Himachal Pradesh High Court
Satpal Singh vs Hrtc And Another on 6 January, 2020
Author: Sandeep Sharma
Bench: Sandeep Sharma
IN THE HIGH COURT OF HIMACHAL PRADESH, SHIMLA
Execution Petition No. 03 of 2020
Date of Decision: 08.01.2020
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Satpal Singh ...Petitioner.
Versus
HRTC and another ....Respondents.
Coram
Hon'ble Mr. Justice Sandeep Sharma, Judge.
Whether approved for reporting1?
For the petitioner: Mr. Rajesh Kumar, Advocate.
For the respondents: Mr. Ajay Chauhan, Advocate.
Sandeep Sharma, J. (Oral)
By way of instant application filed under Rule 16(1) of HP High Court Original Side Rules, 1997, prayer has been made for implementation of order dated 25.03.2019, passed by erstwhile Himachal Pradesh Administrative Tribunal in OA No. 1150 of 2019 titled Ram Pal and others vs. Himachal Road Transport Corporation and another, whereby learned Tribunal, having noticed statement of the counsel for the petitioner "that the respective cases of the applicants are squarely covered under judgment dated 17.7.2014 Annexure A-1, rendered by the Hon'ble High Court of Himachal Pradesh in CWP No.3050/2014, Nek Ram Versus State of Himachal Pradesh and others" disposed of the Original Application with the direction to the respondents to consider the case of the petitioner in light of judgment (supra), if 1 Whether reporters of the Local papers are allowed to see the judgment? ::: Downloaded on - 09/01/2020 20:24:52 :::HCHP 2 petitioner is found similarly situate. Since no order came to be passed in the matter after lapse of considerable period, petitioner has filed the instant petition for execution of order dated .
25.03.2019.
2. Mr. Ajay Chauhan, Advocate, while accepting notices on behalf of the respondents, states that though he has reasons to believe that the order in question stands implemented, but, if not, same would be complied with, within a period of ten days.
3. Consequently, in view of the fair stand taken by learned counsel for the respondents, this Court sees no reason to keep the present petition alive and same is disposed of with a direction to the respondents to do the needful in terms of order dated 25.03.2019 (supra), within ten days, failing which petitioner would be at liberty to get the present petition revived, so that appropriate steps towards execution of the order in question are taken. Petition stands disposed of in above terms.
8th January, 2020 ( Sandeep Sharma ),
Himalvi Judge.
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