Satinder Singh vs State Of H. P. & Anr
2021 Latest Caselaw 3741 HP

           IN THE HIGH COURT OF HIMACHAL PRADESH, SHIMLA.

                                                  Ex.P. No. 256 of 2021
                                                  Decided on: 06.08.2021




                                                                                   .

    Satinder Singh                                                          ...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. A. K. Gupta, Advocate.





    For the Respondent : 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. 2907 of 2020, titled as Satinder Singh

vs. State of H. P. & Anr., decided on 30.10.2020, and compliance

report be filed within a period of six weeks.

For compliance, list on 17.09.2021.

(Tarlok Singh Chauhan) Judge

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

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