Himachal Pradesh High Court
Jyoti Prakash & Others vs Union Of India & Others on 2 August, 2019
Bench: Dharam Chand Chaudhary, Chander Bhusan Barowalia
IN THE HIGH COURT OF HIMACHAL PRADESH, SHIMLA.
.
Execution Petition No. 64 of 2019.
Decided on: 2nd August, 2019 Jyoti Prakash & Others ......Petitioners.
Versus Union of India & Others ....Respondents.
Coram The Hon'ble Mr. Justice Dharam Chand Chaudhary, Judge. The Hon'ble Mr. Justice Chander Bhusan Barowalia, Judge.
Whether approved for reporting?1 No. For the petitioners : Mr. V.D. Khidtta, Advocate.
For the respondents : Mr. Lokinder Paul Thakur, Senior Panel Counsel for respondent No.1.
Mr. Narinder Guleria & Mr. Vikas Rathore, Addl. A.Gs.
for respondent No.2.
Mr. K.D. Shreedhar, Senior Advocate with Ms. Tanvi Chauhan, Advocate for respondent No.3.
Dharam Chand Chaudhary, J. (oral).
In view of the affidavit in compliance now filed on 27.7.2019, the judgment sought to be 1 Whether reporters of Local Papers may be allowed to see the judgment? Yes.
::: Downloaded on - 29/09/2019 01:43:08 :::HCHP 2executed stands fully implemented. Learned .
counsel representing the petitioner has also not disputed the position as indicated in the affidavit in compliance. Being so, this petition is dismissed as fully satisfied.
(Dharam Chand Chaudhary) Judge.
(Chander Bhusan Barowalia) August 02, 2019 (ps) Judge.
::: Downloaded on - 29/09/2019 01:43:08 :::HCHP