Dhirender Singh & Ors vs State Of H.P. & Ors
2025 Latest Caselaw 859 HP

Himachal Pradesh High Court

Dhirender Singh & Ors vs State Of H.P. & Ors on 14 May, 2025

Bench: Tarlok Singh Chauhan, Sushil Kukreja

IN THE HIGH COURT OF HIMACHAL PRADESH SHIMLA

                                           Ex. Pet. (T) No. 211/2024
                                           Decided on : 14.05.2025

Dhirender Singh & ors.                                        .....Petitioners

                             Versus

State of H.P. & ors.                                       ....Respondents

Coram:

The Hon'ble Mr. Justice Tarlok Singh Chauhan, Judge.
The Hon'ble Mr. Justice Sushil Kukreja, Judge.
Whether approved for reporting?1

For the Petitioners:         Mr. Devender Sharma, Advocate, vice
                             Mr. C. N. Singh, Advocate.
.
For the Respondents: Mr. Anup Rattan, A.G. with Mr.
                      Ramakant Sharma, Mr. Navlesh Verma,
                      Ms. Sharmila Patial, Mr. Sushant
                      Kaprate, Addl. A.Gs. and Mr. Raj Negi,
                      Dy.A.G. for respondents No. 1 to 4.
                      Mr. Anuj Bali, Advocate, for respondents
                      No. 5 and 6.
____________________________________________________________
Justice Tarlok Singh Chauhan, Judge (oral)

It is over an year that the respondents have failed to

execute the judgment in question under the garb that the matter

is sub judice before the Hon'ble Supreme Court, where stay has

been granted in two of the cases, i.e. SLP No. 23161/2024

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

(Diary No. 37523/2024), titled as State of H.P. vs. Kanta

Sharma and Special Leave Petition (Diary) No. 46260/2024,

titled as Vinay Kumari vs. State of H.P.

2 We notice that in Kanta Sharma's case, the Hon'ble

Supreme Court had passed a detailed order setting out therein

reasons why the judgment is being stayed. Likewise is the SLP

(Diary) No. 60557/2024, titled as State of H.P. Roop Lal

where the petitioner before the High Court had already retired.

But in four other cases, the Hon'ble Supreme Court has not

granted any stay as would be clear from the order dated

24.2.2025 passed by the Hon'ble Supreme Court in SLP (Civil)

Diary No. 2584/2025, titled as State of H.P. vs. Dhirender

Singh & ors.

3 In this view of the matter, the respondents are directed

to comply with the judgment in question in its letter and spirit

and file compliance report on 4.6.2025.

4 The petition stands allowed in the aforesaid terms.

(Tarlok Singh Chauhan) Judge

(Sushil Kukreja) 14.5.2025 Judge (pankaj)