Himachal Pradesh High Court

Dr. Hem Raj Sharma vs Hpu & Anr on 1 July, 2024

Author: Jyotsna Rewal Dua

Bench: Jyotsna Rewal Dua

IN THE HIGH COURT OF HIMACHAL PRADESH, SHIMLA

Execution Petition No.603/2024

Decided on: 01.07.2024

Dr. Hem Raj Sharma .....Petitioner

Versus

HPU & Anr. ......Respondents ............................................................................................. Coram Ms. Justice Jyotsna Rewal Dua, Judge.

Whether approved for reporting?1

For the petitioner: Mr. Mandeep Chandel, Advocate.

For the respondents: Ms. Archna Dutt, Advocate, for respondent No.1.

Ms. Avni Kochhar, Deputy Advocate General, for respondent No.2.

Jyotsna Rewal Dua, J

Learned counsel for the petitioner submits that pursuant to

decision dated 25.07.2023 rendered in CWP No.4759/2023, the

respondents have now passed the consideration order. However, the

arrears due to the petitioner have been restricted there for a period of 3

years prior to the filing of the petition. He, therefore, submits that

petitioner be permitted to withdraw the execution petition, however, he

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

be granted liberty to assail the consideration order in accordance with

law.

It goes without saying that in case the petitioner is

aggrieved against the consideration order, he is at liberty to seek

appropriate remedy as may be available to him in-law. Accordingly, the

instant petition is disposed of as withdrawn. Pending miscellaneous

applications, if any, shall also stand disposed of.





    July 01, 2024
                           r         to               Jyotsna Rewal Dua
                                                            Judge

            (rohit)