Himachal Pradesh High Court
Nek Ram Verma vs The State Of Himachal Pradesh & Others on 7 January, 2015
Bench: Chief Justice, Tarlok Singh Chauhan
IN THE HIGH COURT OF HIMACHAL PRADESH, SHIMLA
Ex. Petition No.193 of 2014
Decided on: 07.01.2015
.
Nek Ram Verma ...Petitioner.
Versus
The State of Himachal Pradesh & others ...Respondents.
Coram
The Hon'ble Mr. Justice Mansoor Ahmad Mir, Chief Justice.
The Hon'ble Mr. Justice Tarlok Singh Chauhan, Judge.
Whether approved for reporting?
For the Petitioner: r Mr. Varun Thakur, Advocate.
For the Respondents: Mr. Shrawan Dogra, Advocate General,
with Mr. Anup Rattan & Mr. Romesh
Verma, Additional Advocate Generals, and
Mr. J.K. Verma, Deputy Advocate General,
for respondent No. 1.
Mr. Varun Chandel, Advocate, for
respondents No. 2 to 4.
Mansoor Ahmad Mir, Chief Justice (Oral)
Mr. Varun Thakur, learned counsel for the petitioner, stated at the Bar that he may be permitted to withdraw the Execution Petition with liberty to file afresh. His statement is taken on record. Accordingly, the Execution Petition is dismissed as withdrawn with liberty as prayed for.
(Mansoor Ahmad Mir) Chief Justice (Tarlok Singh Chauhan) Judge January 7, 2015 ( rajni ) ::: Downloaded on - 15/04/2017 17:30:11 :::HCHP