Himachal Pradesh High Court
Lekh Ram & Ors vs Hrtc & Ors on 26 December, 2019
Bench: Tarlok Singh Chauhan, Chander Bhusan Barowalia
IN THE HIGH COURT OF HIMACHAL PRADESH, SHIMLA
Ex.P. No. 32 of 2019
Date of decision: 26.12.2019.
Lekh Ram & Ors. ...... Petitioners
.
Vs.
HRTC & Ors. ..... Respondents
Coram:
The Hon'ble Mr. Justice Tarlok Singh Chauhan, Judge.
The Hon'ble Mr. Justice Chander Bhusan Barowalia, Judge.
Whether approved for reporting?1 No.
For the petitioner : Mr. Rakesh Kumar, Advocate.
For the respondents : Mr. Ajay Chauhan, Advocate.
Justice Tarlok Singh Chauhan, Judge (Oral)
Mr. Ajay Chauhan, learned counsel for the respondents states that insofar as the claim of the petitioner-Mr. Lekh Ram is concerned, the same stands redressed whereas the claim of other four petitioners the same will be redressed within two days. His statement is taken on record.
2. Consequently, the execution petition is disposed of as fully satisfied. However, it is made clear that in case the respondents fail to comply with the undertaking, then the petitioner shall be at liberty to revise this execution petition by making an oral request to this effect.
(Tarlok Singh Chauhan), Judge (Chander Bhusan Barowalia) Judge Dated: 26.12.2019 (Sanjeev/Gaurav) 1 Whether the reporters of the local papers may be allowed to see the Judgment? Yes.
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