Between vs Unknown
2021 Latest Caselaw 5628 HP

    IN THE HIGH COURT OF HIMACHAL PRADESH AT SHIMLA




                                                       .
             ON THE 8th DAY OF DECEMBER, 2021





                            BEFORE





          HON'BLE MR. JUSTICE TARLOK SINGH CHAUHAN
                               &
              HON'BLE MR. JUSTICE SATYEN VAIDYA

                  EXECUTION PETITION No. 421 of 2021.



     1.
            Between:-


            SH. SAMEER SHAH SON OF LATE

            SHRI SADIG MOHAMMED, RESIDENT
            OF NEAR GURUDWARA, TEHSIL

            RAJGARH, DISTRICT SIRMOUR, H.P.,
            PRESENTLY WORKING AS CONDUCTOR
            IN DEPUTY DIVISIONAL MANAGER
            D.W. TARA DEVI, SHIMLA, H.P.



     2.     SH. DILBAG S/O LATE
            SH. BABU RAM, RESIDENT OF




            MAJRA MEHTAB, TEHSIL KALKA,
            DISTRICT PANCHKULA, HARYANA.





     3.     SH. VIJAY KUMAR, S/O LATE
            SH. AMRIT LAL, RESIDENT OF VILLAGE
            PATTI ILLAQA ANANDPUR, TEHSIL





            SARKAGHAT, DISTRICT MANDI, H.P.
                                           ......PETITIONERS.

            (BY SH. RAJINDER THAKUR, ADVOCATE
            VICE SH. MEHAR CHAND THAKUR, ADVOCATE)

            AND

     1.     HIMACHAL ROAD TRANSPORT CORPORATION,
            SHIMLA-3, THROUGH ITS MANAGING
            DIRECTOR.




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    2.   DIVISIONAL MANAGER (ADMN.), HRTC,
         HRTC, SHIMLA-171003.




                                                           .
                                     ......RESPONDENTS.





         (BY SH. VIKAS RAJPUT, ADVOCATE)





                 This petition coming on for orders this day,
    Hon'ble Mr. Justice Tarlok Singh Chauhan, passed the
    following:





                          ORDER

Notice. Mr. Vikas Rajput, 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. 5335 of 2020, titled

Sameer Shah and others vs. Himachal Road Transport

Corporation and others, decided on 20.11.2020 and

compliance report be filed within a period of eight weeks

from today.

3. For compliance, to come up on 23.02.2022.

(Tarlok Singh Chauhan) Judge

(Satyen Vaidya) Judge

8th December, 2021.(krt)