Uday Malhotra And Another vs State Of H.P. And Others
2021 Latest Caselaw 1582 HP

                IN THE HIGH COURT OF HIMACHAL PRADESH,
                              SHIMLA.
                                 Ex. Petition No. 25 of 2021




                                                                                   .
                                                          in





                                     CWP No. 5885 of 2012.

                                                              Decided on: 03.03.2021





                 Uday Malhotra and another                                     ...Petitioners.
                                               Versus
            State of H.P. and others                  ...Respondents.





    ___________________________________________________________________
          Coram:
          Hon'ble Mr. Justice Tarlok Singh Chauhan, Judge.
               Hon'ble Mr. Justice Chander Bhusan Barowalia, Judge.

               Whether approved for reporting? 1 No

               For the Petitioner:                Mr. A.K.Gupta and Ms. Babita, Advocates.

               For the Respondents:               Mr. Ashok Sharma, Advocate General, with


                                                  Mr. Rajinder Dogra, Sr. Addl. A.G., Mr.
                                                  Ranjan Sharma, Mr. Anil Jaswal, Addl.
                                                  A.Gs., Mr. R.P. Singh and Mr. Amit
                                                  Dhumal, Dy.A.Gs.




               _________________________________________________________
               Justice Tarlok Singh Chauhan, J.(Oral)

Issue notice. Mr. R.P. Singh, learned

Deputy Advocate General, appears and waives service of

notice on behalf of the respondents.

2. The execution petition is disposed of with a

direction to the respondents to comply with the order

dated 24.07.2012 passed by this Court in CWP No.5885

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

­ 2 ­

of 2012, titled Uday Malhotra and another vs. State of

.

H.P. and others and compliance affidavit be filed within

a period of six weeks.

3. For compliance, list on 28.04.2021.

(Tarlok Singh Chauhan)

Judge

(Chander Bhusan Barowalia) 3 March, 2021.

rd Judge

(GR)