Himachal Pradesh High Court
Amrit Lal And Others vs Hrtc And Others on 28 July, 2023
Author: Virender Singh
Bench: Virender Singh
IN THE HIGH COURT OF HIMACHAL PRADESH, SHIMLA.
Ex. Petition No. 119 of 2022
Decided on: 28th July, 2023
.
Amrit Lal and others .......Applicants.
Versus
HRTC and others ...Respondents
Coram
The Hon'ble Mr. Justice Virender Singh, Judge.
Whether approved for reporting?1
For the applicants: Mr. Ashok Kumar, Advocate.
For the respondents: Mr. Ajay Singh Kashyap,
r Advocate vice Mr. Ajay Chauhan,
Advocate.
Virender Singh, Judge (Oral)
Learned vice counsel for the respondents has placed on record various copies of orders.
2. In view of the same, it has fairly been conceded by learned counsel for the applicants that the judgment, sought to be executed, by way of present petition, has been complied with, with regard to seven applicants, except Prem Singh.
3. Learned counsel for the applicants sought liberty to assail the order passed by the respondents, whereby they have rejected the claim of applicant Prem Singh. 1 Whether the reporters of Local Papers may be allowed to see the judgment? Yes.
::: Downloaded on - 31/07/2023 20:36:46 :::CIS 24. In view of the above, the present petition is disposed of, by reserving liberty to applicant Prem Singh to .
assail the order passed by the respondents, whereby they had rejected his claim, before the appropriate Forum, in accordance with law, if so advised.
July 28, 2023 ( Virender Singh )
(naveen) Judge
r to
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