Himachal Pradesh High Court
Jatinder Kumar vs Hrtc on 3 August, 2021
Bench: Tarlok Singh Chauhan, Satyen Vaidya
IN THE HIGH COURT OF HIMACHAL PRADESH, SHIMLA.
Ex.P. No. 300 of 2021
Decided on: 03.08.2021
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Jatinder Kumar ...Petitioner
Versus
HRTC ...Respondent
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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. Rakesh K. Dogra, Advocate.
For the Respondent : 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 respondent.
2. Heard. The execution petition is disposed of with a direction to the respondent to comply with the judgment passed by this Court in CWP No. 6373 of 2020, titled as Jatinder Kumar vs. Himachal Road Transport Corporation, decided on 30.12.2020, and compliance report be filed within a period of six weeks.
For compliance, list on 14.09.2021.
(Tarlok Singh Chauhan) Judge (Satyen Vaidya) 3rd August, 2021. Judge (Sanjeev) 1 Whether reporters of the local papers may be allowed to see the judgment? yes ::: Downloaded on - 31/01/2022 22:48:05 :::CIS