Hira Lal vs Himachal Road Transport ...
2021 Latest Caselaw 1283 HP

    IN THE HIGH COURT OF HIMACHAL PRADESH, SHIMLA

                                   Execution Petition No. 202 of 2020.




                                                                        .

                                   Date of decision: 24.02.2021.


    Hira Lal                                                     .....Petitioner.





                                   Versus
    Himachal Road Transport Corporation and
    another




                                      .....Respondents.

    Coram               r
    The Hon'ble Mr. Justice Tarlok Singh Chauhan, Judge.
    The Hon'ble Ms. Justice Jyotsna Rewal Dua, Judge.

    Whether approved for reporting?1 No
    For the Petitioner              :     Mr.     Himanshu      Kapila,
                                          Advocate vice Mr. Manohar



                                          Lal Sharma, Advocate.

    For the Respondents:                   Mr. Vikas Rajput, Advocate.






    Tarlok Singh Chauhan, Judge (Oral)

Notice. Mr. Vikas Rajput, Advocate, appears and

waives service of notice on behalf of the respondents.

2. The execution petition is disposed of with a

direction to the respondents to comply with the order dated

13.03.2020 passed by this Court in CWP No.2217 of

2019, titled 'Hira Lal versus Himachal Road Transport

Whether the reporters of the local papers may be allowed to see the Judgment?Yes

Corporation and another' and compliance affidavit be

filed within six weeks.

.

3. For compliance, to come up on 7th April, 2021.

(Tarlok Singh Chauhan) Judge

(Jyotsna Rewal Dua)

Judge 24th February, 2021.

    (krt)           r