Decided On: 04.01.202 vs State Of Himachal Pradesh & Others
2021 Latest Caselaw 138 HP

       HON'BLE HIGH COURT OF HIMACHAL PRADESH
                        AT SHIMLA
                         Execution Petition No.215/2020
                                     in




                                                                          .

                                CWP No.9089/2013
                                Decided on: 04.01.2021
    Ashwani Kumar Saini                    .....Petitioner.





                                     Versus

    State of Himachal Pradesh & others  .....Respondents.





    ............................................................................................
    Coram
    Hon'ble Mr. Justice Tarlok Singh Chauhan, Judge.
    Hon'ble Ms. Justice Jyotsna Rewal Dua, Judge.

    Whether approved for reporting?1                       No.

    For the petitioner          :    Mr. Lovneesh Kanwar, Advocate.

    For the respondents :       Mr. Ashok Sharma, Advocate General



                                with Mr. Vinod Thakur, Mr. Vikas
                                Rathore, Mr. Shiv Pal Manhans, Mr.
                                Nand Lal Thakur, Additional Advocates




                                General, Mr. Bhupinder Thakur, Ms.
                                Seema Sharma, & Mr. Yudhvir Thakur





                                Deputy     Advocate  Generals,    for
                                respondents/State.





                        (Through Video­Conferencing)
    Tarlok Singh Chauhan, Judge (Oral)

Mr. Vinod Thakur, learned Additional Advocate

General, appears and waives service of notice on behalf of the

respondents/State.

Whether reporters of the local papers may be allowed to see the judgment?

The execution petition is disposed of with a direction

to the respondents to comply with the order and file compliance

.

affidavit within a period of eight weeks from today. Pending

miscellaneous application(s), if any, shall also stand disposed of.

List for compliance on 8th March, 2021.

(Tarlok Singh Chauhan)

Judge

(Jyotsna Rewal Dua),

Judge

January 04, 2020(rohit)