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High CourtsSingle Bench(2021) 11 SHI CK 0028

Harish Kumar And Others vs Himachal Road Transport Corporation And Others

High Court Of Himachal Pradesh · Decided on 11 November 2021

HON’BLE JUDGES
Sandeep Sharma, J
RESULT
Disposed Of
CASE NUMBER
Civil Writ Petition (Original Application) Nos. 4619, 4749, 4767, 4841, 4946 And 4970 Of 2020
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Judgment

4 paragraphs · 129 words

Sandeep Sharma, J

1.

Parties to lis are ad-idem that the cases at hand are squarely covered by judgment dated 29.9.2021, passed by this Court in CWPOA No. 2531 of 2019, titled Santosh Kumar and others vs. State of Himachal Pradesh and another and connected matter.

2.

Careful perusal of the aforesaid judgment rendered by this Court clearly reveals that the issue raised in the present petitions, already stands adjudicated by this court in the judgment (supra), as such, nothing remains to be adjudicated in the present petitions.

3.

As such, as mutually agreed, making the directions contained in the judgment (supra) applicable mutatis mutandis, insofar as applicable and relevant, also to the present petitions, the same are disposed of. Pending application(s), if any, also stand disposed of accordingly.