Sanjeev Kumar vs The State Of Himachal Pradesh And
2021 Latest Caselaw 1252 HP

    IN THE HIGH COURT OF HIMACHAL PRADESH, SHIMLA

                                   Execution Petition No. 206 of 2020.




                                                                        .

                                   Date of decision: 24.02.2021.


    Sanjeev Kumar                                                .....Petitioner.





                                   Versus
    The 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

.

26.06.2014 passed by this Court in CWP No.4395 of

2014, titled 'Rajinder Singh and others 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)