PRITHI PAL SINGH Vs. HRTC

JUDGEMENT

(1.) For the reasons stated in the application, the same is allowed. Delay in refilling the writ petition is condoned. CWP No. 19288 of 2025

(2.) Notice. Mr. Virender Singh Kanwar, learned counsel, appears and waives service of notice on behalf of the respondents.

(3.) With the consent of learned counsel for the parties, the matter is heard at this stage.