Ravi Palsra vs . State Of H.P. And Another
2023 Latest Caselaw 5123 HP

Ravi Palsra Vs. State of H.P. and another

Ex. Pet. No. 193 of 2022

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03.05.2023 Present: Mr. Vikas Rajput, Advocate, for the petitioner.

M/s Tejesvi Sharma, Pushpender Jaswal and Baldev Negi, Additional Advocate Generals, with Mr. Gautam Sood, Deputy Advocate General, for the

respondents.

Learned counsel for the petitioner submits that

compliance to the judgment yet is not in letter and spirit of the

judgment and the Execution Petition is still subsisting. On his

request, three weeks' time is granted to the petitioner to file a

counter to the compliance affidavit as to how the judgment in

question has not been complied with fully.

(Ajay Mohan Goel)

Judge May 03, 2023

(bhupender)