Suraj Mani vs . State Of H.P. & Others
2024 Latest Caselaw 14747 HP

Himachal Pradesh High Court

Suraj Mani vs . State Of H.P. & Others on 1 October, 2024

Author: Vivek Singh Thakur

Bench: Vivek Singh Thakur

Suraj Mani vs. State of H.P. & others

Execution Petition (T) No.170 of 2024

01.10.2024 Present: Mr.Devinder Kumar Sharma, Advocate, vice Mr.Chandernarayan Singh, Advocate, for the petitioner.

Mr.Manoj Chauhan, Additional Advocate General, for the respondents.

Learned counsel appearing for the petitioner

has placed on record copy of E-Challan dated 06.09.2024

with respect to deposit of the NPS amount of Government

Contribution.

In view of above, respondents are directed to

ensure further steps to be taken within two weeks for

compliance of judgment passed by the Court.

List for compliance report on 05.11.2024.

(Vivek Singh Thakur) Judge

(Ranjan Sharma) Judge October 1, 2024 (Purohit)

SUBHASH DN: C=IN, O=HIGH COURT OF HIMACHAL PRADESH, OU=HIGH COURT OF HIMACHAL PRADESH SHIMLA, Phone= 3418061207364d8c002725dfc58ff116f678c3d39289db29b992cce8 75905119, PostalCode=171001, S=Himachal Pradesh,

CHAND SERIALNUMBER= 5ce240fac0e1267843f29509683d09a9912af10edc4e6cd2ed5d4a8c 30134c1b, CN=SUBHASH CHAND DHIMAN Reason: I am the author of this document

DHIMAN Location:

Date: 2024.10.03 10:07:35+05'30' Foxit PDF Reader Version: 2024.3.0