Himachal Pradesh High Court
Praful Chander & Others vs State Of H.P. & Another on 25 August, 2017
Author: Sureshwar Thakur
Bench: Sureshwar Thakur
IN THE HIGH COURT OF HIMACHAL PRADESH
SHIMLA
CMPMO No. 365 of 2017
Decided on : 25.8.2017
.
Praful Chander & others .....Petitioners.
Versus
State of H.P. & another ....Respondents.
Coram:
The Hon'ble Mr. Justice Sureshwar Thakur, Judge.
Whether approved for reporting?1
For the petitioners: Mr. Rajnish K. Lal, Advocate.
For the respondents: Mr. R.S. Thakur, Addl. A.G.
Sureshwar Thakur, J (oral)
The instant petition is disposed of with a direction that the respondents shall within two months, in accordance with law, comply with the mandate of the apposite compromise decree. Also, the respondents shall accord the legally permissible reverence to paragraph 5 of the joint application cast under the provisions of Order 23 Rule 3 read with Section 151 CPC instituted before the Court concerned, in sequel whereto, compromise decree comprised in Annexure A-4, appended to the petition, stood hence pronounced.
All pending applications, if any, also stand disposed of.
25th August, 2017 (Sureshwar Thakur),
(kck) Judge.
1
Whether reporters of the local papers may be allowed to see the judgment?
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