Himachal Pradesh High Court
Sanjay Kumar vs . Hrtc & Another. on 15 July, 2022
Author: Tarlok Singh Chauhan
Bench: Tarlok Singh Chauhan
Sanjay Kumar vs. HRTC & another.
CWP No. 2962 of 2021.
.
15.07.2022. Present: Mr. Manohar Lal Sharma,Advocate, for the petitioner.
Mr. Ajay Kumar Chauhan, Advocate, for the respondents.
Learned counsel for the respondents has placed on record a communication dated 14.07.2022 which is made part of the records.
However, taking cue from the order passed by learned Single Judge of this Court on 01.07.2022, in Execution Petition(Tribunal) No. 386 of 2020 titled Gopal Krishan vs. Himachal Road Transport Corporation, I deem it appropriate to grant six months' time to the respondents to pay entire arrears to the petitioner, failing which, the respondents shall be liable to pay interest @ 7.5% from the date of passing of the order in this petition. Ordered accordingly.
For compliance, to come up on 20.03.2023.
(Tarlok Singh Chauhan) Judge July 15, 2022.
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