Sharma vs Unknown
2022 Latest Caselaw 4407 HP

           IN THE HIGH COURT OF HIMACHAL PRADESH AT SHIMLA

                     ON THE 13th DAY OF JUNE, 2022




                                                         .

                               BEFORE

              HON'BLE MR. JUSTICE TARLOK SINGH CHAUHAN





                                &

           HON'BLE MR. JUSTICE CHANDER BHUSAN BAROWALIA

                  EXECUTION PETITION NO. 167 OF 2022


     Between:-

     SUNIL DUTT SHARMA SON OF
     SHRI  SOM

                 DUTT

                       SHARMA,
     RESIDENT OF SET NO. 4-D,

     BLOCK POLICE LINES KAITHU,
     SHIMLA.
                                                        ...PETITIONER
     (SH. RUPINDER SINGH THAKUR,


     ADVOCATE)

     AND




1.   HIMACHAL     PRADESH      STATE
     FINANCIAL CORPORATION, NEW
     HIMRUS BUILDING, CIRCULAR





     ROAD,     SHIMLA,    HIMACHAL
     PRADESH,      THROUGH       ITS
     MANAGING DIRECTOR.





2.   SPECIFIED           AUTHORITY,
     APPOINTED    BY    THE    STATE
     GOVERNMENT UNDER SECTION
     32-G OF HIMACHAL PRADESH
     STATE FINANCIAL CORPORATION
     ACT, 1951, OFFICE OF HIMACHAL
     PRADESH     STATE    FINANCIAL
     CORPORATION,    NEW     HIMRUS
     BUILDING    CIRCULAR     ROAD,
     HIAMCHAL PRADESH.
3.   THE    COLLECTOR,    HIMACHAL
     PRADESH     STATE    FINANCIAL
     CORPORATION,    NEW     HIMRSU




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                                                   2




    BUILDING,  CIRCULAR                        ROAD,
    HIAMCHAL PRADESH.
                                                              ...RESPONDENTS




                                                                            .
    (SH. ASHOK SHARMA, A.G. WITH





    SH. SHIV PAL MANHANS, ADDL.
    Ag.   AND    SH.  BHUPINDER
    THAKUR,    DY.   A.G.,   FOR
    RESPONDENTS-STATE)





    This Petition coming on for orders this day, the Hon'ble Mr.
    Justice Tarlok Singh Chauhan, passed the following:-





                                                 ORDER

Notice. Mr. Shiv Pal Manhan, learned Additional

Advocate General, appears and waives service of notice on behalf

of the respondents.

2. Heard. The execution petition is disposed of with a

direction to the respondents to comply with the judgment passed by

this Court in CWP No. 2609 of 2018, titled as Sunil Dutt

Sharma vs. HPSFC & Ors., decided on 19.12.2019, and

compliance report be filed within a period of six weeks.

For compliance, list on 08.08.2022.

                                                         (Tarlok Singh Chauhan)
                                                                   Judge


                                                      (Chander Bhusan Barowalia)
         th
    13        June, 2022                                         Judge
              (sanjeev)