Himachal Pradesh High Court
Jagat Ram Rana vs Himachal Pradesh Horticultural ... on 13 September, 2017
Bench: Sanjay Karol, Sandeep Sharma
IN THE HIGH COURT OF HIMACHAL PRADESH SHIMLA Execution Petition No. 84 of 2017 Date of Decision: 13.09.2017 ____ Jagat Ram Rana .....Petitioner.
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Versus Himachal Pradesh Horticultural Products Marketing & Processing Corporation Limited and Anr. ....Respondents. Coram:
The Hon'ble Mr. Justice Sanjay Karol, Acting Chief Justice. The Hon'ble Mr. Justice Sandeep Sharma, Judge. Whether approved for reporting?1 For the Petitioner: Mr. M.L. Sharma, Advocate.
For the Respondents: Mr. P.D. Nanda, Advocate.
_______ Sanjay Karol, ACJ. (oral) Learned counsel for the petitioner states that directions contained in judgment dated 11.7.2014, passed in CWP No. 4869 of 2014 titled as "Jagat Ram Rana v. HPMC and Anr.", stand complied with in its letter and spirit.
2. As such, present petition is disposed of as having become infructuous, reserving liberty to the petitioners to independently assail the order in appropriate proceedings, if need so arises. Pending applications, if any, also stand disposed of.
( Sanjay Karol),
Acting Chief Justice
13th September, 2017 ( Sandeep Sharma ),
Manjit Judge.
1
Whether reporters of the local papers may be allowed to see the judgment?
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