Rajinder Singh vs The State Of Himachal Pradesh
2023 Latest Caselaw 5176 HP

         IN THE HIGH COURT OF HIMACHAL PRADESH, SHIMLA




                                                                           .

                                             Execution Petition No.151 of 2020
                                             Decided on: 04.05.2023





    Rajinder Singh                                            ....Petitioner.

                     Versus
    The State of Himachal Pradesh
    & others                                                  ...Respondents.

    Coram


    Hon'ble Mr. Justice Ajay Mohan Goel, Judge.
    Whether approved for reporting?1


    For the petitioner :            Mr. Lalit Kumar Sehgal, Advocate.

    For the respondents :           M/s Tejasvi Sharma, Baldev Negi,
                                    Pushpender Jaswal, Additional Advocate
                                    Generals, with Mr. Gautam Sood, Deputy


                                    Advocate General, for respondents No.1 to
                                    4­State.
                                    None for respondent No.5.




    Ajay Mohan Goel, Judge (Oral)

Learned Additional Advocate General informs the

Court that the judgment in issue stands complied with in letter and

spirit. Learned counsel for the petitioner endorses the same.

2. In this view of the same, this Execution Petition is

ordered to be closed. Pending miscellaneous applications, if any,

stand disposed of.

(Ajay Mohan Goel) Judge May 04, 2023 (Rishi)

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