VIRENDER KUMAR Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) MR . Ramakant Sharma, Advocate submits that the permit of the bus in question has expired. Consequently, the present petition is rendered in fructuous and the same is accordingly disposed of having become in fructuous. However, it is made that in future while issuing permits in favour of the transporters to ply the vehicles, the provisions of the Motor Vehicles Act and Rules framed there under by the State of Himachal Pradesh with specific distinction, whether it is a goods carriage vehicle or a passenger vehicle, shall be kept in mind. The pending application(s), if any, also stands disposed of. No costs.