Date Of Decision : 13.7.2023 vs State Of H.P. & Others
2023 Latest Caselaw 9396 HP

         IN THE HIGH COURT OF HIMACHAL PRADESH, SHIMLA
                           Execution Petition No. 29 of 2022.
                           Date of decision : 13.7.2023.
    Suresh Kumar & others                            ...Petitioner.
                           Versus
    State of H.P. & others                           ...Respondents
    Coram:




                                                               .

    The Hon'ble Mr. Justice Tarlok Singh Chauhan, Judge.
    The Hon'ble Mr. Justice Satyen Vaidya, Judge.

    Whether approved for reporting?1





    For the petitioners      :   Mr. A. K. Gupta, Advocate.

    For the respondents      :   Mr. Anup Rattan, Advocate General with
                                 and Mr. Ramakant Sharma and Ms.





                                 Sharmila Patial, Addl. A.Gs and Mr. Rajat
                                 Chauhan,     Law     Officer,   for  the
                                 respondents.

    Tarlok Singh Chauhan, Judge (Oral)

Learned counsel for the petitioners submits that he may

be permitted to withdraw the execution petition, with liberty to

challenge the consideration order. Prayer being innocuous is

allowed. Consequently, the instant execution petition is dismissed

as withdrawn, reserving liberty as aforesaid.

(Tarlok Singh Chauhan)

Judge.

                                             (Satyen Vaidya)
    13th July, 2023                              Judge
         (kck)

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