Himachal Pradesh High Court
Vivek Kaundal vs . State Of H.P. & Others /Plongwitn on 30 May, 2022
Author: Vivek Singh Thakur
Bench: Vivek Singh Thakur
Vivek Kaundal vs. State of H.P. & others /Plongwitn connected matters oe OS Execution Petition No. No.191 of 2021 aibagwith Execution Petition Nos.192 to 196, 228 to 235, 254 of 2021, Execution Petition Nos.8, 10, ON 27.0F 2022 30.05.2022 Present: Mr.Rajnish Maniktala, Senior Ne to)-alongwith Mr.Narsh Verma, Advocatey for the pe Htioner(s) in all petitions.
\ Mr. Raju Ram Rahi, ae General, for respondents No.1 and 3, in ally petitions.
Ms.Suchitra seand Me Sanjeev Kumar Motta, Advocates, for» the\respondents-Commission, in the respective petitions, "> » On reque LP learned Deputy Advocate General, NON.
matters. are; Sacmved in terms of order dated 25.05.2022 with a diréction, to Yéspondents No.1 and 3 to place on record \ complet information in terms of the said order alongwith SY (supplementary affidavit within ten days.
SS List for consideration on 15.06.2022.
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