Himachal Pradesh High Court
Mukesh Kumari & Ors vs State Of Himachal Pradesh & Ors on 28 November, 2019
Bench: Dharam Chand Chaudhary, Anoop Chitkara
IN THE HIGH COURT OF HIMACHAL PRADESH, SHIMLA.
.
Ex. Petition No. 16 of 2019
Date of decision: November 28, 2019.
Mukesh Kumari & ors. .....Petitioners.
Versus
State of Himachal Pradesh & ors. .....Respondent.
Coram
The Hon'ble Mr. Justice Dharam Chand Chaudhary, Judge.
The Hon'ble Mr. Justice Anoop Chitkara, Judge.
Whether approved for reporting? 1 No.
For the petitioners : Mr. Karan Singh Parmar, Advocate.
For the respondents : Mr. Vikas Rathore, Mr. Hemanshu
Mishra, Addl. AGs with Mr. Manoj
Bagga, Asstt. AG for respondents
No. 1 and 2.
Mr. Narender Sharma, Advocate, for
respondent No. 3. .
Dharam Chand Chaudhary, J. (Oral)
Learned Additional Advocate General submits that in compliance to the orders passed on the previous date, due and admissible amount i.e. `5,77,93,000/- by way of arrears in terms of the judgment sought to be executed stand deposited in the Registry of this Court. Written instructions to this effect have also been placed on record. Annexed to the written instructions is also the bank draft in the sum of `5,77,93,000/-.
2. Being so, the judgment sought to be executed stand implemented. This petition is accordingly dismissed as satisfied.
1Whether the reporters of the local papers may be allowed to see the Judgment? yes.
::: Downloaded on - 30/11/2019 20:24:14 :::HCHP 2As regard the amount in question, its release shall depend upon the outcome of the review petition filed by the respondent-State .
against the judgment sought to be executed.
(Dharam Chand Chaudhary), Judge.
(Anoop Chitkara),
November 28, 2019 Judge.
( vs) r
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