Decided On: 01.04.2025 vs Himachal Pradesh Road Transport
2025 Latest Caselaw 139 HP

Himachal Pradesh High Court

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

Author: Ajay Mohan Goel

Bench: Ajay Mohan Goel

                                                                         2025:HHC:8602


     IN THE HIGH COURT OF HIMACHAL PRADESH, SHIMLA

                      Execution Petition No.162 of 2025 in
                      CWP No.9167 of 2024
                      Decided on: 01.04.2025
Urmila Devi                            ... Petitioner
                 Versus
Himachal Pradesh Road Transport
Corporation & another                  ... Respondents
Coram
Hon'ble Mr. Justice Ajay Mohan Goel, Judge.
Whether approved for reporting?1
____________________________________________________                                     _
For the petitioner      :     Mr. Pawan K. Sharma, Advocate.
For the respondents             :        Mr. Rahul Gathania, Advocate.

Ajay Mohan Goel, Judge (Oral)

Notice. Mr. Rahul Gathania, learned counsel, accepts

notice on behalf of the respondents.

2. Learned counsel for the petitioner submits that though

part payment has been made, however, till substantive amount

remains to be paid to the petitioner. Learned counsel for the

petitioner submits that some reasonable time be granted to the

petitioner to do the needful.

3. This petition is now disposed of with the direction that

whatever is now due to the petitioner be definitely paid to her within

a period of six weeks from today. 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?