Budh Ram vs State Of Himachal Pradesh & Others
2021 Latest Caselaw 3536 HP

    IN THE HIGH COURT OF HIMACHAL PRADESH, SHIMLA

                                    Execution Petition No.36 of 2021




                                                                           .
                                        Decided on: 04.08.2021





      Budh Ram                                                         ....Petitioner.





                       Versus
      State of Himachal Pradesh & others        ...Respondents.
      Coram
      Hon'ble Mr. Justice Ajay Mohan Goel, Judge.





      Whether approved for reporting?1 No
      For the petitioners : Ms. Babita Chauhan, Advocate, vice
                            Mr. A.K. Gupta, Advocate.
      For the respondents : Mr. Ashok Sharma, Advocate General,
                      r     with Mr. Adarsh Sharma, Mr. Sumesh

                            Raj, Mr. Sanjeev Sood, Additional
                            Advocates General and Mr. J.S.
                            Guleria, Mr. Kamal Kant Chandel,
                            Deputy Advocates General.



                                    (Through Video Conferencing)

      Ajay Mohan Goel, Judge (Oral)

When this Execution Petition was taken up for

consideration, learned Additional Advocate General stated

that the judgment passed by learned erstwhile Administrative

Tribunal, O.a. No.486 of 2018, titled as Shri Budh Ram

Versus The State of Himachal Pradesh and others, decided on

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

11.07.2018, stands complied with in letter and spirit. Learned

counsel for the petitioner stated that she has instructions to

.

withdraw this Execution Petition.

2. Present petition is dismissed as withdrawn.

Petition stands disposed of, so also pending miscellaneous

applications, if any.

                   r           to            (Ajay Mohan Goel)
                                                   Judge

    August 04, 2021
       (Rishi)