Ladda vs Yunis Khan
2022 Latest Caselaw 8296 HP

    THE      HIGH     COURT       OF     HIMACHAL         PRADESH,            SHIMLA




                                                                       .
                         ON THE 30TH OF SEPTEMBER, 2022





                                   BEFORE
                     HON'BLE MR. JUSTICE SANDEEP SHARMA





             CIVIL ORIGINAL PETITION CONTEMPT No.200 of 2020
          Between:

          INDER PAL SON OF LATE SH. RAM
          DITTA, R/O VILLAGE HALWARI PO





          LADDA, TEHSIL GHUMARWIN,
          DISTT. BILASPUR HP REITRED
          FROM ROHRU AS STORE KEEPER.
                                                                           ....PETITIONER
          (BY MR. ASHOK KUMAR,
          ADVOCATE)


          AND


    1.    YUNIS KHAN, MANAGING DIRECTOR,
          HRTC, OLD BUS STAND SHIMLA, H.P.

    2.    ASHOK CHAUHAN, FINANCIAL




          ADVISOR-CUM-CHIEF ACCOUNTANT
          OFFICER, HIMACHAL PRADESH
          ROADH TRANSPORT CORPORATION





          AD OFFICE OLD BUS STAND, SHIMLA.





                                                                        ....RESPONDENTS

          (MR. AJAY KUMAR CHAUHAN,
          ADVOCATE)

    Whether approved for reporting?.
    This petition coming on for orders this day, the Court passed the following:




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                                         ORDER

.

Compliance report is stated to have been filed, but same is not

on record, however copy of the same made available to this Court by the

learned counsel for the respondent reveals that amount on account of leave

encashment in terms of judgment alleged to have been violated stands

remitted in the bank account of the petitioner, whereas though amount qua

DCRG stands calculated, but same cannot be released on account of

pendency of the criminal case against the petitioner.

2.

Consequently, in view of the aforesaid compliance, nothing

remains to be adjudicated in the instant proceedings and accordingly, same

are closed. Notices issued to the respondents/contemnors are discharged.

However, liberty is reserved to the petitioner to file fresh petition after his

having cleared the criminal case so that DCRG is also released in his

favour.

    30th September, 2022                                     (Sandeep Sharma),





         (manjit)                                                Judge