Vishal Saini vs Unknown
2021 Latest Caselaw 4923 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 PETITON No. 401 of 2021





      Between:-

      VISHAL SAINI,
      SON OF SH. JAGDISH CHAND,

      R/O VILLAGE KARAPURA,

      P.O. DHALOON,
      TEHSIL NAGROTA BAGWAN
      DISTRICT KANGRA, H.P.
                                            .....PETITIONER


      (BY SH. H.R. BHARDWAJ, ADVOCATE)

      AND




    1. H.R.TC. THROUGH ITS MANAGING DIRECTOR,





       SHIMLA.

    2. THE DIVISIONAL MANAGER,





       HRTC,
       DHARAMSHALA,
       DISTRICT KANGRA, H.P.

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

      (BY SH. VIKAS RAJPUT, ADVOCATE)
____________________________________________________




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

    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 decide the representation in light of the

judgment dated 19.08.2021 passed in CWP No.4668/2021,

titled as Vishal Saini Vs. HRTC & 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)