Puran Chand vs State Of Himachal Pradesh
2023 Latest Caselaw 4973 HP

IN THE HIGH COURT OF HIMACHAL PRADESH, SHIMLA

Ex. Pet No.3 of 2023 Decided on: 1st May, 2023

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    Puran Chand                                                       .....Petitioner




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                                                 Versus

    State of Himachal Pradesh                                     .....Respondents

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Ms. Justice Jyotsna Rewal Dua

Whether approved for reporting? 1

For the Petitioner: r Mr. B. Nandan Vasishta, Advocate.

For the Respondents: Mr. Y.P.S. Dhaulta, Mr. Rupinder Singh Thakur and Mr. Navlesh Verma,

Additional Advocates General with Ms. Seema Sharma, Deputy Advocate General.

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Jyotsna Rewal Dua, Judge

In furtherance of several orders passed in this

execution petition on different dates, learned Additional

Advocate General submits that judgment in question has now

been fully implemented and interest on all due and admissible

arrears has been credited in the bank account of the

petitioner.

Whether reporters of print and electronic media may be allowed to see the order?

2. Learned counsel for the petitioner does not dispute

this fact and submits that the judgment in question has now

been fully complied with by the respondents.

.

3. In view of the aforesaid submissions made by

learned counsel for the parties, this petition is disposed of

as fully satisfied. All pending applications, if any, also to

stand disposed of.

                                            Jyotsna Rewal Dua
    May 1st, 2023                                 Judge
         tarun      r