_________________________________________________________________ vs State Of Hp & Anr
2024 Latest Caselaw 14816 HP

Himachal Pradesh High Court

_________________________________________________________________ vs State Of Hp & Anr on 3 October, 2024

Author: Jyotsna Rewal Dua

Bench: Jyotsna Rewal Dua

IN THE HIGH COURT OF HIMACHAL PRADESH AT SHIMLA Ex.Pet No. 946 of 2024 Decided on: 3rd October, 2024 _________________________________________________________________ Ajay Thakur ....Petitioner

Versus State of HP & Anr ...Respondents _________________________________________________________________

Coram

Ms. Justice Jyotsna Rewal Dua, 1 Whether approved for reporting?

____________________________________________________________ For the petitioner: Mr. Nikhil Katwal, Advocate.

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

Jyotsna Rewal Dua, Judge

Notice. M.L. Sharma, leaned Additional Advocate

General accepts service of notice on behalf of the

respondents.

2. Learned Additional Advocate General has placed

on record a copy of instructions memo dated 01.10.2024,

stating therein that in compliance to the judgment dated

27.05.2024, rendered in CWP No. 4692 of 2024 ( Ajay

Thakur Vs. State of H.P. and Anr.) , case of the petitioner

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

was considered and a detailed order was passed on

01.10.2024. Copy of the office order dated 01.10.2024, has

also been appended alongwith the instructions memo.

3. Taking note of the above aspect, this execution

petition is disposed of, at this stage, however, liberty is

reserved to the petitioner to seek appropriate remedy in

accordance with law, in case necessity so arises in future, for

redressal of his surviving grievances.

Pending miscellaneous application(s), if any, also

to stand disposed of.

Jyotsna Rewal Dua Judge October 03, 2024 R.Atal