Surender Kumar & Ors vs State Of Hp & Anr
2023 Latest Caselaw 4980 HP

IN THE HIGH COURT OF HIMACHAL PRADESH AT SHIMLA

Ex. Pet (T) No.209 of 2020 Decided on: 1st May, 2023

.

_________________________________________________________________

Surender Kumar & Ors. ....Petitioners

Versus

State of HP & Anr. ...Respondents _________________________________________________________________ Coram Hon'ble Ms. Justice Jyotsna Rewal Dua, Judge

1 Whether approved for reporting?

For the petitioners:

r to _________________________________________________________________ Mr. Adarsh K. Vashista, Advocate.

For the respondents: Mr. Y.P.S. Dhaulta, Additional Advocate General. .

Jyotsna Rewal Dua, Judge

Learned counsel for the petitioners submits that

in view of the pendency of the litigation before the Hon'ble

Apex Court, he is under instructions not to press the present

execution petition at this stage. However, liberty be reserved

to the petitioners to seek appropriate remedy in accordance

with law at an appropriate stage. Prayer is not opposed for the

respondents.

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

2. In view of the aforesaid submission, this execution

petition is closed at this stage. However, liberty is reserved for

the petitioners to seeks appropriate remedy in accordance with

.

law at an appropriate stage. The pending miscellaneous

application(s), if any, also stand disposed of.

Jyotsna Rewal Dua

Judge May 1, 2023 R.Atal