Charni Devi vs State Of Himachal Pradesh
2021 Latest Caselaw 3927 HP

         IN THE HIGH COURT OF HIMACHAL PRADESH, SHIMLA
                   ON THE 13th DAY OF AUGUST, 2021
                                  BEFORE




                                                                    .
                 HON'BLE MR. JUSTICE SATYEN VAIDYA





                  EXECUTION PETITION NO. 79 OF 2021
Between:-





     CHARNI DEVI
     WIFE OF LATE SH. RAJ KUMAR,
     RESIDENT OF VILLAGE AJNOLI,
     P.O. KOTLA, TEHSIL UNA,
     DISTT. UNA, HIMACHAL PRADESH.





                                                                 ....PETITIONER

(BY SH. A.K. GUPTA, ADVOCATE)
                                    AND

1.    STATE OF HIMACHAL PRADESH

      THROUGH THE
      PRINCIPAL SECRETARY (I&PH)
      WITH HEADQUARTERS AT
      SHIMLA, H.P.


2.    THE ENGINEER-IN-CHIEF,
      I&PH, U.S. CLUB,
      SHIMLA, H.P.




3.    THE EXECUTIVE ENGINEER,
      I&PH, DIVISION UNA,
      DISTT. UNA, H.P.





4.    THE SENIOR DEPUTY
      ACCOUNTANT GENERAL,





      WITH HEADQUARTERS AT
      SHIMLA, H.P.

                                                              ..RESPONDENTS

      (MR. R.S. DOGRA, SR. ADDITIONAL
       ADVOCATE GENERAL WITH
       MR. HEMANSHU MISRA, ADDITIONAL
       ADVOCATE GENERAL FOR R-1 TO R-3
       AND MR. TARA CHAND CHAUHAN,
       ADVOCATE FOR R-4)
____________________________________________________________________________

      This petition coming on for orders this day, Hon'ble Mr. Justice

Satyen Vaidya, passed the following:




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                                  ORDER

Learned counsel for the petitioner states that the judgment has been

.

complied with as the respondents have passed the consideration order. She,

however, seeks liberty to challenge the order so passed by the respondents

and to withdraw the present petition. Being so, the petition is dismissed as

withdrawn with liberty as prayed for.

August 13, 2021                                      ( Satyen Vaidya )
    (naveen)                                               Judge



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