhary, ACJ. (Oral) In view of the written instructions placed on record by learned Standing Counsel representing the respondent-
Corporation, nothing is left to be adjudicated in this writ petition on merits. The same is accordingly disposed of, so also the pending application(s), if any.
(Dharam Chand Chaudhary) Acting Chief Justice October 01, 2019 (Jyotsna Rewal Dua) (naveen) Judge 1 Whether the reporters of Local Papers may be allowed to see the judgment? Yes.
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