Date Of Decision: 23.9.2024 vs Hrtc
2024 Latest Caselaw 14379 HP

Himachal Pradesh High Court

Date Of Decision: 23.9.2024 vs Hrtc on 23 September, 2024

Author: Vivek Singh Thakur

Bench: Vivek Singh Thakur

                                                                              2024:HHC:8999




         IN THE HIGH COURT OF HIMACHAL PRADESH, SHIMLA
                                              Ex. Petition No. 91 of 2024




                                                                      .
                                              Date of decision: 23.9.2024





    Bal Ram Puri & others.                                      ...Petitioners.
                                        Versus





    HRTC.                                                     ...Respondent.
    Corum
    Hon'ble Mr. Justice Vivek Singh Thakur, Judge.





    Hon'ble Mr. Justice Ranjan Sharma, Judge.
    Whether approved for reporting?1

    For the Petitioners:             Mr.Ashok Kumar, Advocate.

    For the Respondent:              Mr.Dheeraj K. Vashisht, Advocate.

                      Vivek Singh Thakur, Judge (Oral)

Learned counsel for the respondent-Corporation has placed on

record communication dated 16.9.2024.

2. It has been informed by learned counsel for the parties that order

passed by the Court stands complied with. Accordingly, present Execution

Petition is closed and disposed of.

(Vivek Singh Thakur), Judge.

(Ranjan Sharma), Judge.

23rd September, 2024 (Keshav)

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