Ghatti vs Unknown
2021 Latest Caselaw 4919 HP

    IN THE HIGH COURT OF HIMACHAL PRADESH, AT SHIMLA

                 ON THE 5th DAY OF OCTOBER, 2021




                                                      .

                          BEFORE

            HON'BLE MR. JUSTICE TARLOK SINGH CHAUHAN





                            &
            HON'BLE MS. JUSTICE JYOTSNA REWAL DUA

                  EXECUTION PETITION No.409 of 2021

           Between:-


           SEEMA DEVI W/O LATE SH. CHAMAN LAL,

           VILLAGE BADEHAR, P.O. MOHAN

           GHATTI, TEHSIL JOGINDER NAGAR,
           DISTRICT MANDI, H.P. WORKED
           AS PEON AT HRTC DEPOT BAIJNATH,
           DISTRICT KANGRA, H.P.
                                      .....PETITIONER.



           (BY SH. SANJEEV KUMAR, ADVOCATE)




           AND
      1.   HIMACHAL ROAD TRANSPORT CORPORATION





           THROUGH ITS MANAGING DIRECTOR, SHIMLA-1.

      2.   F.A. AND C.A.O. HIMACHAL ROAD TRANSPORT





           CORPORATION SHIMLA-3.

      3.   THE REGIONAL MANAGER, HRTC                     DEPOT
           BAIJNATH, DISTRICT KANGRA, H.P.

                                        .....RESPONDENTS.

           (BY SH. VIKAS RAJPUT, ADVOCATE)




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                                     2




               This petition coming on for orders 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.

2. The execution petition is disposed of with a direction

to the respondents to comply with the judgment passed by this

Court on 05.01.2021 in CWP No. 6301 of 2020 titled

Chaman Lal vs. H.R.T.C. and compliance affidavit be filed

within a period of six weeks.

3. For compliance, to come up on 16.11.2021.

(Tarlok Singh Chauhan) Judge

(Jyotsna Rewal Dua) Judge

5th October, 2021.

(krt)