Avtar Singh & Ors vs State Of H.P. & Ors
2024 Latest Caselaw 17893 HP

Himachal Pradesh High Court

Avtar Singh & Ors vs State Of H.P. & Ors on 21 November, 2024

Author: Jyotsna Rewal Dua

Bench: Jyotsna Rewal Dua

IN THE HIGH COURT OF HIMACHAL PRADESH, SHIMLA

Ex. Pet. No.1046 of 2024 Date of decision: 21.11.2024

Avtar Singh & Ors. ...Petitioners.

Versus

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

Coram:

Ms. Justice Jyotsna Rewal Dua, Judge. Whether approved for reporting?

For the petitioner : Mr. Shekhar Badola, Advocate.

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

Jyotsna Rewal Dua, Judge

Learned Additional Advocate General has placed

on record copy of consideration order dated 04.10.2024

passed by the respondents pursuant to the decision dated

30.05.2024 rendered in CWP No.4906 of 2024 (Avtar Singh &

Ors. vs. State of H.P. & Ors.).

2. In view of consideration order passed by the

respondents, this execution petition is disposed of reserving

liberty to the petitioners to seek appropriate remedy for the

redressal of their grievances, in accordance with law.

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

Pending miscellaneous application(s), if any, shall

also stand disposed of.

Jyotsna Rewal Dua 21 November, 2024 st Judge (Pardeep)