Himachal Pradesh High Court
Randeep Singh vs State Of Himachal Pradesh & Others on 26 December, 2019
Author: Vivek Singh Thakur
Bench: Vivek Singh Thakur
IN THE HIGH COURT OF HIMACHAL PRADESH, SHIMLA
Ex. Petition No. 62 of 2019
Date of decision: 26.12.2019
.
Randeep Singh. ...Petitioner.
Versus
State of Himachal Pradesh & others. ...Respondents.
Coram
The Hon'ble Mr. Justice Vivek Singh Thakur, Judge.
Whether approved for reporting?1
For the Petitioner: Ms.Babita, Advocate, vice Mr.A.K. Gupta,
Advocate.
For the Respondents: Mr.R.P. Singh and Ms.Seema Sharma,
r Additional Advocate Generals.
Vivek Singh Thakur, Judge (oral)
This Execution Petition is disposed of as satisfied, as respondents have complied with the order passed by this Court and it is expected from the Office of Accountant General to finalize the case of the petitioner at the earliest.
(Vivek Singh Thakur), th 26 December, 2019 Judge.
(Keshav) Whether the reporters of the local papers may be allowed to see the Judgment? Yes ::: Downloaded on - 26/12/2019 20:28:03 :::HCHP