Himachal Pradesh High Court
Bhupinder Singh Thakur And Others vs . State Of H.P. And Others on 3 August, 2022
Author: Ajay Mohan Goel
Bench: Ajay Mohan Goel
Bhupinder Singh Thakur and others Vs. State of H.P. and others Execution Petition No. 25 of 2021 .
03.08.2022 Present: Mr. Parveen Chandel, Advocate, for the petitioners.
M/s Sumesh Raj, Dinesh Thakur & Sanjeev Sood, Additional Advocate Generals, with Mr. Amit Kumar Dhumal, Deputy Advocate General & Mr. Manoj Bagga, Assistant Advocate General, for respondents No. 1 and 2.
Mr. Rishi Tandan, Advocate, for respondent No. 3. Learned counsel for respondent No. 3 has drawn the attention of the Court to compliance affidavit dated 29.07.2022 filed on behalf of respondent No. 3 and stated that out of the four petitioners, only one has been found eligible for conferment of benefits and her case has been taken up with the State with the request that necessary grant be released, so that arrears can be paid to Smt. Uma Chauhan. As prayed for, the case is ordered to be listed on 7th September, 2022. In the meanwhile, the respondents are directed to ensure that the judgment in issue is complied with in letter and spirit.
(Ajay Mohan Goel) Judge August 03, 2022 (bhupender) ::: Downloaded on - 03/08/2022 20:04:00 :::CIS