Bali Ram vs State Of H.P. & Ors
2024 Latest Caselaw 14944 HP

Himachal Pradesh High Court

Bali Ram vs State Of H.P. & Ors on 4 October, 2024

Author: Jyotsna Rewal Dua

Bench: Jyotsna Rewal Dua

IN THE HIGH COURT OF HIMACHAL PRADESH, SHIMLA Execution Petition No.984 of 2024 Date of decision: 04.10.2024

Bali Ram. ...Petitioner.

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

Coram:

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

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

Jyotsna Rewal Dua, Judge

Learned counsel for the petitioner seeks

permission to withdraw the petition at this stage with liberty

to file appropriate proceedings in accordance with law at an

appropriate stage, if necessity so arises in future.

2. In view of above, this execution petition stands

disposed of with liberty to the petitioner as prayed for.

Pending miscellaneous application(s), if any, shall also

stands disposed of.

Jyotsna Rewal Dua 4 October, 2024 th Judge (Pardeep)

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