Subhash Chand vs State Of H. P. & Anr
2021 Latest Caselaw 3732 HP

           IN THE HIGH COURT OF HIMACHAL PRADESH, SHIMLA.

                                                  Ex.P. No. 285 of 2021
                                                  Decided on: 06.08.2021




                                                                                   .

    Subhash Chand                                                           ...Petitioner
                                         Versus
    State of H. P. & Anr.                             ...Respondents
    _______________________________________________________________________





    Coram:
    Hon'ble Mr. Justice Tarlok Singh Chauhan, Judge.
    Hon'ble Mr. Justice Satyen Vaidya, Judge.
    Whether approved for reporting? 1    No.


    For the Petitioner :                 Mr. Avinash Jaryal, Advocate.





    For the Respondents : Mr. Ashok Sharma, A.G., with Mr. Vinod
                         Thakur, Mr. Shiv Pal Manhans, Mr.
                         Hemanshu Misra, Addl. A.Gs. and Mr.

                         Bhupinder Thakur, Dy. A.G.
                         (Through Video Conferencing)

    Tarlok Singh Chauhan, Judge (Oral)

Notice. Mr. Vinod Thakur, learned Additional Advocate

General, appears and waives service of notice on behalf of the

respondents.

2. Heard. The execution petition is disposed of with a

direction to the respondents to comply with the judgment passed

by this Court in CWP No. 4927 of 2011, titled as Ashwani

Kumar and others vs. State of H. P. & Anr., decided on

04.08.2011, and compliance report be filed within a period of six

weeks.

For compliance, list on 17.09.2021.

(Tarlok Singh Chauhan) Judge

(Satyen Vaidya) th 6 August, 2021. Judge (Sanjeev)

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