Ramesh Kumar vs State Of Himachal Pradesh And ...
2021 Latest Caselaw 1257 HP

    IN THE HIGH COURT OF HIMACHAL PRADESH, SHIMLA

                                   Execution Petition No. 212 of 2020.




                                                                        .

                                   Date of decision: 24.02.2021.


    Ramesh Kumar                                                 .....Petitioner.





                                   Versus
    State of Himachal Pradesh and others
                                       .....Respondents.

    Coram


    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.    Malkeeyat                       Singh,
                                          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,





                                           for respondents No. 1 and
                                           2/State.

                                           Mr. Yashwardhan Chauhan,
                                           Advocate, for respondents
                                           No. 3 to 5.

                                           Mr. Lokender Paul Thakur,
                                           Senior Panel Counsel, for
                                           respondent No.6.


    1
     Whether the reporters of the local papers may be allowed to see the Judgment?Yes




                                                     ::: Downloaded on - 24/02/2021 20:16:06 :::HCHP
                                   2




    Tarlok Singh Chauhan, Judge (Oral)

.

Notice. Mr. Vinod Thakur, learned Additional

Advocate General, appears and waives service of notice on

behalf of respondents No. 1 and 2. Mr. Yashwardhan

Chauhan, Advocate and Mr. Lokender Paul Thakur, learned

Senior Panel Counsel, appear and waive service of notice on

behalf of respondents No.3 to 5 and 6, respectively.

2. The execution petition is disposed of with a

direction to the respondents to comply with the order dated

05.04.2018 passed by this Court in CWP No.673 of 2018,

titled 'Ramesh Kumar versus State of H.P. and others'

and compliance affidavit be filed within six weeks.

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

(Tarlok Singh Chauhan) Judge

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

(krt)