Decided On: 01.04.2025 vs Himachal Road Transport Corporation
2025 Latest Caselaw 136 HP

Himachal Pradesh High Court

Decided On: 01.04.2025 vs Himachal Road Transport Corporation on 1 April, 2025

Author: Ajay Mohan Goel

Bench: Ajay Mohan Goel

                                                                         2025:HHC:8598


     IN THE HIGH COURT OF HIMACHAL PRADESH, SHIMLA

                     Execution Petition No.132 of 2025 in
                     CWP No.14425 of 2024
                     Decided on: 01.04.2025
Nag Raj                               ... Petitioner
                Versus
Himachal Road Transport Corporation
& others                              ... Respondents
Coram
Hon'ble Mr. Justice Ajay Mohan Goel, Judge.
Whether approved for reporting?1
____________________________________________________            _
For the petitioner      :     Mr. Manohar Lal Sharma, Advocate.
For the respondents             :        Mr. Deepak Sharma, Advocate.

Ajay Mohan Goel, Judge (Oral)

Notice. Mr. Deepak Sharma, learned counsel, accepts

notice on behalf of the respondents.

2. Learned counsel for the respondents submits that

appropriate orders in terms of the judgment in issue shall positively

be passed by the Authority concerned within a period of three weeks

from today. His statement is taken on record.

3. These proceedings are accordingly closed, with liberty to

the petitioner to seek the revival thereof, if the needful is not done

within a period of three weeks from today by the Authority

concerned. Pending miscellaneous application(s), if any also stand

disposed of accordingly.

(Ajay Mohan Goel) Judge April 01, 2025 (Rishi)

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