Brij Kishore Sharma ......Decree ... vs Unknown
2022 Latest Caselaw 11881 HP

IN THE HIGH COURT OF HIMACHAL PRADESH, SHIMLA.

                                         Execution Petition No.16 of 2019.




                                                                                  .
                                         Date of decision: 30.12.2022.





    Brij Kishore Sharma                                        ......Decree Holder.





                                         Versus
    Himachal Pradesh Tourism Development
    Corporation.               ..... Judgment Debtor.





    Coram
    The Hon'ble Mr. Justice Tarlok Singh Chauhan, Judge.
    Whether approved for reporting?1


     For the Decree Holder:                      Mr. Tarunjeet Singh Bhogal and
                                                 Ms. Srishti Verma, Advocates.

     For the Judgment :                          Mr. Shivank Singh Panta,
     Debtor                                      Advocate.



    Tarlok Singh Chauhan, Judge (Oral)

Now that the Hon'ble Supreme Court is seized of

the matter, as is evident from the orders passed by the

Hon'ble Supreme Court from time to time, the instant

execution petition is disposed of with liberty to the decree-

holder to file the same afresh after the decision of the

Hon'ble Supreme Court, as and when an occasion for the

same, if any, arises.

(Tarlok Singh Chauhan) Judge 30th December, 2022.(krt)

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