Execution Petition No. 492/202 vs Managing Director Himachal Road ...
2021 Latest Caselaw 157 HP

        IN THE HIGH COURT OF HIMACHAL PRADESH AT SHIMLA

                          Execution Petition No. 492/2020
                             Decided on: 4th January, 2021
    ________________________________________________________
    Ram Lal                                      ....Petitioner




                                                                              .
                                        Versus





    Managing Director Himachal Road Transport Corporation and
    another                                   ...Respondents
    ________________________________________________________





    Coram
    The Hon'ble Mr. Justice Tarlok Singh Chauhan, Judge.
    The Hon'ble Ms. Justice Jyotsna Rewal Dua, Judge.
    1   Whether approved for reporting?





    ________________________________________________________
    For the petitioner:                     Mr. Varun Chandel, Advocate.
    For the respondents:                    Mr. Shyam Singh Chauhan, Advocate.
                                            Through Video Conferencing

    Tarlok Singh Chauhan, Judge (Oral)

Notice. Mr. Shyam Singh Chauhan, Advocate

appears and waives service of notice on behalf of the

respondents.

2. Heard. The instant petition is disposed of with a

direction to the respondents to comply with the judgment in

question within a period of 8 weeks from today.

For compliance, list on 15.03.2021.

(Tarlok Singh Chauhan) Judge

(Jyotsna Rewal Dua) Judge January 04,2021 ( Pankaj/(Gaurav)

1 Whether reporters of Local Papers may be allowed to see the judgment?