Himachal Pradesh High Court
Sunil Kumar vs Hrtc & Anr on 3 August, 2021
Bench: Tarlok Singh Chauhan, Satyen Vaidya
IN THE HIGH COURT OF HIMACHAL PRADESH, SHIMLA.
Ex.P. No. 310 of 2021
Decided on: 03.08.2021
.
Sunil Kumar ...Petitioner
Versus
HRTC & Anr. ...Respondents
_______________________________________________________________________
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 K. Dogra, Advocate.
For the Respondents : Ms. Shubh Mahajan, Advocate.
(Through Video Conferencing)
Tarlok Singh Chauhan, Judge (Oral)
Notice. Ms. Shubh Mahajan, 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. 5033 of 2020, titled as Sunil Kumar vs. Himachal Road Transport Corporation and Anr., decided on 11.11.2020, and compliance report be filed within a period of six weeks.
For compliance, list on 14.09.2021.
(Tarlok Singh Chauhan) Judge (Satyen Vaidya) 3rd August, 2021. Judge (Sanjeev) 1 Whether reporters of the local papers may be allowed to see the judgment? yes ::: Downloaded on - 31/01/2022 22:48:12 :::CIS