Citation : 2021 Latest Caselaw 1242 HP
Judgement Date : 24 February, 2021
IN THE HIGH COURT OF HIMACHAL PRADESH, SHIMLA
Execution Petition No. 207 of 2020.
.
Date of decision: 24.02.2021.
Faqir Chand .....Petitioner.
Versus
State of Himachal Pradesh and
others
.....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 : Ms. Ritu, Advocate vice Mr.
A.K. Gupta, 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
.
14.12.2009 passed by this Court in CWP No.4447 of
2009, titled 'Faqir Chand versus State of Himachal
Pradesh and others' 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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