Ramesh Chand vs Hrtc & Anr
2024 Latest Caselaw 9167 HP

Himachal Pradesh High Court

Ramesh Chand vs Hrtc & Anr on 9 July, 2024

Author: Jyotsna Rewal Dua

Bench: Jyotsna Rewal Dua

IN THE HIGH COURT OF HIMACHAL PRADESH, SHIMLA

.

Execution Petition(T) No. 85/2024

Decided on: 09.07.2024

Ramesh Chand .....Petitioner Versus

HRTC & Anr. ......Respondents ............................................................................................. Coram

Ms. Justice Jyotsna Rewal Dua, Judge. Whether approved for reporting?1

For the petitioner: Mr. Bonit Thakur, Advocate vice Mr. r A.K. Gupta, Advocate.

For the respondents: Mr. Vinod K. Gupta, Advocate.

Jyotsna Rewal Dua, J

Learned standing counsel for the respondents has placed

on record copy of office communications dated 08.07.2024 &

09.07.2024 and on that basis submitted that the total amount actually

recovered from the petitioner was Rs. 2,18,202/- and not Rs.2,98,484/-.

Learned counsel further submitted that the amount of Rs. 2,18,202/-

recovered from the petitioner has been actually refunded to him vide

cheque No.312858 dated 08.07.2024.

2. Learned counsel for the petitioner submitted that the

judgment in question stands complied.

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

3. In view of above submissions, the instant petition is

disposed of. Pending miscellaneous application(s), if any, shall also

.

stand disposed of.

                                                    Jyotsna Rewal Dua





                                                          Judge
    July 9, 2024
           (rohit)




                          r         to