Om Prakash & Anr vs State Of H.P. & Anr
2024 Latest Caselaw 16605 HP

Himachal Pradesh High Court

Om Prakash & Anr vs State Of H.P. & Anr on 6 November, 2024

Author: Tarlok Singh Chauhan

Bench: Tarlok Singh Chauhan

IN THE HIGH COURT OF HIMACHAL PRADESH SHIMLA

Ex. Pt. No. 898 of 2024. Date of Decision : 6th November, 2024.

Om Prakash & Anr. ...Petitioners.

Versus State of H.P. & Anr. ....Respondents. Coram:

The Hon'ble Mr. Justice Tarlok Singh Chauhan, Acting Chief Justice. The Hon'ble Mr. Justice Satyen Vaidya, Judge. Whether approved for reporting? No. For the Petitioner(s): Mr. Mukul Sood, Advocate. For the Respondents: Ms. Priyanka Chauhan, Dy. A.G.

Tarlok Singh Chauhan, Acting Chief Justice.

Learned counsel for the petitioners submits that the

judgment under execution stands fully complied with.

2. In this view of the matter, no other and further orders are

required to be passed in the instant petition and the same is closed

accordingly.

(Tarlok Singh Chauhan) Acting Chief Justice.

(Satyen Vaidya) Judge 6th November, 2024.

(jai)