_________________________________________________________________ vs Hrtc & Ors
2024 Latest Caselaw 14848 HP

Himachal Pradesh High Court

_________________________________________________________________ vs Hrtc & Ors on 3 October, 2024

Author: Jyotsna Rewal Dua

Bench: Jyotsna Rewal Dua

IN THE HIGH COURT OF HIMACHAL PRADESH AT SHIMLA Ex.Pet No. 982 of 2024 Decided on: 3rd October, 2024 _________________________________________________________________ Jai Singh Verma ....Petitioner

Versus HRTC & Ors ...Respondents _________________________________________________________________

Coram

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

____________________________________________________________ For the petitioner: Mr. Manohar Lal Sharma, Advocate.

For the respondents: Mr. Raman Jamalta, Advocate.

Jyotsna Rewal Dua, Judge

Learned counsel for the petitioner submits that, at

this stage, the petitioner be permitted to withdraw the

present execution petition with liberty to move appropriate

proceedings, in accordance with law, for redressal of his

grievances, in case necessity so arises in future. Granting

such liberty, the execution petition is disposed of as

withdrawn.

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

Pending miscellaneous application(s), if any, also

to stand disposed of.

Jyotsna Rewal Dua Judge October 03, 2024 R.Atal