Decided On: 26.09.2024 vs State Of Hp And Another
2024 Latest Caselaw 14591 HP

Himachal Pradesh High Court

Decided On: 26.09.2024 vs State Of Hp And Another on 26 September, 2024

Author: Ajay Mohan Goel

Bench: Ajay Mohan Goel

                                                                     2024:HHC:9159




    IN THE HIGH COURT OF HIMACHAL PRADESH, SHIMLA

                                            Execution Petit. No. 856 of 2024




                                                                         .
                                            Decided on:              26.09.2024





      Rakesh Sharma                                                          ....Petitioners

                       Versus





      State of HP and another                                             ...Respondents
      Coram
      The Hon'ble Mr. Justice Ajay Mohan Goel, Judge.





      Whether approved for reporting?1
      For the petitioner    :    Mr. Suneel Awasthi, Advocate

      For the respondents           :       Mr. Pushpender Jaswal, Addl. AG.

      Ajay Mohan Goel, Judge                (Oral)

Learned Counsel for the petitioner submits that now

the order stands complied with and the Authority concerned has

rejected the representation of the petitioner. The execution petition

is accordingly closed and disposed of, with liberty, as prayed for, to

the petitioner to assail the subsequent order passed by the

Authority concerned.

                                                            (Ajay Mohan Goel)





      September 26, 2024                                             Judge
          (narender)




      1       Whether reporters of the local papers may be allowed to see the judgment?