INDER KUMAR BHARDWAJ Vs. HPTDC

JUDGEMENT

(1.) The writ petition has been filed with the following prayers:-

(2.) In view of the intervening developments, in case the petitioner has still any grievance left, it will be open for him to pursue the same either before the first respondent or in appropriate proceedings, after incorporating those developments.S

(3.) With these observations, writ petition stands disposed of, so also the pending application(s), if any. Dasti copy.