Himachal Pradesh High Court
Suresh Kumar vs . Hrtc And Anr. on 5 August, 2025
Suresh Kumar Vs. HRTC and Anr.
Execution Petition No.498 of 2025 .
05.08.2025 Present: Mr. Balwant Singh Thakur, Advocate, for the petitioner.
Mr. Raman Jamalta, Advocate, for the respondents.
As noted earlier in the order dated 17.03.2025 passed in Ex. Petition No.1332 of 2024 a/w connected matters, similar petitions are pending consideration before the Division Bench. The Division Bench on 23.07.2025, has passed the following order therein:-
"As prayed by learned Deputy Advocate General, one week further time is granted to file affidavit on behalf of respondent/State, in terms of order dated 17.03.2025 and orders passed subsequent thereto. For non-compliance, adverse order shall follow.
Vide order dated 17.03.2025, respondent/HRTC was also directed to clear all outstanding dues towards petitioner(s) with caution that failing in disbursement of such dues shall constrain the Court to take coercive action to recover the same. Till date, dues have not been cleared.
Respondents are directed to ensure compliance of the orders passed by the Court, including order dated 17.03.2025 by next date.
List for consideration on 20.08.2025."
In view of the aforesaid, list the matter on 30.08.2025.
(Bipin C. Negi) Judge 05th August, 2025 (Gaurav Rawat) ::: Downloaded on - 05/08/2025 21:30:53 :::CIS