Suraj Kumar vs State Of Himachal Pradesh And ...
2021 Latest Caselaw 1059 HP

         IN THE HIGH COURT OF HIMACHAL PRADESH, SHIMLA

                                                 Ex. Pet. No.450 of 2020

                                          Decided on: 11th February, 2021
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    Suraj Kumar                                                      .....Petitioner




                                                                                     .

                                                 Versus

    State of Himachal Pradesh and another                        .....Respondents





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    Coram

    Ms. Jyotsna Rewal Dua, Judge





    Whether approved for reporting? 1

    For the Petitioner:                 Mr. Gobind Korla, Advocate.
    For the Respondents: Mr. Hemant Vaid & Mr. Arvind
                          r        Sharma, Addl. AGs with Mr. Raju Ram

                                   Rahi & Mr. Amit Dhumal, Dy. AGs.
    ------------------------------------------------------------------------------------
    Jyotsna Rewal Dua, Judge (Oral)

Learned counsel for the petitioner submits that

the judgment sought to be implemented has been complied

with vide office order dated 03.04.2019 appended alongwith

the reply as Annexure R-1.

2. In view of the above office order, learned counsel

for the petitioner prays for permission to withdraw the

present execution petition with liberty to lay challenge to

the office order in view of his surviving grievances. The

prayer being innocuous, is allowed. Accordingly, the

present execution petition is dismissed as withdrawn with

Whether reporters of print and electronic media may be allowed to see the order?

leave and liberty as prayed for. Pending miscellaneous

application(s), if any, also stand disposed of.

Jyotsna Rewal Dua

.

                                                Vacation Judge





    February 11, 2021
          Mukesh





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