Himachal Pradesh High Court
The Kangra Central Cooperative Bank vs The State Of Himachal Pradesh & Ors on 13 December, 2016
Author: Sandeep Sharma
Bench: Sandeep Sharma
IN THE HIGH COURT OF HIMACHAL PRADESH, SHIMLA
CWP No. 956 of 2011.
Date of Decision: 13.12.2016.
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[
The Kangra Central Cooperative Bank ......Petitioner.
Versus
The State of Himachal Pradesh & Ors. ....Respondents.
Coram
of
Hon'ble Mr. Justice Sandeep Sharma, Judge.
Whether approved for reporting1?
For the petitioner: Mr. Ranjan Sharma, Advocate.
For the respondents:
rt Mr. Ramesh Thakur, Deputy Advocate
General, for respondents No. 1 and 2.
Ms. Chetna Thakur, Advocate vice
counsel, for respondent No.3.
Sandeep Sharma, J. (Oral)
Learned counsel representing the petitioner has made available communication received from the General Manager of the Bank intimating therein that all the officers promoted from Officer Grade-I to Assistant General Manager in the said DPC held on 29.3.2008, have been retired from their services as AGM and on the higher posts of DGM and GM, and as such, with the aforesaid subsequent development, present petition has become infructuous. The aforesaid communication has been taken on record.
Whether reporters of the Local papers are allowed to see the judgment? Yes.
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petitioner by his client, this petition is dismissed as having become infructuous with liberty reserved to the petitioner-Bank to approach the appropriate court of law in case need arises.
13th December, 2016 (Sandeep Sharma),
of
manjit Judge.
rt
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