Himachal Pradesh High Court
Randeep Singh And Another vs State Of H.P. And Others on 14 October, 2020
Bench: Tarlok Singh Chauhan, Jyotsna Rewal Dua
IN THE HIGH COURT OF HIMACHAL PRADESH,
SHIMLA.
Ex. Petition No. 156 of 2020
.
in CWP No. 5518 of 2013.
Decided on: 14.10.2020
Randeep Singh and another ...Petitioners.
Versus
State of H.P. and others ...Respondents.
___________________________________________________________________
Coram:
Hon'ble Mr. Justice Tarlok Singh Chauhan, Judge.
Hon'ble Ms. Justice Jyotsna Rewal Dua, Judge.
Whether approved for reporting? 1 No
For the Petitioners: Mr. Lakshay Parihar, Advocate, Proxy
Counsel.
For the Respondents: Mr. Ashok Sharma, Advocate General, with
Mr. Vinod Thakur, Mr. Vikas Rathore, Mr.
Shiv Pal Manhans, Addl. A.Gs., Mr.
Bhupinder Thakur, Ms. Seema Sharma and
Mr. Yudhbir Singh Thakur, Dy. A.Gs.
Proceedings convened through Video
Conference.
_________________________________________________________
Justice Tarlok Singh Chauhan, J.(Oral)
Issue notice. Mr. Bhupinder Thakur, learned Deputy Advocate General, appears and waives service of notice on behalf of the respondents.
2. The execution petition is disposed of with a direction to the respondents to comply with the order dated 01.08.2013 passed by this Court in CWP No. 5518 of 2013, 1 Whether reporters of the local papers may be allowed to see the judgment? yes ::: Downloaded on - 14/10/2020 20:21:21 :::HCHP 2 titled Randeep Singh and another vs. State of H.P. and .
others and compliance affidavit be filed within a period of eight weeks.
3. For compliance, list on 09.12.2020.
(Tarlok Singh Chauhan) Judge 14 October, 2020.
th
(GR)
r to (Jyotsna Rewal Dua)
Judge
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