Mandi Tehsil Sadar vs Unknown
2021 Latest Caselaw 4551 HP

    IN THE HIGH COURT OF HIMACHAL PRADESH AT SHIMLA
                ON THE 15TH DAY OF SEPTEMBER 2021
                                BEFORE
          HON'BLE MR. JUSTICE TARLOK SINGH CHAUHAN




                                                               .
                                     &





                HON'BLE MR. JUSTICE SATYEN VAIDYA
                EXECUTION PETITION NO.304 OF 2021





        Between:-
        OM PRAKASH,
        SON OF SHRI DEVI CHAND (RTD H.M.)
        RESIDENT OF VILL. SAMBLI, P.O. PURANI




        MANDI TEHSIL SADAR, DISTRICT MANDI,
        H.P.
                   r                                           ......PETITIONER

        (BY SH. H.S. RANGRA, ADVOCATE)
        AND
    1. HIMACHAL ROAD TRANSPORT CORPORATION


       THROUGH ITS MANAGING DIRECTOR, SHIMLA


    2   REGIONAL MANAGER, HIMACHAL ROAD




        TRANSPORT CORPORATION MANDI,
        DISTT. MANDI H.P.





    3. THE FINANCIAL ADVISOR CUM CAO, HRTC
       HED OFFICE SHIMLA-3 H.P.





                                                        .....RESPONDENTS
        (BY SH.VIKAS RAJPUT ADVOCATE)

         This    petition   coming       on       for     orders        this      day,
    Hon'ble Mr. Justice Tarlok Singh Chauhan, passed the following:




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                              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 judgment

passed by this Court in CWP NO.2205 of 2020, titled as

Om Parkash Versus Himachal Road Transport

Corporation and others, decided on 23.07.2020 and

file compliance affidavit within six weeks from today.

Pending miscellaneous application(s), if any, shall also

stand disposed of.

2. List for compliance come up on 27.10.2021.

(Tarlok Singh Chauhan) Judge

(Satyen Vaidya)

Judge September 15, 2021 (tarun)