Himachal Pradesh High Court
Sawan Ram vs Hpseb Ltd. & Others on 22 July, 2020
Author: Vivek Singh Thakur
Bench: Vivek Singh Thakur
1
IN THE HIGH COURT OF HIMACHAL PRADESH
SHIMLA
CWPOA No. 3794 of 2019
.
Date of Decision: July 22, 2020
Sawan Ram ...Petitioner.
Versus
HPSEB Ltd. & others ..Respondents.
Coram:
The Hon'ble Mr. Justice Vivek Singh Thakur, Judge.
Whether approved for reporting?1
For the Petitioner: Mr. Rahul Mahajan, Advocate, through
Video Conferencing.
For the Respondents: Ms.Ruma Kaushik, Advocate, for
respondents No.1 to 3, through Video
Conferencing.
Respondent No.4 ex-parte.
Vivek Singh Thakur, J (oral)
CMP-T No.1667 of 2020
This application has been filed for calling record of T.A. No.4816 of 2015/CWP(T) No. 12544 of 2008, titled as Sawan Ram vs. HPSEB Ltd. & others.
2. In fact, record already stands received and petition has been assigned number as CWPOA No.3794 of 2019 and has been listed today. Therefore, this application has become infructuous and disposed of accordingly. 1 Whether reporters of the local papers may be allowed to see the judgment? ::: Downloaded on - 22/07/2020 20:22:04 :::HCHP 2
CWPOA No.3794 of 2019 alongwith CMP-T No.1668 of 2020 Considering contents of application being CMP-T No.1668 of 2020, prayer of the petitioner is allowed and petition .
is dismissed as withdrawn with liberty to the petitioner to file afresh on the basis of same cause of action or otherwise for redressal of his grievances, before appropriate Forum, as permissible under law. Pending application(s), if any, also stand disposed of.
July 22, 2020
(Purohit)
r to (Vivek Singh Thakur),
Judge.
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