Krishan Chand vs State Of Himachal Pradesh And ...
2023 Latest Caselaw 11363 HP

                                                    1




    IN THE HIGH COURT OF HIMACHAL PRADESH, SHIMLA

                                              Execution Petition No.10 of 2023

                                              Date of Decision : 09.08.2023




                                                                                .

    Krishan Chand
                                                                         ...... Petitioner
                                     Versus





    State of Himachal Pradesh and others
                                                                         ......Respondents

    Coram:





    The Hon'ble Mr. Justice Vivek Singh Thakur, Judge

    The Hon'ble Mr. Justice Bipin Chander Negi, Judge

                                     1

    Whether approved for reporting? No


    For the Petitioner            : Mr. Parav Sharma, Advocate.


    For the Respondents : Mr. Anup Rattan, Advocate General with
                          Mr. Manoj Chauhan, Additional Advocate
                          General.




    Vivek Singh Thakur, Judge (oral)

Learned Additional Advocate General submits that the order

passed by the Court stands complied. He has placed on record

instructions dated 3.8.2023 to substantiate his plea.

2. Learned counsel for petitioner has also endorsed the same.

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

3. In view of above, the petition is closed and disposed of, with

liberty to the petitioner to avail appropriate remedy if still anything

survives to be redressed.

.

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

stand disposed of.

( Vivek Singh Thakur) Judge

August 09, 2023 (KS) to ( Bipin Chander Negi) Judge