From Hrtc Bus Depot Sunder Nagar vs Himachal Road Transport ...
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IN THE HIGH COURT OF HIMACHAL PRADESH AT SHIMLA

                ON THE 17th DAY OF MAY 2022




                                                      .

                         BEFORE
         HON'BLE MS. JUSTICE JYOTSNA REWAL DUA





     CIVIL ORIGINAL PETITION CONTEMPT NO. 450 OF 2021

         Between:-

         PREM SINGH

         S/O SH. DHANU RAM

         VILL. TAMRUHAN

         (AGED ABOUT 59 YEARS)

         P.O. CHOWK
         TEHSIL BALDWARA
         DISTT. MANDI, H.P.
         RETIRED AS INSPECTOR


         FROM HRTC BUS DEPOT SUNDER NAGAR.

                                    .....PETITIONER




         (BY SH. VARUN CHANDEL, ADVOCATE)





         AND





    1.   MR. SANDEEP KUMAR S/O (NOT KNOWN),
         MANAGING DIRECTOR,
         OLD BUS STAND SHIMLA-1.

    2.   SH. ASHOK CHAUHAN,
         FINANCIAL-CUM-CHIEF ACCOUNTANT
         OFFICER, HIMACHAL ROAD TRANSPORT
         CORPORATION, OLD BUS STAND,
         SHIMLA-1.

    3.   SH. PIYUSH SHARMA S/O NOT KNOWN,
         REGIONAL MANAGER,
         HRTC DEPOT BILASPUR, H.P.




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                                           .....RESPONDENTS

         (SH. VIKAS RAJPUT, ADVOCATE)




                                                                .

    _______________________________________________________

                This petition coming on for admission this day, the





    Court passed the following:





                            ORDER

Learned counsel for the respondents submits that

the drawing limit regarding the DCRG and interest thereupon as

well as leave encashment alongwith interest thereupon due to

the petitioner in terms of the judgment dated 02.07.2021,

passed in CWP No. 3632 of 2021, titled Prem Singh versus

Himachal Road Transport Corporation and others has been

sanctioned by the respondents on 16.5.2022. Learned counsel

for the respondents further submitted that the same shall be

credited into the bank account of the petitioner by 19 th May,

2022. His statement is taken note of.

2. In view of the above statement, learned counsel for

the petitioner does not press the contempt petition. He however

seeks liberty to revive the petition in case the need so arises in

future. Accordingly, the petition is closed alongwith the pending

miscellaneous application(s), if any. Notices issued to the

respondents stand discharged. Liberty is reserved to the

.

petitioner to seek revival of this petition in case the need so

arises.

Jyotsna Rewal Dua Judge

17th May, 2022 (vs)