____________________________________________________________ vs Himachal Road Transport ...
2021 Latest Caselaw 538 HP

         IN THE HIGH COURT OF HIMACHAL PRADESH AT SHIMLA

                                            Ex. Petition No.7 of 2021
                                            In CWP No.3553 of 2020




                                                                          .
                             Decided on: 8th January, 2021





    ____________________________________________________________
    Bhagat Ram
                                                    .....Petitioner





                                       Versus

    Himachal Road Transport Corporation
    and others





                                                  .....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. Jai Krishan Sharma, Advocate.


    For the respondents:                       Ms. Shubh Mahajan, Advocate.
                                               (Through Video Conferencing)




    Tarlok Singh Chauhan, Judge (Oral)

Notice. Ms. Shubh Mahajan, learned Standing

Counsel, appears and waives service of notice on behalf of the

respondents.

2. It is rather unfortunate that despite specific

directions of this Court to release 50% of the due and

admissible retiral benefits together with statutory interest

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

within fifteen days, issued vide judgment dated September 9,

2020, the respondents have failed to do so.

3. Consequently, the present execution petition is

.

disposed of with a direction to the respondents to do the

needful within a period of two weeks from today, failing which

separate proceedings under the Contempt of Courts Act be

initiated against the respondents. The remaining retiral dues

be paid to the petitioner within a period of two months.

For compliance of first part of the order, to come

up before the learned Vacation Judge on 10.02.2021.

                                    (Tarlok Singh Chauhan)


                                            Judge


                                        (Jyotsna Rewal Dua)




    January 08, 2021                          Judge
         (Mukesh)