Decided On : 3Rd October vs State Of H.P. & Ors
2024 Latest Caselaw 14843 HP

Himachal Pradesh High Court

Decided On : 3Rd October vs State Of H.P. & Ors on 3 October, 2024

Author: Vivek Singh Thakur

Bench: Vivek Singh Thakur

2024:HHC:9500

IN THE HIGH COURT OF HIMACHAL PRADESH AT SHIMLA Execution Petition No.444 of 2023 in CWP No.8820 of 2022.

Decided on : 3rd October, 2024 __________________________________________________________ Rujgari Ram ....Petitioner

Versus

State of H.P. & ors. ....Respondents

Coram Hon'ble Mr. Justice Vivek Singh Thakur, Judge Hon'ble Mr. Justice Ranjan Sharma, Judge 1Whether approved for reporting?

For the petitioner: Mr. A.K. Gupta, Advocate.

For the respondents: Mr. Ramakant Sharma, Additional Advocate General, for respondents No.1 to 4-State.

Mr. Tek Ram Sharma, Advocate, for respondent No.5-Accountant General [A&E].

Vivek Singh Thakur, Judge [Oral]

Learned counsel for respondent No.5 has

placed on record photocopy of Authorization/Intimation

Slip of PPO dated 01.10.2024, claiming that

authorization for releasing/disbursing pension to

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

-2- 2024:HHC:9500

petitioner has been issued.

In view of above, matter is closed with liberty

to petitioner to avail appropriate remedy including filing

of fresh Execution Petition for redressal of his grievance,

if any, survives.

(Vivek Singh Thakur) Judge

(Ranjan Sharma) Judge October 03, 2024 (Shivender)