Pawan Kumar vs . Virender Kumar
2024 Latest Caselaw 15928 HP

Citation : 2024 Latest Caselaw 15928 HP
Judgement Date : 28 October, 2024

Himachal Pradesh High Court

Pawan Kumar vs . Virender Kumar on 28 October, 2024

Author: Sushil Kukreja

Bench: Sushil Kukreja

Pawan Kumar Vs. Virender Kumar

Cr. Revision No.316 of 2024

28.10.2024 Present: Ms. Pooja Tjhakur, Advocate, vice Mr. Ravinder Singh Chandel, Advocate, for the petitioner.

Mr. Mehar Chand Thakur, Advocate, for the respondent.

Order dated 30.05.2024 has not been complied with

by the petitioner, despite the last opportunity granted by this

Court in this regard. Therefore, this Court is left with no other

option, but to withdraw the interim protection granted to him,

vide order dated 30.05.2024. The respondent is at liberty to

get the judgment of conviction/order of sentence passed by

learned trial Court executed in accordance with law.

List for hearing on admission on 18.11.2024.





                                                                                                    (Sushil Kukreja)
             October 28, 2024                                                                           Judge
                 (VH)




              VIRENDER

DN: C=IN, O=HIGH COURT OF HIMACHAL PRADESH, OU=HIGH COURT OF HIMACHAL PRADESH SHIMLA, Phone= 3c5f9e29e91dda973d928ffd06d59832d2dd97b9e2898117bfa73899 0a0ea7ba, PostalCode=171001, S=Himachal Pradesh, SERIALNUMBER= fed3018c26866cd3d598cb3749b3fb29d4abef4b84983689d027cb64

BAHADUR 5c9bb134, CN=VIRENDER BAHADUR Reason: I am approving this document Location: