Kultar Singh vs Hrtc And Others
2021 Latest Caselaw 3636 HP

                 IN THE HIGH COURT OF HIMACHAL PRADESH, SHIMLA.

                                                     Ex.P. No. 276 of 2021
                                                     Decided on: 05.08.2021




                                                                                      .

    Kultar Singh                                                                     ...Petitioner
                                            Versus
    HRTC and others                                     ...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. Dheeraj K. Vashisht, Advocate.

    For the Respondents : Mr. Vikas Rajput, Advocate.

                        (Through Video Conferencing)

    Tarlok Singh Chauhan, Judge (Oral)

Notice. Mr. Vikas Rajput, 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. 1292 of 2020, titled as Kultar Singh

vs. Himachal Road Transport Corporation and another,

decided on 22.06.2020, and compliance report be filed within a

period of six weeks.

For compliance, list on 28.09.2021.

(Tarlok Singh Chauhan) Judge

(Satyen Vaidya) th 5 August, 2021. Judge (naveen)

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