Pushpa Kumari & Ors vs State Of H.P. & Anr
2023 Latest Caselaw 19819 HP

Himachal Pradesh High Court

Pushpa Kumari & Ors vs State Of H.P. & Anr on 26 December, 2023

Author: Sushil Kukreja

Bench: Sushil Kukreja

        IN THE HIGH COURT OF HIMACHAL PRADESH, SHIMLA




                                                                                   .
                                                Execution Petition No. 300 of 2023





                                                     Decided on: 26.12.2023
    Pushpa Kumari & Ors.                                         ...Petitioners
                                                 Versus





    State of H.P. & Anr.                                         ...Respondents

    Coram




                                                        of
    The Hon'ble Mr. Justice Sushil Kukreja, Judge
    Whether approved for reporting?1

    For the Petitioners:       Mr. Pawan K. Sharma, Advocate.
                              rt
    For the respondents:       Mr. Pushpender Jaswal, Additional
                               Advocate General.
    ____________________________________________________

    Sushil Kukreja, Judge (oral)

Learned Additional Advocate General for the

respondents-State submitted that judgment dated 30.09.2022

has been duly complied with and has also placed on record the

letter dated 20.12.2023 in this respect.

2. In this view of the matter, learned counsel for the

petitioner seeks permission of this Court to withdraw the present

petition. Hence, the petition is dismissed as withdrawn.

3. Pending application(s), if any, stands disposed of.

( Sushil Kukreja ) th 26 December, 2023 Judge (raman)

Whether reporters of Local Papers may be allowed to see the judgment?