Reena Kumari vs State Of H.P. & Ors
2023 Latest Caselaw 10467 HP

            IN THE HIGH COURT OF HIMACHAL PRADESH, SHIMLA.




                                                                                 .
                                                  Ex. Pet. No. 203 of 2023





                                                  Decided on: 27.07.2023


    Reena Kumari                                                            ...Petitioner





                                                  Versus

    State of H.P. & Ors.                                                    ...Respondents





    Coram:
    Hon'ble Mr. Justice Tarlok Singh Chauhan, Judge.
    Hon'ble Mr. Justice Satyen Vaidya, Judge.

    Whether approved for reporting? 1             No.

    For the Petitioner :                 Mr. Aman Thakur, Advocate vice Mr. Mohit
                                         Thakur, Advocate.

    For the Respondents : Mr. Ramakant Sharma, Ms. Sharmila


                        Patial, Addl. A.Gs., with Ms. Priyanka
                        Chauhan, Dy. A.G. and Mr. Rajat
                        Chauhan, for respondents-State.




    Tarlok Singh Chauhan, Judge (Oral)

Notice. Mr. Rajat Chauhan, learned Law Officer,

appears and waives service of notice on behalf of the

respondents.

2. Heard. The execution petition is disposed of with a

direction to the respondents to comply with the judgment passed in

CWP No. 9993 of 2012, titled as Reena Kumari & Ors. vs.

State of H.P. & Ors., decided on 23.11.2012, within a period of six

weeks.

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

For compliance, list on 14.09.2023.

.

                                   (Tarlok Singh Chauhan)
                                            Judge





                                       (Satyen Vaidya)
        th
      27     July, 2023                    Judge
           (sanjeev)




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