Subhash Chand vs Hrtc & Ors
2021 Latest Caselaw 3471 HP

           IN THE HIGH COURT OF HIMACHAL PRADESH, SHIMLA.

                                                  Ex.P. No. 222 of 2021
                                                  Decided on: 03.08.2021




                                                                                   .

    Subhash Chand                                                           ...Petitioner
                                         Versus
    HRTC & Ors.                                       ...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. H. R. Bhardwaj, Advocate.

    For the Respondents : Ms. Shubh Mahajan, Advocate.

                         (Through Video Conferencing)
    Tarlok Singh Chauhan, Judge (Oral)

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. 6294 of 2020, titled as Subhash

Chand vs. HRTC & Ors., decided on 01.01.2021, and compliance

report be filed within a period of four weeks.

For compliance, list on 31.08.2021.

(Tarlok Singh Chauhan) Judge

(Satyen Vaidya) rd 3 August, 2021. Judge (Sanjeev)

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