Vijay Kumar vs State Of H.P. & Others
2024 Latest Caselaw 16829 HP

Himachal Pradesh High Court

Vijay Kumar vs State Of H.P. & Others on 11 November, 2024

Author: Tarlok Singh Chauhan

Bench: Tarlok Singh Chauhan

IN THE HIGH COURT OF HIMACHAL PRADESH, SHIMLA Execution Petition No. 1036 of 2024 Date of decision : 11.11.2024.

Vijay Kumar                                      ...Petitioner.
                       Versus
State of H.P. & others                           ...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?1 For the petitioner : Mr. Vijay Kumar, Advocate.

For the respondents : Mr. Anup Rattan, Advocate General with Mr. Gobind Korla, Addl. A.G.

Tarlok Singh Chauhan, Acting Chief Justice (Oral)

In compliance to the judgment sought to be executed,

the respondents have passed a consideration order, thereby

rendering the instant petition infructuous. Accordingly, the instant

petition is dismissed as having been rendered infructuous. However,

in case the petitioner still feels aggrieved with the consideration

order, he is at liberty to assail the same strictly in accordance with

law. Pending applications, if any, also stand disposed of.

(Tarlok Singh Chauhan) Acting Chief Justice.

                                               (Satyen Vaidya)
11th November, 2024                                Judge
      (kck)

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