Het Ram vs State Of H.P. & Ors
2023 Latest Caselaw 153 HP

        IN THE HIGH COURT OF HIMACHAL PRADESH, SHIMLA

                                             Execution Petition No. 470 of 2020
                                             Decided on: 03.01.2023




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        ______________________________________________________________

        Het Ram                                                      ....Petitioner





                                            Versus


        State of H.P. & Ors.                                         ...Respondents





    _




    Coram
    The Hon'ble Ms. Justice Sabina, Judge.
    The Hon'ble Mr. Justice Sushil Kukreja, Judge.


    Whether approved for reporting?1
    For the petitioner              :           Ms. Babita Chauhan, Advocate, on
                                                behalf of Mr. A.K. Gupta, Advocate.



    For the respondents                 :       Mr. I. N. Mehta, Senior Additional
                                                Advocate General.






    Sabina, Judge (oral)

Learned counsel for the petitioner has submitted

that she may be permitted to withdraw the petition to enable the

petitioner to challenge order dated 28th January, 2019.

2. Ordered accordingly.

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

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

disposed of.

.

                                                     ( Sabina )
                                                        Judge





                                                 ( Sushil Kukreja )
    January 03, 2023                                 Judge
         (raman)



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