Sahoran vs Director
2022 Latest Caselaw 9349 HP

      IN THE HIGH COURT OF HIMACHAL PRADESH, SHIMLA
                ON THE 15th DAY OF NOVEMBER, 2022
                                  BEFORE
                HON'BLE MR. JUSTICE SATYEN VAIDYA
            CONTEMPT PETITION (CIVIL) No. 49 of 2022




                                                        .

    Between:-
    BALDEV CHAND S/O SHRI AMAR NATH,
    R/O VILLAGE AND POST OFFICE RAIPUR





    SAHORAN, TEHSIL UNA, DISTRICT UNA,
    H.P.

                                              ....PETITIONER





         (SH. SANJEEV KUMAR SURI, ADVOCATE)

                   r        AND

    SH.  SANDEEP    KUMAR,  MANAGING

    DIRECTOR,      HIMACHAL    ROAD
    TRANSPORT CORPORATION, HIMACHAL
    PRADESH, SHIMLA.
                                 ....RESPONDENT


         (SH. AJEET KUMAR SAKLANI, ADVOCATE)

         This petition coming on for orders this day, the Court




    passed the following:





                     ORDER

Learned counsel for the respondent has placed on

record a communication issued by Financial Advisor of

Himachal Road Transport Corporation to Branch Manager,

Kangra Central Co-operative Bank Ltd., whereby a request has

been made to pay a sum of Rs. 1,84,657/- to the petitioner.

According to learned counsel for the respondent, this has been

done in compliance to the judgment passed by this Court.

2. Confronted with this, learned counsel for the

petitioner admits the fact that the judgment passed by this

.

Court has been fully complied with.

3. In view of this, no further orders are required to be

passed in this petition and the petition is accordingly disposed

of. Notice discharged.

    15th November, 2022
           (kck)
                  r          to           (Satyen Vaidya)
                                             Judge