Prithvi Chand And Others vs The State Of Himachal Pradesh And
2021 Latest Caselaw 1394 HP

    IN THE HIGH COURT OF HIMACHAL PRADESH, SHIMLA

                                   Execution Petition No.9 of 2021




                                                                        .

                                   Date of decision: 26.02.2021.


    Prithvi Chand and others                                     .....Petitioners.





                                   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 Petitioners               :   Ms. Babita, Advocate vice
                                          Mr. A.K. Gupta, Advocate.



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




                                           Thakur, Mr. Vikas Rathore,
                                           Mr.   Shiv    Pal   Manhans,





                                           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

.

18.09.2012 passed by this Court in CWP No. 7855 of

2012, titled 'Prithvi Chand and others versus The

State of Himachal Pradesh and others' and compliance

affidavit be filed within eight weeks.

3. For compliance, to come up on 30th April, 2021.

                                       (Tarlok Singh Chauhan)
                    r                            Judge

                                             (Jyotsna Rewal Dua)
                                                   Judge
    26th February, 2021.



    (krt)