Date Of Decision : 06.07.202 vs State Of H.P. & Ors
2021 Latest Caselaw 3041 HP

IN THE HIGH COURT OF HIMACHAL PRADESH, SHIMLA Ex. Petition No. : 252 of 2021 Date of Decision : 06.07.2021 ______________________________________________________________________ Sanjeev Kumari .....Petitioner Vs.

.

State of H.P. & Ors. .....Respondents. ______________________________________________________________________ Coram:

The Hon'ble Mr. Justice Tarlok Singh Chauhan, Judge.

The Hon'ble Mr. Justice Satyen Vaidya, Judge.

Whether approved for reporting?1 No

For the petitioner: Mr. A.K. Gupta, Advocate.

For the respondents: Mr. Ashok Sharma, Advocate General, with Mr. Vinod Thakur, Mr. Shiv Pal Manhans, Additional Advocate Generals, Mr. J.S. r Guleria and Mr. Bhupinder Thakur, Deputy Advocate Generals.

(Through Video Conference)

Tarlok Singh Chauhan, Judge(Oral)

Notice. Mr. Vinod Thakur, learned Additional 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 order dated 01.01.2014 passed by this Court

in CWP No. 10021 of 2013 titled Sanjeev Kumari and another versus

State of H.P and others and compliance affidavit be filed within six weeks.

3. For compliance, to come up on 17.08.2021.

                                                   ( Tarlok Singh Chauhan )
                                                             Judge


                                                       ( Satyen Vaidya )
July 6, 2021                                                 Judge
    ( sushma )

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