Himachal Pradesh High Court
Sh. Mohar Singh vs Hrtc & Ors. on 20 July, 2022
Author: Sandeep Sharma
Bench: Sandeep Sharma
Sh. Mohar Singh vs HRTC & Ors.
.
CMP-T No. 727 of 2021 in Execution Petition No. 147 of 2021 20.07.2022 Present: Mr. Rakesh K. Dogra, Advocate, for the applicant-
petitioner.
Ms. Shubh Mahajan, Advocate, for the non- applicants/respondents.
CMP-T No.727 of 2021 Learned counsel representing the non-
applicants/respondents, states that entire amount, in terms of the judgment sought to be executed, stands released in favour of the applicant/petitioner and as such, nothing remains to be adjudicated in the present application.
Consequently, in view of the above, present application is disposed of accordingly. However, liberty is reserved to the applicant/petitioner to file appropriate proceedings in the appropriate court qua the surviving grievances, if any.
(Sandeep Sharma) Judge 20th July, 2022 (reena) ::: Downloaded on - 20/07/2022 20:08:50 :::CIS