Krishnu Ram vs Managing Director Hrtc And Others
2021 Latest Caselaw 3654 HP

          IN THE HIGH COURT OF HIMACHAL PRADESH, SHIMLA.

                                                 Ex.P. No. 327 of 2021
                                                 Decided on: 05.08.2021




                                                                                 .

    Krishnu Ram                                                                 ...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 respondents.

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. 4125 of 2019, titled as Krishnu Ram

vs. Himachal Road Transport Corporation and others, decided

on 11.12.2019 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