Jagdish Chand vs State Of Himachal Pradesh And Others
2024 Latest Caselaw 17315 HP

Himachal Pradesh High Court

Jagdish Chand vs State Of Himachal Pradesh And Others on 13 November, 2024

Author: Ajay Mohan Goel

Bench: Ajay Mohan Goel

IN THE HIGH COURT OF HIMACHAL PRADESH, SHIMLA

                                        Execution Petit. No. 848 of 2024
                                        Decided on:             13.11.2024
  Jagdish Chand                                                        ....Petitioner

                   Versus

  State of Himachal Pradesh and others                              ...Respondents
  Coram
  The Hon'ble Mr. Justice Ajay Mohan Goel, Judge.
  Whether approved for reporting?1
  For the petitioner    :    Mr. Vijay Kumar, Advocate.

  For the respondent            :       Mr. Pushpender Jaswal, Addl. AG.
  Ajay Mohan Goel, Judge                (Oral)

Learned Additional Advocate General submits that the

judgment in issue now stands complied with and appropriate

orders has been passed by the Authority concerned. Learned

Counsel for the petitioner submits that these proceedings be closed

but liberty be reserved to the petitioner to assail the order passed

by the Authority concerned. Accordingly, these proceedings are

closed, with liberty as prayed for.

                                                        (Ajay Mohan Goel)
  November 13, 2024                                             Judge
      (narender)




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