Himachal Pradesh High Court
The Baghat Urban Cooperative Bank Ltd. vs . State Of H.P. & Ors. on 13 September, 2022
Bench: Sabina, Sushil Kukreja
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The Baghat Urban Cooperative Bank Ltd. vs. State of H.P. & ors.
CWP No.1774 of 2022 13.09.2022 Present: Mr. Sudhir Thakur, Senior Advocate with Mr. Karun Negi, Advocate, for the petitioner.
Mr. Kunal Thakur, Deputy Advocate General, for respondent Nos.1 to 5/State.
Mr. M.L. Sharma, Advocate, for respondent No.7/applicant.
CMP No.8877 of 2022 Learned counsel for applicant/respondent No.7 has submitted that this application has been rendered infructuous, as vide this application, applicant had sought direction to constitute a fresh Inquiry Committee. However, now the inquiry proceedings have already been concluded. The services of applicant/respondent No.7 were terminated and the appeal filed by him before Registrar Cooperative Societies has been allowed, vide which, termination order of applicant/respondent No.7 has been set aside. Applicant has now retired from the service.
In view of the submission made by learned counsel for applicant/respondent No.7, the present application is disposed of, as having been rendered infructuous.
( Sabina ) Judge (Sushil Kukreja) Judge 13th September, 2022 (reena) ::: Downloaded on - 13/09/2022 20:07:50 :::CIS