_____________________________________________________________________ vs Nipun Jindal & Anr
2025 Latest Caselaw 311 HP

Himachal Pradesh High Court

_____________________________________________________________________ vs Nipun Jindal & Anr on 1 May, 2025

Author: Sandeep Sharma

Bench: Sandeep Sharma

IN THE HIGH COURT OF HIMACHAL PRADESH, SHIMLA
                                               COPC No.377 of 2025
                                       Date of Decision: 01.05.2025
_____________________________________________________________________
Arvind Kumar                                            .........Petitioner
                                       Versus
Nipun Jindal & Anr.                                    .......Respondents

Coram
Hon'ble Mr. Justice Sandeep Sharma, Judge.
Whether approved for reporting?

For the Petitioner:       Mr. Ashok Kumar, Advocate.

For the respondents: Mr. Deepak Sharma, Advocate.
___________________________________________________________________________
Sandeep Sharma, J. (Oral)

While placing on record copy of office order dated

30.04.2025, issued under the signatures of Managing Director, HRTC,

Shimla, Mr. Deepak Sharma, learned counsel representing the

respondents, states that mandate contained in the judgment, alleged

to have been violated, stands duly complied with.

2. Having perused aforesaid order, which is taken on record,

this Court finds that respondent-Corporation, after having considered

the case of the petitioner in light of judgments passed in CWP No

16418 of 2024 and CWP No. 3278 of 2021 & Review Petition No. 99 of

2023, has enhanced the DR/IR from the due date. Necessary

directions have already been issued to release the arrears towards the

due and admissible DR/IR, as per instructions dated 07.01.2012 and

31.07.2024.

3. In view of above, nothing remains to be adjudicated in the

instant proceedings and accordingly, the same are closed. Liberty is

reserved to the petitioner to file appropriate proceedings in appropriate

Court of law qua the surviving grievance, if any. Pending applications,

if any, stand disposed of.

May 01, 2025                              (Sandeep Sharma),
     (Sunil)                                        Judge