Himachal Pradesh High Court
Narain Dass vs State Of H.P. And Others on 14 October, 2020
Bench: Tarlok Singh Chauhan, Jyotsna Rewal Dua
IN THE HIGH COURT OF HIMACHAL PRADESH,
SHIMLA.
Ex. Petition No. 150 of 2020
.
in CWP No. 1132 of 2011.
Decided on: 14.10.2020
Narain Dass ...Petitioner.
Versus
State of H.P. and others ...Respondents.
___________________________________________________________________
Coram:
Hon'ble Mr. Justice Tarlok Singh Chauhan, Judge.
Hon'ble Ms. Justice Jyotsna Rewal Dua, Judge.
Whether approved for reporting? 1 No
For the Petitioner: Mr. Lakshay Parihar, Advocate, Proxy
Counsel.
For the Respondents: Mr. Ashok Sharma, Advocate General, with
Mr. Vinod Thakur, Mr. Vikas Rathore, Mr.
Shiv Pal Manhans, Addl. A.Gs., Mr.
Bhupinder Thakur, Ms. Seema Sharma and
Mr. Yudhbir Singh Thakur, Dy. A.Gs.
Proceedings convened through Video
Conference.
_________________________________________________________
Justice Tarlok Singh Chauhan, J.(Oral)
Issue notice. Mr. Bhupinder Thakur, learned Deputy Advocate General, appears and waives service of notice on behalf of the respondents.
2. The execution petition is disposed of with a direction to the respondents to comply with the judgment dated 18.03.2011passed by this Court in CWP No. 1132 of 1 Whether reporters of the local papers may be allowed to see the judgment? yes ::: Downloaded on - 14/10/2020 20:21:20 :::HCHP 2 2011, titled Narain Dass vs. State of H.P. and others and .
compliance affidavit be filed within a period of eight weeks.
3. For compliance, list on 09.12.2020.
(Tarlok Singh Chauhan) Judge (Jyotsna Rewal Dua) 14 October, 2020.
th
Judge
(GR) r
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