Decided On: 02Nd August 202 vs H.R.T.C And Another
2021 Latest Caselaw 3399 HP

      IN THE HIGH COURT OF HIMACHAL PRADESH AT SHIMLA
                                Execution Petition No. 136 of 2021
                                      Decided on: 02nd August 2021
    ____________________________________________________________ ____
    Diwan Chand                                          .....petitioner
                            Versus




                                                                       .

     H.R.T.C and another                              ....Respondents
    _____________________________________________________________ _____
    Coram:





    The Hon'ble Mr. Justice Tarlok Singh Chauhan, Judge.
    The Hon'ble Mr. Justice Satyen Vaidya, Judge.
    Whether approved for reporting?1 No

    _________________________________________________________________





    For the petitioner:           Mr. Manohar Lal Sharma, Advocate.

    For the respondents:
                      r                     Mr. Vikas Rajput, Advocate,


    Satyen Vaidya, Judge (Oral)

In terms of the directions passed by the Court, the

consideration order has been passed by the respondents. In

case, the petitioner is still aggrieved, he is at liberty to assail

this in accordance with law.

The instant petition stands disposed of, so also

pending applications, if any.

(Tarlok Singh Chauhan) Judge

(Satyen Vaidya) Judge 2nd August, 2021 tarun

Whether the reporters of the local papers may be allowed to see the Judgment?