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The Office Of B.D.O. Mashobra vs Unknown
2022 Latest Caselaw 3570 HP

Citation : 2022 Latest Caselaw 3570 HP
Judgement Date : 19 May, 2022

Himachal Pradesh High Court
The Office Of B.D.O. Mashobra vs Unknown on 19 May, 2022
Bench: Vivek Singh Thakur
    IN THE HIGH COURT OF HIMACHAL PRADESH AT SHIMLA

                   ON THE 19th DAY OF MAY, 2022




                                                            .

                               BEFORE

            HON'BLE MR. JUSTICE VIVEK SINGH THAKUR





            EXECUTION PETITION (TRIBUNAL) No. 301 of 2021

    Between:-

      BELI RAM





      S/O SHRI DAULAT RAM,
      R/O VILLAGE KUFTA,
      P.O. BAKHOL, TEHSIL KOTHKHAI,
      DISTRICT SHIMLA, HP.
      PRESENTLY RETIRED AS A DRIVER FROM

      THE OFFICE OF B.D.O. MASHOBRA,

      DISTRICT SHIMA, H.P.                                 ....PETITIONER

      (BY MS. RANJANA PARMAR, SENIOR ADVOCATE WITH
       MS. RASHMI PARMAR, ADVOCATE)


      AND

    1. STATE OF HIMACHAL PRADESH
       THROUGH SECRETARY (RURAL DEVELOPMENT)




       TO THE GOVERNMENT OF HIMACHAL PRADESH,
       SHIMLA-2, H.P.





    2. THE DIRECTOR RURAL DEVELOPMENT
       HIMACHAL PRADESH, SHIMLA-2, H.P.               ....RESPONDENTS

     (BY MS. DIVYA SOOD, DEPUTY ADVOCATE GENERAL)





                This execution petition coming on for orders this
    day, the Court passed the following:
                              ORDER

Learned Deputy Advocate General has placed on

record instructions dated 13.05.2022 wherein it has been

stated that the State has preferred LPA No. 151/2021, titled

as State of H.P. & anr. vs. Beli Ram against the judgment

.

dated 10.09.2020 passed in CWPOA No. 52 of 2019 and in the

LPA, vide order dated 10.05.2022, operation and

implementation of the impugned order has been stayed and

the LPA has been ordered to be listed on 5.7.2022. Copy of

order has been placed on record alongwith the instructions.

In view of the above, present Execution Petition is

closed and disposed of with liberty to the petitioner to revive

the same if occasion arises to do so or to file fresh petition, if

desired.

Pending miscellaneous applications, if any, also stand

disposed of accordingly.

(Vivek Singh Thakur),

Judge.

May 19 , 2022 (PK)

 
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