Narender Singh Thakur & Ors vs State Of H.P. & Ors
2024 Latest Caselaw 8989 HP

Himachal Pradesh High Court

Narender Singh Thakur & Ors vs State Of H.P. & Ors on 5 July, 2024

Author: Jyotsna Rewal Dua

Bench: Jyotsna Rewal Dua

IN THE HIGH COURT OF HIMACHAL PRADESH AT SHIMLA Ex.Pet.(T) No.117 of 2024 Decided on: 5th July, 2024 _________________________________________________________________

.

Narender Singh Thakur & Ors. ....Petitioners

Versus State of H.P. & Ors. ...Respondents

_________________________________________________________________

Coram Ms. Justice Jyotsna Rewal Dua

1 Whether approved for reporting?

____________________________________________________________ For the petitioners: Mr. Inder Sharma, Advocate.

For the respondents: Mr. Anup Rattan, Advocate General with Mr. L.N.Sharma, Additional Advocate General.

Jyotsna Rewal Dua, Judge

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

Advocate General, accepts notice on behalf of the

respondents.

2. Learned Additional Advocate General has placed

on record a copy of instructions memo dated 04.07.2024 and

on that basis submits that the consideration order in

compliance to the judgment dated 14.03.2024, rendered in

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

CWPOA No.2782 of 2019, has been passed.

3. This position is not disputed by learned counsel

for the petitioners. Hence, the present execution petition is

.

disposed of as the respondents have now passed the

consideration order. However, liberty is reserved to the

petitioners to seek appropriate remedy for redressal of their

surviving grievances, if any.

Pending miscellaneous application(s), if any, also

to stand disposed of.

Jyotsna Rewal Dua Judge July 05, 2024 R.Atal