_________________________________________________________________ vs State Of Hp & Ors
2024 Latest Caselaw 14845 HP

Himachal Pradesh High Court

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

Author: Jyotsna Rewal Dua

Bench: Jyotsna Rewal Dua

IN THE HIGH COURT OF HIMACHAL PRADESH AT SHIMLA Ex.Pet No. 742 of 2024 Decided on: 3rd October, 2024 _________________________________________________________________ Lal Chand ....Petitioner

Versus State of HP & Ors ...Respondents _________________________________________________________________

Coram

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

____________________________________________________________ For the petitioner: Ms. Babita, Advocate vice Mr. A.K. Gupta, Advocate.

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

Jyotsna Rewal Dua, Judge

Learned Additional Advocate General has placed

on record a copy of compliance affidavit, stating therein that

the judgment in question stands duly complied with.

Above position is admitted by learned counsel for

the petitioner. In view of this, the present execution petition

is disposed as fully satisfied.

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

Pending miscellaneous application(s), if any, also

to stand disposed of.

Jyotsna Rewal Dua Judge October 03, 2024 R.Atal