Smt. Uma Sharma vs State Of H.P. And Others
2021 Latest Caselaw 2190 HP

                IN THE HIGH COURT OF HIMACHAL PRADESH,
                              SHIMLA.
                                 Ex. Petition No. 15 of 2021




                                                                                   .
                                                          in





                                       OA No. 2094 of 2017.

                                                               Decided on: 17.03.2021





                 Smt. Uma Sharma                                                ...Petitioner.
                                               Versus
            State of H.P. and others                  ...Respondents.





    ___________________________________________________________________
          Coram:
          Hon'ble Mr. Justice Tarlok Singh Chauhan, Judge.
               Hon'ble Mr. Justice Chander Bhusan Barowalia, Judge.

               Whether approved for reporting? 1 No

               For the Petitioner:                Mr. J.P.Sharma, Advocate, vice Mr. Jagan
                                                  Nath, Advocate.


               For the Respondents:               Mr. Ashok Sharma, Advocate General, with
                                                  Mr. Rajinder Dogra, Sr. Addl. A.G. and Mr.
                                                  R.P.Singh, Dy. A.G.
               _________________________________________________________




               Justice Tarlok Singh Chauhan, J.(Oral)

Issue notice. Mr. R.P. Singh, learned

Deputy 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 17.5.2017 passed by the erstwhile Tribunal in

O.A. No. 2094 of 2017, titled Smt. Uma Sharma vs.

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

­ 2 ­

State of H.P. and others, and compliance affidavit be

.

filed within a period of six weeks.

3. For compliance, list on 12.05.2021.

(Tarlok Singh Chauhan) Judge

(Chander Bhusan Barowalia) 17 March, 2021.

th Judge (GR)