SHARMA BUS SERVICE Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) This writ petition has been filed for the grant of following substantive reliefs: -

(2.) During hearing of the case today, learned counsel for the petitioner submitted that relief Nos. (i) and (ii) have been granted to the petitioner during pendency of the petition, therefore, no dispute remains pending between the parties in respect of these two reliefs. It was further submitted that relief No.(iii) pertains to the alleged prejudice caused to the petitioner on account of parallel running of a bus by Himachal Road Transport Corporation on the same route as is allowed to the petitioner.

(3.) In respect of the disputes regarding time table issued to the petitioner, following has been mentioned by respondents No.1 to 4 in their reply:-