Ex. Petition No.263/2023 vs Himachal Road Transport ...
2023 Latest Caselaw 15971 HP

IN THE HIGH COURT OF HIMACHAL PRADESH, SHIMLA Ex. Petition No.263/2023 Date of Decision: 10 th October, 2023. Rajneesh Puri .....Petitioner.

.

Versus

Himachal Road Transport Corporation & ors.

.....Respondents.

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: Mr. Onkar Jairath, Advocate. [

For the Respondents: Mr. Dheeraj Kumar Vashisht, Advocate.

Vivek Singh Thakur, Judge (oral).

Learned counsel for the respondents has placed on

record communication dated 09.10.2023, indicating that out of

Rs.10,69,387/-, an amount of Rs.2,00,000/-, has been paid to the

petitioner, vide cheque dated 9.10.2023. He seeks further time to

release the balance amount of Rs.8,69,387/- to the petitioner.

2. Taking into consideration the submissions made on

behalf of learned counsel for the respondents eight weeks' time is

granted to release/disburse the arrears to the petitioner.

3. With aforesaid directions, present matter is closed and

disposed of with liberty to the petitioner to avail appropriate remedy

including revival of present execution petition, if anything survives to

be redressed.

( Vivek Singh Thakur ) Judge

( Bipin Chander Negi ) Judge 10th October, 2023 (CS)

Whether reporters of Local Papers may be allowed to see the judgment? Yes.