Rachna Devi vs State Of Himachal Pradesh And ...
2021 Latest Caselaw 1260 HP

    IN THE HIGH COURT OF HIMACHAL PRADESH, SHIMLA

                                   Execution Petition No. 219 of 2020.




                                                                        .

                                   Date of decision: 24.02.2021.


    Rachna Devi                                                  .....Petitioner.





                                   Versus
    State of Himachal Pradesh and others
                                       .....Respondents.

    Coram


    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.    Munish                    Datwalia,
                                          Advocate.



    For the Respondents:                   Mr.      Ashok     Sharma,
                                           Advocate General with Mr.
                                           Vinod Thakur, Mr. Vikas




                                           Rathore,         Additional
                                           Advocate    Generals,   Mr.





                                           Bhupinder Thakur and Mr.
                                           Yudhbir    Singh    Thakur,
                                           Deputy Advocate Generals,





                                           for respondents.


    Tarlok Singh Chauhan, Judge (Oral)

Notice. Mr. Vinod Thakur, learned Additional

Advocate General, appears and waives service of notice on

behalf of the respondents.

Whether the reporters of the local papers may be allowed to see the Judgment?Yes

2. The execution petition is disposed of with a

direction to the respondents to comply with the order dated

.

06.03.2012 passed by this Court in CWP No. 11862 of

2011 titled 'Rachna Devi versus State of H.P. and

others' and compliance affidavit be filed within six weeks.

3. For compliance, to come up on 7th April, 2021.

                   r         to        (Tarlok Singh Chauhan)
                                                 Judge

                                           (Jyotsna Rewal Dua)
                                                 Judge
    24th February, 2021.
    (krt)