Sukh Dev vs State Of Himachal Pradesh
2021 Latest Caselaw 3928 HP

         IN THE HIGH COURT OF HIMACHAL PRADESH, SHIMLA
                   ON THE 13th DAY OF AUGUST, 2021
                                  BEFORE




                                                                    .
                 HON'BLE MR. JUSTICE SATYEN VAIDYA





                  EXECUTION PETITION NO. 78 OF 2021
Between:-





     SUKH DEV
     SON OF SHRI RAM NATH,
     RESIDENT OF VILLAGE AND
     POST OFFICE SUNEHRA,
     TEHSIL AND DISTT. UNA,





     HIMACHAL PRADESH
     EX. PUMP OPERATOR,
     I&PH DIVISION UNA,
     DISTT. UNA, H.P.
                                                                 ....PETITIONER

(BY SH. A.K. GUPTA, ADVOCATE)

                                    AND

1.    STATE OF HIMACHAL PRADESH
      THROUGH THE


      PRINCIPAL SECRETARY (I&PH)
      WITH HEADQUARTERS AT
      SHIMLA, H.P.




2.    THE ENGINEER-IN-CHIEF,
      I&PH, U.S. CLUB,
      SHIMLA, H.P.





3.    THE EXECUTIVE ENGINEER,
      I&PH, DIVISION UNA,





      DISTT. UNA, H.P.

4.    THE SENIOR DEPUTY
      ACCOUNTANT GENERAL,
      WITH HEADQUARTERS AT
      SHIMLA, H.P.

                                                              ..RESPONDENTS

      (MR. R.S. DOGRA, SR. ADDITIONAL
       ADVOCATE GENERAL WITH
       MR. HEMANSHU MISRA, ADDITIONAL
       ADVOCATE GENERAL FOR R-1 TO R-3
       AND MR. TARA CHAND CHAUHAN,
       ADVOCATE FOR R-4)
____________________________________________________________________________




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      This petition coming on for orders this day, Hon'ble Mr. Justice

Satyen Vaidya, passed the following:




                                                                   .

                                  ORDER

Learned counsel for the petitioner states that the judgment has been

complied with as the respondents have passed the consideration order. She,

however, seeks liberty to challenge the order so passed by the respondents

and to withdraw the present petition. Being so, the petition is dismissed as

withdrawn with liberty as prayed for.

August 13, 2021                                      ( Satyen Vaidya )
    (naveen)                                               Judge