Himachal Pradesh High Court
Ramesh Kumar vs H.R.T.C. & Anr on 6 August, 2021
Bench: Tarlok Singh Chauhan, Satyen Vaidya
IN THE HIGH COURT OF HIMACHAL PRADESH, SHIMLA.
Ex.P. No. 295 of 2021
Decided on: 06.08.2021
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Ramesh Kumar ...Petitioner
Versus
H.R.T.C. & Anr. ...Respondents
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Coram:
Hon'ble Mr. Justice Tarlok Singh Chauhan, Judge.
Hon'ble Mr. Justice Satyen Vaidya, Judge.
Whether approved for reporting? 1 No.
For the Petitioner : Mr. Rakesh Kumar, Advocate.
(Through Video Conferencing)
Tarlok Singh Chauhan, Judge (Oral)
For the Respondents : Mr. Ajay K. Chauhan, Advocate.
Notice. Mr. Ajay K. Chauhan, learned Advocate, appears and waives service of notice on behalf of the respondents.
2. Heard. The execution petition is disposed of with a direction to the respondents to comply with the judgment passed by this Court in CWP No. 1051 of 2021, titled as Ramesh Kumar vs. HRTC. & Anr., decided on 24.02.2021, and compliance report be filed within a period of six weeks.
For compliance, list on 17.09.2021.
(Tarlok Singh Chauhan) Judge (Satyen Vaidya) th 6 August, 2021. Judge (Sanjeev) 1 Whether reporters of the local papers may be allowed to see the judgment? yes ::: Downloaded on - 31/01/2022 22:49:49 :::CIS