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Himachal Pradesh High Court

Sh. Nek Ram vs The Himachal Pradesh Tourism ... on 28 September, 2020

Author: Ajay Mohan Goel

Bench: Ajay Mohan Goel

    IN THE HIGH COURT OF HIMACHAL PRADESH, SHIMLA

                                     Execution Petition No.248of 2020




                                                                  .

                                     Decided on: 28.09.2020.

      Sh. Nek Ram                                             ....Petitioner.





                 Versus

      The Himachal Pradesh Tourism Development
      Corporation Ltd through its Managing Director
      and another                                             ...Respondents.





      Coram

      The Hon'ble Mr. Justice Ajay Mohan Goel, Judge.
      Whether approved for reporting?1 No

      For the petitioner    :    Mr. O.P. Goel, Advocate.

      For the respondents      :     Mr. Naresh Kaul, Advocate.

                                     (Through Video Conference)



      Ajay Mohan Goel, Judge (Oral)

Compliance affidavit stands filed by the respondents, in terms of which, this Court stands informed that retiral benefits due to the petitioner now stands paid to him with up-to-date interest thereon. This fact has not been disputed by learned Counsel for the petitioner. Accordingly, this execution petition is closed as satisfied. Order dated 24.08.2020 qua non-release of monthly salary of the Managing Director of the respondent-Corporation is recalled.

Pending miscellaneous application(s), if any, also stand disposed of.

.

Copy dasti.

                                           (Ajay Mohan Goel)
    Sept. 28, 2020                              Judge
       (narender)




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