Execution Petition No.125/2023 vs The Executive Engineer
2023 Latest Caselaw 13508 HP

IN THE HIGH COURT OF HIMACHAL PRADESH, SHIMLA Ex. Petition Nos.125, 127, 132, 137 to 140/2023.

Date of Decision: 13th September, 2023.

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1. Execution Petition No.125/2023

Ram Singh alias Ram Lal .....Petitioner.

Versus

The Executive Engineer, HPPWD Division, Dharampur.

.....Respondent.

2. Execution Petition No.127/2023 Kamla Devi .....Petitioner.

Versus

The Executive Engineer, HPPWD Division, Dharampur.

.....Respondent.

3. Execution Petition No.132/2023 Hem Singh r ....Petitioner.

Versus

The Executive Engineer, HPPWD Division, Dharampur.

.....Respondent.

4. Execution Petition No.137/2023 Seeta Devi ....Petitioner.

Versus

The Executive Engineer, HPPWD Division, Dharampur.

.....Respondent.

5. Execution Petition No.138/2023

Daulat Ram alias Surinder Kumar ....Petitioner.

Versus

The Executive Engineer, HPPWD Division, Dharampur.

.....Respondent.

6. Execution Petition No.139/2023 Godda Devi ....Petitioner.

Versus

The Executive Engineer, HPPWD Division, Dharampur.

.....Respondent.

7. Execution Petition No.140/2023 Neela Devi ....Petitioner.

Versus

.

The Executive Engineer, HPPWD Division, Dharampur.

.....Respondent.

Coram The Hon'ble Mr. Justice Vivek Singh Thakur, Judge. The Hon'ble Mr. Justice Bipin Chander Negi, Judge.

Whether approved for reporting?1

For the Petitioner(s): Mr. Ajeet Singh Saklani, Advocate, in all petitions.

[

For the Respondents: Mr. Anup Rattan, Advocate General with Mr. Ramakant Sharma, Addl. AG, in all

petitions.

Vivek Singh Thakur, Judge (oral).

Order passed by the Court in Writ Petitions, for execution

whereof, present Execution Petitions have been filed, stands complied

with. Therefore, no further order is required to be passed in these

Execution Petitions and, accordingly, these petitions are closed and

disposed of, so also the pending application(s), if any.

(Vivek Singh Thakur)

Judge

(Bipin Chander Negi)

Judge

13th September, 2023 (CS)

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