Rakesh Kumar vs Hrtc & Ors
2025 Latest Caselaw 1779 HP

Himachal Pradesh High Court

Rakesh Kumar vs Hrtc & Ors on 10 July, 2025

Author: Jyotsna Rewal Dua

Bench: Jyotsna Rewal Dua

IN THE HIGH COURT OF HIMACHAL PRADESH AT SHIMLA

CWP No.3000 of 2024 Decided on: 10th July 2025 _________________________________________________________________

.

    Rakesh Kumar                                                          ....Petitioner





                                       Versus
        HRTC & Ors            .                                  ...Respondents

_________________________________________________________________ Coram Ms. Justice Jyotsna Rewal Dua

1 Whether approved for reporting?

_________________________________________________________________ For the petitioner: Mr. Rakesh K. Dogra, Advocate.

For the respondents: Mr. Raman Jamalta, Advocate.

Jyotsna Rewal Dua, Judge

Following order was passed in the matter on

09.07.2025:-

"Learned counsel for the respondents has placed

on record calculation sheet and on that basis submits

that total arrears due to the petitioner was Rs.9,62,665/-, out of which amount of Rs.5,00,000/- stands paid to him and only an amount of

Rs.4,62,655/- remains to be paid to the petitioner, which shall be paid in 5 equal installments.

As against the above, learned counsel for the petitioner submits that the petitioner in all has received an amount of Rs.2,00,000/- till date. That the respondents were to pay the entire amount within a

Whether reporters of Local Papers may be allowed to see the judgment? Yes

period of four weeks in view of order dated 17.04.2023 passed in Execution Petition No. 237/2022 (Rakesh Kumar Vs. HRTC). That in terms of above order, the entire amount was to be credited in

.

the bank account of the petitioner on or before

31.08.2023. Today, we are on 09.07.2025.

Confronted with above, learned counsel for the respondents seeks a day's time to have instructions.

List on 10.07.2025."

2. During the course of hearing today, learned

counsel for the respondents has placed on record copies of

two separate cheques, one in the sum of Rs.4,16,399/- in

favour of the petitioner and the other one amounting to

Rs. 46,266/- towards deducting his TDS.

Learned counsel for the petitioner submits that

payment in terms of the aforesaid cheques has redressed the

grievance of the petitioner.

In view of above, this writ petition to stand

disposed of alongwith pending miscellaneous application(s), if

any.

Jyotsna Rewal Dua Judge July 10, 2025 R.Atal