SOM DUTT Vs. GOVERNMENT OF HIMACHAL PRADESH

JUDGEMENT

(1.) Ajay Mohan Goel, J. 1. Mr. Ajay Shandil, learned counsel submits that the Power of Attorney on behalf of the petitioner shall be filed during the course of the day itself.

(2.) This petition was filed by the petitioner, inter alia, praying for the following reliefs:

(3.) Today, learned counsel for the petitioner states at the Bar that the reliefs sought by the petitioner stand granted to him by the employer and, therefore, the petition has been rendered infructuous. Disposed of as infructuous, so also pending miscellaneous applications, if any.