Satish Kumar Hansretta vs State Of Himachal Pradesh And ...
2022 Latest Caselaw 11886 HP

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    IN THE HIGH COURT OF HIMACHAL PRADESH, SHIMLA

                                     Execution Petition No.474 of 2020
                                     Date of decision : 30th December, 2022




                                                                                .

    Satish Kumar Hansretta                                               ...... Petitioner

                                     Versus





    State of Himachal Pradesh and another                                ......Respondents
    Coram:
    The Hon'ble Ms. Justice Sabina, Judge.





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    Whether approved for reporting?

    For the Petitioner        :      Mr. Karan Singh Parmar, Advocate.
    For the Respondents :
                        r            Mr. Vikrant Chandel, Deputy Advocate General.


    Sabina, Judge (oral)

Heard.

2. As per reply filed by the respondents, vide Annexure R-1 dated

30.6.2021, the services of the petitioner, whose name finds mention at

Serial Number 88, has been regularized, w.e.f. 31.12.2008 at par with

his juniors.

3. Hence, the execution petition has been rendered infructuous and

is disposed of accordingly.

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

disposed of.

( Sabina ) Judge December 30, 2022 (ks)

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