Om Prakash vs State Of Himachal Pradesh & Ors
2024 Latest Caselaw 13856 HP

Himachal Pradesh High Court

Om Prakash vs State Of Himachal Pradesh & Ors on 13 September, 2024

IN THE HIGH COURT OF HIMACHAL PRADESHAT SHIMLA Execution Petition No.395 of 2023 Decided on: 13th September, 2024 __________________________________________________________

.

Om Prakash ...Petitioner

Versus State of Himachal Pradesh & Ors. ...Respondents

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

For the petitioner: Mr. Rishi Tandon, Advocate.

For respondents: Mr. Pushpinder Jaswal, Additional Advocate General.

Ranjan Sharma, Judge(Oral)

Learned counsel for the petitioner states

that the judgment dated 18.05.2023, has been

complied with.

In view of this, nothing survives and the

present execution proceedings are closed. Pending

application(s), if any, shall also stand disposed of.

(Ranjan Sharma) Judge September 13, 2024 (Chiranjeev)

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