Vishal Kumar vs State Of H.P. & Anr
2024 Latest Caselaw 10348 HP

Himachal Pradesh High Court

Vishal Kumar vs State Of H.P. & Anr on 25 July, 2024

Author: Jyotsna Rewal Dua

Bench: Jyotsna Rewal Dua

IN THE HIGH COURT OF HIMACHAL PRADESH, SHIMLA

Execution Petition No.695 of 2024 Date of decision: 25.07.2024

.

Vishal Kumar. ...Petitioner Versus State of H.P. & Anr. ...Respondents

Coram:

Ms. Justice Jyotsna Rewal Dua, Judge.

Whether approved for reporting?1

For the petitioner : Mr. Devender Sharma, Advocate.

For the respondents : Mr. L.N. Sharma, Additional r Advocate General, the for

respondents/State.

Jyotsna Rewal Dua, Judge

Notice. Mr. L.N. Sharma, Additional Advocate

General, appears and waives service of notice on behalf of

the respondents. Learned Additional Advocate General

placed on record the copy of consideration order dated

10.06.2024 and submits that judgment in question is duly

complied with. In view of this, learned counsel for the

petitioner sought permission to withdraw the present

Execution Petition with liberty to seek to appropriate remedy

as may be available to him for the redressal of his surviving

grievances, if any, in accordance with law. Granting such

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

liberty, the present execution petition is dismissed as

withdrawn.

.

Pending miscellaneous application(s), if any, shall

also stand dismissed.

Jyotsna Rewal Dua 25 July, 2024 th Judge (Pardeep)

r to