Sh. Madan Kumar vs State Of H.P. & Another
2022 Latest Caselaw 4006 HP

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Sh. Madan Kumar Versus State of H.P. & another

Ex. Petition No.462 of 2020

31.05.2022 Present: Mr. Ramakant Sharma, Advocate, for the

petitioner.

Mr. Dinesh Thakur, Mr. Sumesh Raj, Mr. Sanjeev Sood, Additional Advocates

General, with Mr. Amit Kumar Dhumal,

Deputy Advocate General and Mr. Manoj Bagga, Assistant Advocate General, for respondents No.1, 2 and 7­State. Names of respondents No.3 to 6 stand

deleted.

Learned Additional Advocate General

submits that as the authorities concerned are in the

process of implementing the judgment in issue in

letter and spirit, therefore, it will be in the interest

of justice in case the Execution Petition is taken up

for consideration after three weeks. Ordered

accordingly.

As prayed for, list on 06.07.2022.

(Ajay Mohan Goel) Judge May 31, 2022 (Rishi)