Himachal Pradesh High Court
Dharam Singh vs Managing Director Hrtc And Others on 5 August, 2021
Bench: Tarlok Singh Chauhan, Satyen Vaidya
IN THE HIGH COURT OF HIMACHAL PRADESH, SHIMLA.
Ex.P. No. 325 of 2021
Decided on: 05.08.2021
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Dharam Singh ...Petitioner
Versus
Managing Director HRTC and others ...Respondents
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Coram:
Hon'ble Mr. Justice Tarlok Singh Chauhan, Judge.
Hon'ble Mr. Justice Satyen Vaidya, Judge.
Whether approved for reporting? 1 No
For the Petitioner : Mr. Varun Chandel, Advocate.
For the Respondents : Ms. Shubh Mahajan, Advocate.
(Through Video Conferencing)
Tarlok Singh Chauhan, Judge (Oral)
Notice. Ms. Shubh Mahajan, learned Advocate, appears and waives service of notice on behalf of the respondents.
2. Heard. The execution petition is disposed of with a direction to the respondents to comply with the judgment passed by this Court in CWP No. 2022 of 2021, titled as Dharam Singh vs. Himachal Road Transport Corporation and others, decided on 25.03.2021 and compliance report be filed within a period of six weeks.
For compliance, list on 28.09.2021.
(Tarlok Singh Chauhan) Judge (Satyen Vaidya) 5th August, 2021. Judge (naveen) 1 Whether reporters of the local papers may be allowed to see the judgment? yes ::: Downloaded on - 31/01/2022 22:49:14 :::CIS