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Som Nath vs The State Of H.P. And Others
2021 Latest Caselaw 2316 HP

Citation : 2021 Latest Caselaw 2316 HP
Judgement Date : 19 March, 2021

Himachal Pradesh High Court
Som Nath vs The State Of H.P. And Others on 19 March, 2021
Bench: L. Narayana Swamy, Jyotsna Rewal Dua
        IN THE HIGH COURT OF HIMACHAL PRADESH AT SHIMLA
                                           Ex. Pet. No.59 of 2021
                              Decided on: 19th March, 2021
    ____________________________________________________________




                                                                         .
    Som Nath





                                                    .....Petitioner

                                              Versus





    The State of H.P. and others
                                                  .....Respondents
    _____________________________________________________________
    Coram




    1 Whether

              approved for reporting?

    The Hon'ble Mr. Justice L. Narayana Swamy, Chief Justice

    The Hon'ble Ms. Justice Jyotsna Rewal Dua, Judge

    ______________________________________________________
    For the petitioner:                       Ms. Ritu Thakur, Advocate vice
                                              Mr. A.K. Gupta, Advocate.
    For the respondents:                      Mr.   Ashok   Sharma,    Advocate


                                              General with Ms. Ritta Goswami &
                                              Mr. Adarsh K. Sharma, Additional
                                              Advocates General and Mr. Rajat
                                              Chauhan, Law Officer.




    Jyotsna Rewal Dua, Judge (Oral)

Petitioner seeks execution of order dated

26th June, 2020 passed in CWPOA No.1645 of 2020, however,

a perusal of the order reflects that no direction whatsoever

has been issued in the order. Accordingly, the instant

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

execution petition is misconceived and is dismissed as such.

Pending miscellaneous application(s), if any, also stand

dismissed.

.

                                      (L. Narayana Swamy)





                                           Chief Justice



                                      (Jyotsna Rewal Dua)





    March 19, 2021                          Judge
         (Mukesh)












 

 
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