Shri Raj Kumar vs Unknown
2021 Latest Caselaw 4910 HP

    IN THE HIGH COURT OF HIMACHAL PRADESH AT SHIMLA
              ON THE 05th DAY OF OCTOBER 2021




                                                          .
                          BEFORE





        HON'BLE MR. JUSTICE TARLOK SINGH CHAUHAN
                            &





          HON'BLE MS. JUSTICE JYOTSNA REWAL DUA


             EXECUTION PETITION No. 164 of 2021

      Between:-

      SHRI RAJ KUMAR
                     r       to
      S/O SHRI MOHAN LAL SHARMA,

      VILLAGE TALWAR,
      P.O CHAWK TEHSIL BALDWARA,
      RETIRED AS DRIVER FROM HIMACHAL
      ROAD TRANSPORT CORPORATIONI,
      UNIT KULLU,



      DISTRICT KULLU,
      H.P.
                                             .....PETITIONER




      (BY SH. PAWAN K. SHARMA, ADVOCATE)





      AND

    1. HIMACHAL PRADESH ROAD TRANSPORT CORPORATION





       THROUGH ITS MANAGING DIRECTOR, OLD BUS STAND,
       SHIMLA-171001, H.P.

    2. THE DIVISIONAL MANAGER, HRTC,
       DIVISION KULLU, DISTRICT KULLU,
       HIMACHAL PRADESH.

    3. THE REGIONAL MANAGER,
       HRTC, UNIT KULLU,
       DISTRICT KULLU,
       HIMACHAL PRADESH.




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    4. THE FINANCIAL ADVISOR AND CAO,
       HIMACHAL PRADESH ROAD TRANSPORT
       CORPORATION, SHIMLA- 171003 (H.P.)




                                                                .
                                       .....RESPONDENTS





      (BY SH. VIKAS RAJPUT, ADVOCATE)
____________________________________________________





            This petition coming on for order this day, Hon'ble Mr.

     Justice Tarlok Singh Chauhan passed the following:





                             ORDER

Notice. Mr. Vikas Rajput, Advocate, appears and

waives service of notice on behalf of the respondents.

The execution petition is disposed of with a direction

to the respondents to comply with the order in light of the

judgment dated 19.08.2020 passed in CWP No.2951/2020

titled as Raj Kumar Vs. H.R.T.C. & others and file compliance

affidavit within a period of four weeks from today. Pending

miscellaneous application(s), if any, shall also stand disposed

of.

List for compliance on 09.11.2021.

( Tarlok Singh Chauhan ) Judge

( Jyotsna Rewal Dua ) Judge

October 05, 2021 (rohit)