Jagdish Chand vs Hrtc
2021 Latest Caselaw 3472 HP

           IN THE HIGH COURT OF HIMACHAL PRADESH, SHIMLA.

                                                  Ex.P. No. 307 of 2021
                                                  Decided on: 03.08.2021




                                                                                   .

    Jagdish Chand                                                           ...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 Respondent : 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 respondent to comply with the judgment passed by

this Court in CWP No. 6372 of 2020, titled as Jagdish Chand 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) rd 3 August, 2021. Judge (Sanjeev)

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