Execution Petition No.87/2023 vs State Of H.P & Anr
2023 Latest Caselaw 17338 HP

IN THE HIGH COURT OF HIMACHAL PRADESH, SHIMLA Execution Petition No.87/2023. Date of Decision: 1st November, 2023. Sanjeev Singh & anr. .....Petitioners.

.

Versus

State of H.P & anr. .....Respondents. Coram The Hon'ble Mr. Justice Bipin Chander Negi, Judge.

Whether approved for reporting?1

For the Petitioners: Mr. Vikas Rajput, Advocate.

For the Respondents: Mr. Anup Rattan, Advocate General with Mr. Y.P.S. Dhaulta, Addl. Advocate General.

Bipin Chander Negi, Judge (oral).

In terms of previous order, learned Additional Advocate

General has placed on record order dated 31.10.2023, whereby the

claim of the petitioner has been considered and rejected in

furtherance of judgment dated 2nd January, 2023, passed in CWPOA

No.2317 of 2019, titled Sanjeev Singh & anr. vs. State of H.P

& anr.

2. In view of aforesaid, learned counsel for the petitioner

intends to file substantive petition challenging the consideration order.

3. Accordingly, the instant petition is disposed of in the

aforesaid terms, so also the pending application(s), if any.

(Bipin Chander Negi) Judge

1st November, 2023 (CS)

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