Sanjeev Kumar vs . State Of H.P.
2023 Latest Caselaw 16800 HP

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Sanjeev Kumar vs. State of H.P.

Execution Petition No.23 of 2023

18.10.2023 Present: Mr. Dilip Sharma, Senior Advocate with Mr. Manish Sharma, Advocate, for the petitioners.

Mr. Anup Rattan, Advocate General with Mr. Rajan Kahol, Mr. Vishal Panwar and Mr. B.C. Verma, Additional Advocates General, for the respondents/ State.

r Learned Advocate General submits that decision

has been taken to implement the judgment sought to be

executed in the present petition, subject to outcome of Letters

Patent Appeal and in that regard, necessary orders shall be

passed within a period of three days.

Consequently, in view of the above, list on

20.10.2023.

(Sandeep Sharma) Judge

18th October, 2023 (reena)