Bhupinder Singh Thakur And Others vs . State Of H.P. And Others
2022 Latest Caselaw 9355 HP

Bhupinder Singh Thakur and others Vs. State of H.P. and others

Execution Petition No. 25 of 2021

15.11.2022 Present: Mr. Parveen Chandel, Advocate, for the petitioner.

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M/s Sumesh Raj, Dinesh Thakur and Sanjeev Sood, Additional Advocate Generals, with Mr. Amit Kumar Dhumal, Deputy Advocate General, for respondents

No. 1 and 2.

Mr. Rishi Tandon, Advocate, for respondent No. 3.

Learned counsel for the petitioner submits that the

judgment has not been complied with in totality, as a sum of

rupees one lac approximately is payable to the petitioner.

Learned counsel appearing for respondent No. 3

submits that the entire due and admissible amount stands paid to

the petitioner. He further submits that he may be granted three

weeks' time so that he can file the calculation sheets in the Court.

Ordered accordingly. As prayed for, list for consideration after

three weeks.

(Ajay Mohan Goel)

Judge November 15, 2022 (bhupender)