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Tek Chand vs Himachal Road Transport ...
2023 Latest Caselaw 15289 HP

Citation : 2023 Latest Caselaw 15289 HP
Judgement Date : 4 October, 2023

Himachal Pradesh High Court
Tek Chand vs Himachal Road Transport ... on 4 October, 2023
Bench: Vivek Singh Thakur, Bipin Chander Negi
                                                   1




                 IN THE HIGH COURT OF HIMACHAL PRADESH
                                 SHIMLA

                                       Execution Petition No. 189 of 2023 with
                                       Execution Petition Nos. 190 and 191 of 2023




                                                                              .

                                       Date of Decision: October 04, 2023
    1 Execution Petition No. 189 of 2023
      Tek Chand                                                                  ...Petitioner





                                                Versus

      Himachal Road Transport Corporation                                  .....Respondent.
    2 Execution Petition No. 190 of 2023
      Thakur Singh                                                           ...Petitioner





                                                Versus

     Himachal Road Transport Corporation                                   .....Respondent.
    3 Execution Petition No. 191 of 2023
      Jitender Pal
                         r                                                ...Petitioner

                                                Versus

        Himachal Road Transport Corporation                               .....Respondent.


    Coram:



    The Hon'ble Mr. Justice Vivek Singh Thakur, Judge.
    The Hon'ble Mr.Justice Bipin Chander Negi, Judge.
    Whether approved for reporting?1




    For the Petitioner(s):             Mr. G.R. Palsara, Advocate.





    For the Respondents:               Mr. Mukul Sharma, Advocate vice Mr.Vir
                                       Bahadur Verma, Advocate.





    Vivek Singh Thakur, J (oral)

All these petitions are being decided by this common order,

because similar point is involved in all these petitions.

2 Mr. Mukul Sharma, learned counsel appearing under the

instructions of learned original counsel Mr. Vir Bahadur Verma, Advocate,

has placed on record communication dated 3rd October, 2023 indicating

the release of amount claimed to have been paid in compliance of order

passed by Court in these petitions.

Whether reporters of the local papers may be allowed to see the judgment?

3 Therefore, Execution Petition No. 189 of 2023 is disposed of

and Execution Petitions No. 190 and 191 of 2023 are closed accordingly

with liberty to petitioner(s) to avail appropriate remedy, if anything still

survives to be redressed.

.

All pending miscellaneous application(s), if any, also stand

disposed of.

(Vivek Singh Thakur),

Judge.



    October 04, 2023                                 (Bipin Chander Negi)
            (ms)                                            Judge



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