Himachal Pradesh High Court
Narayan Singh vs State Of H.P& Another on 26 May, 2025
Narayan Singh versus State of H.P& another EX.Pet. No. 141 of 2025 26.05. 2025 Present: Mr. Himanshu Kapila, Advocate, vice Mr. M.L. Sharma, Advocate, for the petitioner. Mr. Diwakar Dev Sharma, Additional Advocate General, for the respondents.
Learned Additional Advocate General for the respondents-State has placed on record letter dated 24.05.2025 alongwith judgment passed in LPA No.191 of 2025, titled as State of H.P. & others vs. Narayan Singh, decided on 24.04.2025, preferred by the respondents-State against the judgment dated 31.07.2024, passed in CWP No.786 of 2024, titled as Narayan Singh vs. State of H.P. and others which is sought to be executed in the case at hand. The copy of the same has been supplied to the learned counsel for the petitioner.
From the perusal of the letter, it is evident that the respondents-State has sought legal opinion and intends to prefer SLP before the Apex Court.
In view thereof execution of the judgment in the case at hand is deferred till 3 rd week of July, 2025. It is made clear that if no interim order is obtained from the Apex Court, then the respondents-State would comply with the judgment dated 31.07.2024 passed in CWP No. 786 of 2024 forthwith.
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(Bipin C. Negi) Judge May 26, 2025 (veena)