Decided On: 06.08.2024 vs State Of Hy.P. & Others
2024 Latest Caselaw 11194 HP

Himachal Pradesh High Court

Decided On: 06.08.2024 vs State Of Hy.P. & Others on 6 August, 2024

Author: Ajay Mohan Goel

Bench: Ajay Mohan Goel

                                                              2024:HHC:6454
         IN THE HIGH COURT OF HIMACHAL PRADESH, SHIMLA

                                             Execution Petition No.35 of 2024
                                             in CWPOA No.1415 of 2020
                                             Decided on: 06.08.2024




                                                                          .
    Rishi Dev Singh                                                ... Petitioner





                       Versus
    State of HY.P. & others                   ... Respondents
    Coram
    Hon'ble Mr. Justice Ajay Mohan Goel, Judge.





    Whether approved for reporting?1
    _____________________________________________________
    For the petitioner      :     Mr. Vivek Singh Thakur, Advocate.
    For the respondents             :        Mr. Pushpinder Jaswal, Additional





                                             Advocate General.
    Ajay Mohan Goel, Judge (Oral)

As the order in issue stands complied with because the

appropriate Authority has passed an order of consideration, present

proceedings are closed with liberty to the petitioner that in case if so

advised the petitioner may assail the subsequent orders passed by

the Authority concerned in accordance with law.

2. Pending miscellaneous applications, if any, also stand

disposed of.

(Ajay Mohan Goel) Judge August 06, 2024 (Rishi)

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