Date Of Decision: 25.07.2023 vs State Of H.P. & Others
2023 Latest Caselaw 10215 HP

        IN THE HIGH COURT OF HIMACHAL PRADESH, SHIMLA
                                Execution Petition No.54 of 2023
                                   Date of Decision: 25.07.2023
    _______________________________________________________
    Kanta Katoch                                 .......Petitioner




                                                                                      .

                                                    Versus
    State of H.P. & Others.                    ....Respondents
    _______________________________________________________
    Coram:





    Hon'ble Mr. Justice Virender Singh, Judge.
    Whether approved for reporting? 1

    For the Petitioner:                   Mr. Onkar Jairath & Mr.                 Shubham Sood
                                          Advocates.





    For Respondents :      Mr. Mohinder Zaraick, Mr. Tezaswi Sharma
                           and Mr. H.S. Rawat, Addl. A.Gs with Ms. Avni
                           Kochhar, Dy. Advocate General.
    _______________________________________________________

    Virender Singh, Judge (oral):

Learned Additional Advocate General has placed on

record office order dated 19.02.2021, demonstrating that the due

amount is stated to be paid through the applicant in five equal

installments. The first installment is stated to have been released.

2. Let the order sought to be executed by way of present

execution petition be complied with within a period of five months from

today.

3. Execution petition is disposed of with a liberty to revive

the same, even on the oral request.

(Virender Singh), Judge July 25th, 2023 (pathania)

Whether the reporters of the local papers may be allowed to see the judgment?