Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 4]

Himachal Pradesh High Court

Kamla Devi vs Hrtc And Others And File Compliance ... on 18 August, 2021

Bench: Tarlok Singh Chauhan, Satyen Vaidya

    IN THE HIGH COURT OF HIMACHAL PRADESH AT SHIMLA
                      ON THE 18TH DAY OF AUGUST 2021
                                 BEFORE
             HON'BLE MR. JUSTICE TARLOK SINGH CHAUHAN




                                                           .
                                     &





                  HON'BLE MR. JUSTICE SATYEN VAIDYA
                   EXECUTION PETITION NO.160 OF 2021





                                     IN
         CIVIL WRIT PETITION (ORIGINAL APPLICATION) No.4810 of 2017
          Between:-





          KAMLA DEVI
          WIDOW OF LATE SHRI SUBHASH CHAND,
          R/o VILLAGE THANKAR,
          POST OFFICE TIKKER,

          TEHSIL SARKAGHAT,
          DISTRICT MANDI, H.P.

                                                           ......PETITIONER
          (BY AJAY CHANDEL, ADVOCATE)
          AND



    1.      HIMACHAL ROAD TRANSPORT,
            CORPORATION LTD. THROUGH
            ITS MANAGING DIRECTOR,




            SHIMLA 171-003.





    2.      THE REGIGIONAL MANAGER,
            TRANSPORT CORPORATION LTD.
            SARKAGHAT, DISTRICT MANDI,





            H.P.

    3.      THE FINANCIAL ADVISOR & CHIEF
            ACCOUNTS OFFICER,
            HIMACHAL ROAD TRANSPORT
            CORPORATION LTD., HEAD OFFICE, SHIMLA-171 003.


                                          .....RESPONDENTS
          (BY SH. AJAY KUMAR CHAUHAN, ADVOCATE)




                                          ::: Downloaded on - 31/01/2022 22:54:21 :::CIS
                                       -2-


          This    petition   coming     on       for     orders        this      day,
    Hon'ble Mr. JUSTICE TARLOK SINGH CHAUHAN, delivered the
    following:




                                                              .
                             ORDER

Notice. Mr. Ajay Chauhan, Advocate, appears and waives service of notice on behalf of the respondents.

2. The execution petition is disposed of with a direction to the respondents to comply with the order dated 14.09.2017 passed by the erstwhile H.P. Tribunal in O.A. No.4810 of 2017, titled as Kamla Devi Versus HRTC and others and file compliance affidavit within eight weeks from today. Pending miscellaneous application(s), if any, shall also stand disposed of.

2. List for compliance on 20.10.2021.

(Tarlok Singh Chauhan) Judge (Satyen Vaidya) Judge August 12, 2021 (tarun) ::: Downloaded on - 31/01/2022 22:54:21 :::CIS