Anita Devi vs H.R.T.C & Others
2021 Latest Caselaw 3013 HP

    IN THE HIGH COURT OF HIMACHAL PRADESH, SHIMLA




                                                                         .
                            Ex. Petition                     : 212 of 2021





                            Date of Decision                  : 30 June, 2021

    Anita Devi
                                                                          ...Petitioner.





                                    Versus
    H.R.T.C & others
                                                                     ...Respondents.


    Coram:


    Hon'ble Mr. Justice L. Narayana Swamy, Chief Justice

    The Hon'ble Mr. Justice Anoop Chitkara, Judge.

    Whether approved for reporting?1

    For the petitioner            : Mr. H.R. Bhardwaj, Advocate
    For the respondents           : Ms. Shubh Mahajan, Advocate.



    Anoop Chitkara, Judge (oral)

The present execution petition is disposed of with a

direction to the respondents to comply with the impugned order

within two weeks and, in case of any default, the petitioner shall

be at liberty to revive this execution petition. We believe that the

respondents will certainly comply with the order within the

aforesaid extended period without any default.

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

Given above, nothing survives in the present

execution petition and the same is closed.

.

(L.Narayana Swamy)

Chief Justice

(Anoop Chitkara) Judge

30th June, 2021 (veena)