Deepak Kumar vs Hrtc
2021 Latest Caselaw 3461 HP

           IN THE HIGH COURT OF HIMACHAL PRADESH, SHIMLA.

                                                  Ex.P. No. 301 of 2021
                                                  Decided on: 03.08.2021




                                                                                   .

    Deepak Kumar                                                            ...Petitioner
                                         Versus
    HRTC                                              ...Respondent
    _______________________________________________________________________





    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 respondent.

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. 6375 of 2020, titled as Deepak Kumar

vs. Himachal Road Transport Corporation, decided on

30.12.2020, 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)

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