Nanak Chand Shandil vs H.R.T.C. & Anr
2021 Latest Caselaw 3740 HP

           IN THE HIGH COURT OF HIMACHAL PRADESH, SHIMLA.

                                                           Ex.P. No. 294 of 2021
                                                           Decided on: 06.08.2021




                                                                                        .

    Nanak Chand Shandil                                                           ...Petitioner
                                              Versus
    H.R.T.C. & Anr.                                   ...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. Rakesh Kumar, Advocate.



                         (Through Video Conferencing)

    Tarlok Singh Chauhan, Judge (Oral)

For the Respondents : Mr. Ajay K. Chauhan, Advocate.

Notice. Mr. Ajay K. Chauhan, 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. 2601 of 2021, titled as Nanak Chand

Shandil vs. HRTC. & Anr., decided on 24.04.2021, and

compliance report be filed within a period of six weeks.

For compliance, list on 17.09.2021.

(Tarlok Singh Chauhan) Judge

(Satyen Vaidya) th 6 August, 2021. Judge (Sanjeev)

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