Himachal Pradesh High Court
Deepak Saini vs State Of H.P. And Another on 6 May, 2015
Bench: Chief Justice, Tarlok Singh Chauhan
IN THE HIGH COURT OF HIMACHAL PRADESH SHIMLA
Ext. Pet No. 8 of 2015.
Date of decision: 6th May, 2015
Deepak Saini .....Petitioner
Versus
.
State of H.P. and another ...Respondents.
Coram:
The Hon'ble Mr. Justice Mansoor Ahmad Mir, Chief justice.
The Hon'ble Mr. Justice Tarlok Singh Chauhan, Judge.
Whether approved for reporting ?1
For the petitioner: Mr. Sanjeev Bhushan, Advocate.
For the respondents: Mr. Shrawan Dogra, Advocate
General with M/s Romesh Verma
and Mr.Anup Rattan, Additional
r Advocate Generals and Mr. J. K
Verma, Deputy Advocate General.
_______________________________________________________
Mansoor Ahmad Mir, Chief Justice (Oral)
Mr. J.K. Verma, learned Deputy Advocate General stated at the Bar that the State has questioned the impugned judgment by the medium of LPA No. 138 of 2012. His statement is taken on record. In view of the statement made by Mr. J.K. Verma, learned Deputy Advocate General and the pendency of the LPA, the Execution Petition is disposed of alongwith pending applications, if any.
( Mansoor Ahmad Mir ) Chief Justice.
May 06, 2015. (Tarlok Singh Chauhan) (cm Thakur) Judge.
1Whether the reporters of Local Papers may be allowed to see the judgment ?.
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