Himachal Pradesh High Court
Fateh Singh vs . Hrtc & Another on 1 November, 2022
Author: Satyen Vaidya
Bench: Satyen Vaidya
Fateh Singh vs. HRTC & another .
Ex. Pet. No. 308 of 2021 1.11.2022 Present: Mr. Rakesh Kumar Dogra, Advocate, for the petitioner.
Ms. Shubh Mahajan, Advocate, for the respondents.
Learned counsel for the respondents submits that the order passed by this Court has been complied with substantially but some part of interest remains to be paid and seeks six months' time for compliance.
The order under execution was passed in May, 2019 and more than three years and half months have elapsed. The prayer for extension of time by six month is unreasonable. The respondents are granted final opportunity to comply with the order fully within two months, failing which, the Managing Director of respondent No.1 shall remain present in person before this Court.
List on 27.2.2023.
(Satyen Vaidya) Judge 1st November, 2022 (kck) ::: Downloaded on - 01/11/2022 20:36:48 :::CIS