Decided On: 22.11.2024 vs Himachal Road Transport Corporation
2024 Latest Caselaw 17974 HP

Himachal Pradesh High Court

Decided On: 22.11.2024 vs Himachal Road Transport Corporation on 22 November, 2024

Author: Ajay Mohan Goel

Bench: Ajay Mohan Goel

                                                                   2024:HHC:12255

     IN THE HIGH COURT OF HIMACHAL PRADESH, SHIMLA

                      Execution Petition No.1118 of 2024
                      in CWP No.1984 of 2024
                      Decided on: 22.11.2024
Chander Mani                             ... Petitioner
                Versus
Himachal Road Transport Corporation
& another                                ... Respondents
Coram
Hon'ble Mr. Justice Ajay Mohan Goel, Judge.
Whether approved for reporting?1
____________________________________________________                                    _
For the petitioner      :     Mr. Abhishek Sharma, Advocate.
For the respondents             :        Mr. Rahul Thakur, Advocate.
Ajay Mohan Goel, Judge (Oral)

Notice. Mr. Rahul Thakur, learned counsel, accepts

notice on behalf of the respondents.

2. Learned counsel for the respondents assures the Court

that needful in light of the judgment in issue will positively be done

on or before 15.12.2024. His statement is taken on record.

3. These execution proceedings are accordingly disposed of,

with liberty to the petitioner to seek revival of the petition in case

needful is not done by the respondents by 15.12.2024. Pending

miscellaneous application(s), if any also stand disposed of

accordingly.

(Ajay Mohan Goel) Judge November 22, 2024 (Rishi)

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