Lekh Raj vs Hrtc & Anr
2024 Latest Caselaw 14938 HP

Himachal Pradesh High Court

Lekh Raj vs Hrtc & Anr on 4 October, 2024

Author: Jyotsna Rewal Dua

Bench: Jyotsna Rewal Dua

IN THE HIGH COURT OF HIMACHAL PRADESH, SHIMLA

Execution Petition No.1003 of 2024 Date of decision: 04.10.2024

Lekh Raj. ...Petitioner.

                               Versus

HRTC & Anr.                                                     ...Respondents.

Coram:

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

For the petitioner : Mr. M.L. Sharma, Advocate.

For the respondents : Mr. Vipul Sharda, Advocate, vice Mr. Raman Jamlta, Advocate.

Jyotsna Rewal Dua, Judge

Notice. Mr. Vipul Sharda, Advocate appears and

waives service of notice on behalf of respondents.

2. Learned counsel for the respondent has placed on

record instructions/consideration order dated 03.10.2024

issued by the Managing Director, Himachal Road

Transportation Corporation, Shimla.

3. In view of the aforesaid consideration order,

learned counsel for the petitioner submits that the execution

petition be disposed of at this stage, however, liberty be

reserved to the petitioner to move appropriate proceedings at

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

an appropriate stage for the redressal of his surviving

grievances, in case necessity so arises in future.

Granting such liberty, this execution petition to

stand disposed of so also the pending miscellaneous

application(s), if any.

Jyotsna Rewal Dua 4 October, 2024 th Judge (Pardeep)