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____________________________________________________ vs Hrtc And Others
2024 Latest Caselaw 13313 HP

Citation : 2024 Latest Caselaw 13313 HP
Judgement Date : 6 September, 2024

Himachal Pradesh High Court

____________________________________________________ vs Hrtc And Others on 6 September, 2024

          IN THE HIGH COURT OF HIMACHAL PRADESH, SHIMLA.

                                    CWP No. 10256 of 2023
                                    Decided on: 06.09.2024
    ____________________________________________________
    Rajinder Pal                          ........... petitioner




                                                                                .
                           Versus





    HRTC and others
                                              ..........respondents





    ____________________________________________________
    Coram:
    Hon'ble Mr. Justice Bipin Chander Negi, Judge
    Whether approved for reporting? 1





    For the petitioner                     :      Mr. Rajat Kumar, Advocate.
    For the respondents    :    Mr. Rahul Gathania, Advocate.
    ____________________________________________________
    Bipin Chander Negi, Judge (oral)

In pursuance to order dated 13.06.2024, learned

counsel appearing on behalf of the respondent-Corporation

submits that with respect to the payment of interest from

15.02.2022 till 10.01.2024, respondent-Corporation is ready to

pay interest at the rate of 4% per annum.

2. Learned counsel appearing on behalf of the

petitioner on instructions submits that the aforesaid rate of

interest is agreeable to the present petitioner. Liability with

respect to the aforesaid interest for the period 15.02.2022 till

10.01.2024 at the rate of 4% per annum shall be paid to the

petitioner on or before 4th October, 2024. If on or before the said

date, the amount is not paid, then the respondent-Corporation

shall be liable to pay the same at 9%.

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

3. In view of the aforesaid, the petition is disposed of in

the aforesaid terms. Pending miscellaneous applications, if any,

also stand disposed of.

.

                                                 (Bipin Chander Negi)





                                                        Judge
    September 06, 2024
         tarun





                    r          to










 

 
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