Citation : 2021 Latest Caselaw 2217 HP
Judgement Date : 17 March, 2021
IN THE HIGH COURT OF HIMACHAL PRADESH,
SHIMLA.
Ex. Petition No. 34 of 2021
.
in
O.A. No. 6243 of 2017.
Decided on: 17.03.2021
Shyam Lal Rana ...Petitioner.
Versus
Himachal Road Transport Corporation and others
...Respondents.
___________________________________________________________________
Coram:
Hon'ble Mr. Justice Tarlok Singh Chauhan, Judge.
Hon'ble Mr. Justice Chander Bhusan Barowalia, Judge.
Whether approved for reporting? 1 No
For the Petitioner: Mr. Ashok Kumar, Advocate.
For the Respondents: Mr. Ajay Kumar Chauhan, Advocate.
_________________________________________________________
Justice Tarlok Singh Chauhan, J.(Oral)
Learned counsel for the respondents states
that entire decretal amount as also costs of Rs.10,000/
in terms of previous order has been paid to the
petitioner.
2. Accordingly, the present execution petition
is disposed of as being fully satisfied.
(Tarlok Singh Chauhan) Judge
(Chander Bhusan Barowalia) 17 March, 2021.
th Judge (GR)
Whether reporters of the local papers may be allowed to see the judgment? yes
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