Sushil Kumar Chandel vs State Of Himachal Pradesh & ...
2021 Latest Caselaw 804 HP

IN THE HIGH COURT OF HIMACHAL PRADESH, SHIMLA

.

Execution Petition No. 12 of 2021

Date of Decision : February 3, 2021

Sushil Kumar Chandel ...Petitioner.

Versus State of Himachal Pradesh & another ...Respondents.

Coram:

The Hon'ble Mr. Justice Anoop Chitkara, Vacation Judge.

Whether approved for reporting?1 No. For the petitioner : Mr. Gobind Korla, Advocate.

For the respondent : Mr. Ajay Vaidya, Sr. Addl. AG, Mr. Anil

Jaswal, Addl. AG & Mr. Vikrant Chandel, Dy. AG.

COURT PROCEEDINGS CONVENED THROUGH VIDEO CONFERENCE

Per: Anoop Chitkara, Vacation Judge. (Oral)

Learned Senior Additional Advocate General has placed

on record written instructions which reveal that the order has

been complied with. Therefore, nothing survives in the instant

petition and the same is accordingly closed.

(Anoop Chitkara), Vacation Judge.

February 3 , 2021 (PK)

Whether reporters of Local Papers may be allowed to see the judgment?