Himachal Pradesh High Court
Gurdeep Singh vs Hrtc. & Ors on 2 August, 2021
Bench: Tarlok Singh Chauhan, Satyen Vaidya
IN THE HIGH COURT OF HIMACHAL PRADESH, SHIMLA
Ex.P. No. 202 of 2021
.
Date of decision: 02.08.2021.
Gurdeep Singh .....Petitioner.
Versus
HRTC. & Ors. .....Respondents.
Coram:
Hon'ble Mr. Justice Tarlok Singh Chauhan, Judge.
Hon'ble Mr. Justice Satyen Vaidya, Judge.
Whether approved for reporting? 1 No.
For the Petitioner : Mr. H. R. Bhardwaj, Advocate.
For the Respondents: Mr. V. B. Verma, Advocate.
Tarlok Singh Chauhan, Judge (Oral)
Learned counsel for the respondents, on instructions, states that the order in question stands complied with. His statement is taken on record.
2. Consequently, the instant petition is disposed of as fully satisfied. Pending application(s), if any, also stand(s) disposed of.
3. However, it is made clear that, in case, the petitioner still has any subsisting grievance, he is at liberty to revive this petition.
(Tarlok Singh Chauhan)
Judge
(Satyen Vaidya)
2nd August, 2021 Judge
(sanjeev)
1
Whether the reporters of the local papers may be allowed to see the Judgment?Yes ::: Downloaded on - 31/01/2022 22:47:31 :::CIS