Himachal Pradesh High Court
Ajay Singh & Ors vs State Of H.P. & Ors on 21 August, 2020
Bench: Tarlok Singh Chauhan, Jyotsna Rewal Dua
IN THE HIGH COURT OF HIMACHAL PRADESH, SHIMLA.
Ex.P. No. 90 of 2020
.
Decided on: 21.08.2020
Ajay Singh & Ors. ...Petitioners
Versus
State of H.P. & Ors. ...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 : r Mr. Vikas Rajput, Advocate.
For the Respondents : Mr. Ashok Sharma, A.G. with Mr. Ranjan
Sharma, Mr. Vinod Thakur, Mr. Vikas
Rathour, Addl. A.Gs., Mr. Bhupinder Thakur
and Ms. Seema Sharma, Dy. A.Gs.
(Through Video Conferencing)
Tarlok Singh Chauhan, Judge (Oral)
The execution petition is disposed of with a direction to the respondents to comply with the order dated 01.01.2013 passed in CWP No. 10871 of 2012, titled Ajay Singh & Ors. vs. State of H.P. & ors. and compliance affidavit be filed before the next date of hearing.
For compliance, list on 01.10.2020.
(Tarlok Singh Chauhan) Judge (Jyotsna Rewal Dua) 21 August, 2020.
st Judge (sanjeev) 1 Whether reporters of the local papers may be allowed to see the judgment? yes ::: Downloaded on - 22/08/2020 20:21:23 :::HCHP