RAM SINGH Vs. CHAIRMAN CUM MANAGING DIRECTOR

JUDGEMENT

(1.) This petition is directed against the order dated 23.06.2008 whereby the plaintiff has been directed to furnish Bank Guarantee to the extent of Rs.9,27,500/-.

(2.) Briefly stated the facts of the case are that the plaint was field by Ram Singh praying that the defendants be restrained from collecting Purchee fees from the various truck operators who were members of the H.P.Ex-servicemen Truck Operators Union and also be restrained from using Jeep No. HP-24-4471. Various interim orders were passed from time to time. But finally the entire matter was settled by an order of a learned Single Judge of this Court passed in FAO Whether the reporters of the local papers may be allowed to see the Judgment?Yes. No.441 of 2007 in which following directions were issued:-

(3.) Thereafter, an application was filed by the defendants No. 1 and 2 that since Ram Singh plaintiff had collected an amount of Rs.9,27,500/- during the period 1.10.2007 to 17.12.2007 as Purchee fees, he be directed to deposit the same. The learned trial Court allowed the application by directing the respondent to furnish bank guarantee to the extent of Rs.9,27,500/- in the following terms:-