Ramesh Chand vs Himachal Road Transport ...
2021 Latest Caselaw 2219 HP

                IN THE HIGH COURT OF HIMACHAL PRADESH,
                              SHIMLA.
                                 Ex. Petition No. 02 of 2021




                                                                                   .
                                                          in





                                        CWP No. 51 of 2019.

                                                               Decided on: 17.03.2021





                 Ramesh Chand                                                   ...Petitioner.
                                               Versus
            Himachal Road Transport Corporation and another





                                                      ...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. Shivendra Singh, Advocate.


               For the Respondents:               Mr. Shyam Singh Chauhan, Advocate.
               _________________________________________________________
               Justice Tarlok Singh Chauhan, J.(Oral)

Learned counsel for the respondents states

that cheque towards the costs of Rs.10,000/­ has been

issued today in favour of the petitioner in compliance to

the previous order. Therefore, no further orders are

required to be passed.

(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