Citation : 2021 Latest Caselaw 1436 HP
Judgement Date : 26 February, 2021
IN THE HIGH COURT OF HIMACHAL PRADESH, SHIMLA
Ex. Pet. No. 9 of 2020 in
.
CWP No. 6726 of 2010
Date of decision: 26.02.2021.
Arvind Kumar ....Petitioner.
Versus State of H.P. and others ...Respondents.
Coram r to The Hon'ble Mr. Justice Tarlok Singh Chauhan, Judge.
Whether approved for reporting ?1
For the Petitioner : Mr. Vikas Rajput, Advocate.
For the Respondents : Mr. Yudhbir Singh Thakur, Deputy Advocate General.
Tarlok Singh Chauhan, Judge ( Oral )
Since the entire consequential benefits stands paid to the
petitioner, therefore, the Execution Petition is disposed of as being fully
satisfied.
(Tarlok Singh Chauhan), Judge 26th February, 2021.
(GR)
Whether reporters of Local Papers may be allowed to see the Judgment ? Yes
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