Prem Lal vs Managing Director Hrtc And Others
2021 Latest Caselaw 3643 HP

          IN THE HIGH COURT OF HIMACHAL PRADESH, SHIMLA.

                                               Ex.P. No. 324 of 2021
                                               Decided on: 05.08.2021




                                                                                 .

    Prem Lal                                                                    ...Petitioner
                                        Versus

    Managing Director 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. Varun Chandel, 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. 3433 of 2019, titled as Prem Lal vs.

Himachal Road Transport Corporation and others, decided on

15.11.2019 and compliance report be filed within a period of six

weeks.

For compliance, list on 28.09.2021.

(Tarlok Singh Chauhan) Judge

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

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