Himachal Pradesh High Court
Laiq Ram vs State Of Himachal Pradesh And Others on 16 September, 2019
Bench: Tarlok Singh Chauhan, Jyotsna Rewal Dua
IN THE HIGH COURT OF HIMACHAL PRADESH, SHIMLA
Execution Petition No. 75 of 2019.
.
Date of decision: 16.09.2019.
Laiq Ram .....Petitioner.
Versus
State of Himachal Pradesh and others
.....Respondents.
Coram r
The Hon'ble Mr. Justice Tarlok Singh Chauhan, Judge.
The Hon'ble Ms. Justice Jyotsna Rewal Dua, Judge.
Whether approved for reporting?1 No
For the Petitioner : Mr. Ishan Sharma, Advocate,
Proxy Counsel.
For the Respondents: Mr. Vikas Rathore, Additional
Advocate General with Mr.
J.S.Guleria, Deputy Advocate
General and Mr. Manoj
Bagga, Assistant Advocate
General.
Tarlok Singh Chauhan, Judge (Oral)
It is represented by learned Deputy Advocate General that the order in question stands complied with inasmuch as the amount in question is being transferred to the Treasury for onwards release in faovur of the petitioner.
1Whether the reporters of the local papers may be allowed to see the Judgment?Yes ::: Downloaded on - 29/09/2019 04:23:47 :::HCHP 2
2. In this view of the matter, nothing survives for adjudication.
.
3. The execution petition is accordingly disposed of, as having been satisfied.
(Tarlok Singh Chauhan) Judge (Jyotsna Rewal Dua) Judge 16th September, 2019.
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