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____________________________________________________________ vs State Of H.P. & Anr
2021 Latest Caselaw 3272 HP

Citation : 2021 Latest Caselaw 3272 HP
Judgement Date : 28 July, 2021

Himachal Pradesh High Court
____________________________________________________________ vs State Of H.P. & Anr on 28 July, 2021
Bench: Tarlok Singh Chauhan, Satyen Vaidya
IN THE HIGH COURT OF HIMACHAL PRADESH, SHIMLA
                          Ex. Petition No. : 155 of 2021




                                                             .
                          Date of Decision : 28.07.2021





 ____________________________________________________________
 Ram Mohan Sharma                              .....Petitioner
                      Vs.





 State of H.P. & Anr.                          .....Respondents.
 ______________________________________________________________
 Coram:




 The Hon'ble Mr. Justice Tarlok Singh Chauhan, Judge.
 The Hon'ble Mr. Justice Satyen Vaidya, Judge.

 Whether approved for reporting?1 No

                                 (Through Video Conferencing)

 For the petitioner:         Mr. Devender K. Sharma, Advocate.



 For the respondents:        Mr. Ashok Sharma Advocate General
                             with Mr. Rajinder Dogra, Senior




                             Additional Advocate General, Mr.
                             Vinod Thakur, Mr. Hemanshu Misra,





                             Mr. Shiv Pal Manhans, Additional
                             Advocate   Generals    and    Mr.
                             Bhupinder Thakur, Deputy Advocate





                             General.

 Tarlok Singh Chauhan, Judge (Oral)

Notice. Mr. Vinod Thakur, learned Additional Advocate

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

respondents.

Whether the 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 judgment dated 17.11.2009

passed by this Court in CWP(T) No. 13579 of 2008 titled as

Subhash Chand & Others vs. State of Himachal Pradesh &

others, and compliance affidavit be filed within six weeks.

For compliance, to come up on 11.8.2021.

( Tarlok Singh Chauhan ) Judge

( Satyen Vaidya ) Judge

July 28th , 2021 ( sushma/himani )

 
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