Decided On 20Th November 2024 vs State Of Himachal Pradesh And Others
2024 Latest Caselaw 17782 HP

Himachal Pradesh High Court

Decided On 20Th November 2024 vs State Of Himachal Pradesh And Others on 20 November, 2024

Author: Ajay Mohan Goel

Bench: Ajay Mohan Goel

2024:HHC:11876


     IN THE HIGH COURT OF HIMACHAL PRADESH AT SHIMLA
                                 Ex. Petition No. 111 of 2022
                                 Decided on 20th November 2024
Sh. Atma Ram and another
                                                        ...Petitioners
                           Versus
State of Himachal Pradesh and others
                                                       ...Respondents
Coram

Hon'ble Mr. Justice Ajay Mohan Goel, Judge
1
Whether approved for reporting?
For the petitioners:       Mr. C.N. Singh, Advocate.

For the respondents:       Mr.  Pushpinder       Jaswal,      Additional
                           Advocate General.

Ajay Mohan Goel, Judge (Oral)

The Court stands informed that the judgment,

execution whereof is being sought, has been stayed by the Hon'ble

Division Bench in a Letters Patent Appeal.

2. In this view of the matter, these proceedings are closed

with liberty to the petitioner to approach the Court afresh after the

adjudication of the execution.

(Ajay Mohan Goel) Judge

November 20, 2024 (Vinod)