Date Of Decision: 25.10.2024 vs Hrtc & Another
2024 Latest Caselaw 15764 HP

Himachal Pradesh High Court

Date Of Decision: 25.10.2024 vs Hrtc & Another on 25 October, 2024

Author: Vivek Singh Thakur

Bench: Vivek Singh Thakur

                                                                   2024:HHC:10254




    IN THE HIGH COURT OF HIMACHAL PRADESH, SHIMLA

                                          Ex. Petition No. 844 of 2024

                                          Date of decision: 25.10.2024


Jitender Kumar.                                                  ...Petitioner.
                                    Versus
HRTC & Another.                                                  ...Respondents.

Coram
Hon'ble Mr. Justice Vivek Singh Thakur, Judge.

Hon'ble Mr. Justice Rakesh Kainthla, Judge.

Whether approved for reporting?1

For the Petitioner.              Mr.Manohar Lal Sharma, Advocate.

For the Respondents:             Mr.Dheeraj K. Vashishta, Advocate.


                  Vivek Singh Thakur, Judge (Oral)

Learned counsel for the respondents has placed on record

communication dated 25.9.2024, claiming that amount stands paid to the

petitioner and order passed by the Court stands complied with.

2. In view of the above, present petition is closed and disposed of

with liberty to the petitioner to avail appropriate remedy including filing of

fresh Execution Petition for redressal of his grievance, if any, still survives.

(Vivek Singh Thakur), Judge.

(Rakesh Kainthla), Judge.

25th October, 2024 (Keshav)

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