Neelam vs Unknown
2021 Latest Caselaw 4922 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.408 of 2021

           Between:-


           NEELAM W/O SH. KRISHAN BHARDWAJ,

           VPO BAIJNATH, TEHSIL BAIJNATH,

           DISTRICT KANGRA, H.P. PRESENTLY
           WORKING 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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               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 24.02.2021 in CWP No. 451 of 2021 titled 'Neelam

vs. Himachal Road Transport Corporation and others' 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)