Decided On: 01.04.2025 vs State Of Himachal Pradesh & Another
2025 Latest Caselaw 131 HP

Himachal Pradesh High Court

Decided On: 01.04.2025 vs State Of Himachal Pradesh & Another on 1 April, 2025

Author: Ajay Mohan Goel

Bench: Ajay Mohan Goel

                                                                         2025:HHC:8600


     IN THE HIGH COURT OF HIMACHAL PRADESH, SHIMLA

                      Execution Petition No.154 of 2025 in
                      CWP No.11189 of 2024
                      Decided on: 01.04.2025
Vijay Kumar & others                   ... Petitioners
                 Versus

State of Himachal Pradesh & another                       ... Respondents
Coram
Hon'ble Mr. Justice Ajay Mohan Goel, Judge.
Whether approved for reporting?1
____________________________________________________            _
For the petitioners     :     Mr. Mehar Chand Thakur, Advocate.
For the respondents             :
                           Mr. Pushpinder Jaswal, Additional
                           Advocate General.
Ajay Mohan Goel, Judge (Oral)

Notice. Mr. Pushpinder Jaswal, learned Additional

Advocate General, accepts notice on behalf of the respondent.

2. Learned Additional Advocate General submits that

appropriate orders in terms of the judgment in issue shall positively

be passed by the Authority concerned within a period of three weeks

from today. His statement is taken on record.

3. These proceedings are accordingly closed, with liberty to

the petitioners to seek the revival thereof, if the needful is not done

within a period of three weeks from today by the Authority

concerned. Pending miscellaneous application(s), if any also stand

disposed of accordingly.

(Ajay Mohan Goel) Judge April 01, 2025 (Rishi)

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