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Judgment
Sandeep Sharma, J
(Through Video Conferencing)
Learned counsel representing the petitioner, on instructions, contends that petitioner would be content and satisfied in case, Appellate Authority is directed to decide the appeal of the petitioner in a time bound manner.
Ms. Shubh Mahajan, learned counsel representing the respondents is not opposed to the aforesaid prayer made on behalf of the petitioner.
Consequently, in view of the above, present petition is disposed of with the direction to the Managing Director of HRTC to decide the appeal, if any, filed by the petitioner against the order, dated 3.4.2008 (Annexure A-1), passed by Dy. Divisional Manager, HRTC, Shimla-I, Region, Taradevi, Shimla., expeditiously, preferably within a period of four weeks from today, by speaking orders.
Needless to say that authority while deciding the appeal of the petitioner shall afford opportunity of being heard to the petitioner.
Pending application(s), if any, also stands disposed of.