Tehsil Nichar vs Unknown
2021 Latest Caselaw 4552 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.346 OF 2021





        Between:-
        RAM PADAM
        S/o SH. PARBU LAL,
        R/o VILLAGE & PO KATGAON




        TEHSIL NICHAR, DISTRICT, KINNAUR
        (H.P.)
                   r                                           ......PETITIONER

        (BY SH.RAJENDER THAKUR, ADVOCOCATE VICE MR. RAJ
        NEGI, ADVOCATE)
        AND


    1. HIMACHAL ROAD TRANSPORT CORPORATION
       THROUGH ITS MANAGING DIRECTOR, SHIMLA




    2   THE REGIONAL MANAGER, HIMACHAL ROAD
        TRANSPORT CORPORATION DALLI,





        DISTT. SHIMLA HIMACHAL PRADESH





                                                        .....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.3407 of 2020, titled as

Ram Padam Versus Himachal Road Transport

Corporation and another, decided on 02.11.2020 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)