Himachal Pradesh High Court
Ram Dei vs H.P. State Electricity Board Ltd. & ... on 27 October, 2020
Author: Ajay Mohan Goel
Bench: Ajay Mohan Goel
1
IN THE HIGH COURT OF HIMACHAL PRADESH, SHIMLA
.
Ex.Pt. No. 245 of 2020
Date of Decision: 27.10.2020
______________________________________________________________________
Ram Dei ....Petitioner.
Vs.
H.P. State Electricity Board ltd. & another.
....Respondents.
Coram:
The Hon'ble Mr. Justice Ajay Mohan Goel, Judge
Whether approved for reporting?1 No
For the petitioner: Mr. M.L. Sharma, Advocate.
For the respondents: Mr. Tara Singh Chauhan, Advocate.
(Through Video Conferencing)
Ajay Mohan Goel, Judge (Oral):
Learned counsel for the respondents informs the Court that order dated 26.10.2020 has been passed by the Competent Authority in terms of directions which stood passed by Erstwhile learned Tribunal on 26.10.2018. Learned counsel for the petitioner submits that as the claim of the petitioner has been rejected vide order dated 26.10.2020, therefore, these execution proceedings be ordered to be closed, however, with liberty to the petitioner to assail order dated 26.10.2020.
1Whether the reporters of the local papers may be allowed to see the Judgment?
::: Downloaded on - 27/10/2020 20:18:26 :::HCHP 2The execution proceedings are accordingly ordered to be .
closed, however, with liberty as prayed for.
(Ajay Mohan Goel)
Judge
October, 27, 2020
(sushma)
r to
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