Decided On: 1St January vs State Of Himachal Pradesh And ...
2021 Latest Caselaw 19 HP

         IN THE HIGH COURT OF HIMACHAL PRADESH AT SHIMLA
                                             Execution Petition No.210 of 2020




                                                                               .
                                             in CWP No.734 of 2014





                                Decided on: 1st January, 2021
    __________________________________________________________________
    Desh Raj





                                                         ......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
    1 Whether

                  approved for reporting?

    ______________________________________________________
    For the petitioner:                        Mr. Manohar Lal Sharma, Advocate.
    For the respondents:                       Mr. Ashok Sharma, Advocate General
                                               with Mr. Vinod Thakur, Mr. Vikas


                                               Rathore & Mr. Shiv Pal Manhans,
                                               Additional Advocates General and
                                               Ms. Seema Sharma, Mr. Bhupinder
                                               Thakur & Mr. Yudhvir Singh Thakur,




                                               Deputy Advocates General.
                                               THROUGH VIDEO CONFERENCING





    Tarlok Singh Chauhan, Judge                    (Oral)

Notice. Mr. Bhupinder Thakur, learned Deputy

Advocate General, appears and waives service of notice on

behalf of the respondents.

2. The instant execution petition is disposed of

with a direction to the respondents to comply with

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

judgment dated 14.3.2014 passed by this Court in CWP

.

No.734 of 2014, titled Sanjay Kumar and others Versus

State of H.P. & others, within a period of eight weeks from

today and report compliance to this Court on or before

05.03.2021.

(Tarlok Singh Chauhan) Judge

(Jyotsna Rewal Dua)

Judge January 01, 2021 (V.Himalvi/Mukesh)