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Man Singh vs State Of Himachal Pradesh And
2021 Latest Caselaw 1240 HP

Citation : 2021 Latest Caselaw 1240 HP
Judgement Date : 24 February, 2021

Himachal Pradesh High Court
Man Singh vs State Of Himachal Pradesh And on 24 February, 2021
Bench: Tarlok Singh Chauhan, Jyotsna Rewal Dua
    IN THE HIGH COURT OF HIMACHAL PRADESH, SHIMLA

                                   Execution Petition No. 208 of 2020.




                                                                        .

                                   Date of decision: 24.02.2021.


    Man Singh                                                    .....Petitioner.





                                   Versus
    State of Himachal Pradesh and
    another




                                                              .....Respondents.

    Coram               r
    The Hon'ble Mr. Justice Tarlok Singh Chauhan, Judge.
    The Hon'ble Ms. Justice Jyotsna Rewal Dua, Judge.

    Whether approved for reporting?1 No
    For the Petitioner              :     Mr. Vikas Rajput, Advocate.



    For the Respondents:                   Mr. Ashok Sharma, Advocate
                                           General    with   Mr.  Vinod
                                           Thakur, Mr. Vikas Rathore,




                                           Additional          Advocate
                                           Generals,    Mr.   Bhupinder





                                           Thakur and Mr. Yudhbir
                                           Singh     Thakur,     Deputy
                                           Advocate Generals.





    Tarlok Singh Chauhan, Judge (Oral)

Notice. Mr. Vikas Rathore, learned Additional

Advocate General, appears and waives service of notice on

behalf of the respondents.

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

2. The execution petition is disposed of with a

direction to the respondents to comply with the order dated

.

21.09.2020 passed by this Court in CWP No.3843 of

2020, titled 'Man Singh versus State of Himachal

Pradesh and another' and compliance affidavit be filed

within six weeks.

3. For compliance, to come up on 7th April, 2021.


                                     (Tarlok Singh Chauhan)
                   r                           Judge

                                         (Jyotsna Rewal Dua)
                                               Judge
    24th February, 2021.



    (krt)








 

 
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