Bishan Lal(Since Deceased) ... vs State Of H.P. & Others
2023 Latest Caselaw 17099 HP

IN THE HIGH COURT OF HIMACHAL PRADESH, SHIMLA

Execution Petition No.243 of 2023 Date of Decision: 30.10.2023

.

_______________________________________________________

Bishan Lal(since deceased) through LRs .......Petitioner

Versus

State of H.P. & Others ... Respondents ______________________________________________________ Coram:

Hon'ble Mr. Justice Sandeep Sharma, Judge. Whether approved for reporting? 1

For the Petitioner:

r to Mr. Piyush Agnihotri, Proxy Counsel vice Mr. Virender Thakur, Advocate.

For the Respondents: Mr. Rajan Kahol, Mr. Vishal Panwar and Mr.

B.C.Verma, Additional Advocate Generals with Mr. Ravi Chauhan and Ms. Sunaina, Deputy Advocate Generals.

_______________________________________________________ Sandeep Sharma, Judge(oral):

Pursuant to order dated 13.10.2023, learned Additional

Advocate General has placed on record compliance affidavit filed under the

signature of Superintending Engineer, Jal Shakti Circle, Shimla-9, perusal

whereof reveals that mandate contained in the judgment sought to be

executed stands complied with subject to outcome of LPA. Aforesaid

compliance affidavit is taken on record.

2. In view of the above, nothing remains to be adjudicated in the

present proceedings and accordingly same are closed. However, liberty is

reserved is reserved to the petitioner to get the present proceedings revived

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

in case consequential benefits in terms of compliance are not released

within a period of six weeks. Pending applications, if any, also stands

disposed of.

.

                                                       (Sandeep Sharma),
                                                             Judge
    October 30, 2023
        (shankar)





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