Asha Sharma vs State Of H.P. And Others
2023 Latest Caselaw 8956 HP

         IN THE HIGH COURT OF HIMACHAL PRADESH, SHIMLA

                                          Execution Petition No.249 of 2022 with




                                                                        .
                                          Execution Petition No. 285 of 2022.





                                          Date of decision: 05.07.2023.





    1.      Execution Petition No. 249 of 2022.

            Asha Sharma                                         .....Petitioner.





                                   Versus
            State of H.P. and others
                                                              .....Respondents.
    2.      Execution Petition No. 285 of 2022.

            Santosh Chauhan                                             .....Petitioner.

                                   Versus
            State of H.P. and others


                                                                  .....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 (s) :              Mr. Sanjeev Mankotia, Advocate
                                          vice Mr. Mohit Thakur, Advocate.

    For the Respondents :                  Mr.     Anup  Rattan,   Advocate
                                           General with Mr. I.N. Mehta, Mr.
                                           Yashwardhan Chauhan, Senior
                                           Additional Advocate Generals, Mr.
                                           Ramakant Sharma, Ms. Sharmila
                                           Patial,    Additional   Advocate
                                           Generals, Ms. Priyanka Chauhan,


    1
     Whether the reporters of the local papers may be allowed to see the Judgment?Yes




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                                      2




                                   Deputy Advocate General and Mr.
                                   Rajat Chauhan, Law Officer.




                                                              .

    Tarlok Singh Chauhan, Judge (Oral)

Learned vice counsel appearing for the petitioner(s)

states that the judgment(s) in question has been complied with.

2. In view of the above, both the execution petitions are

disposed of as satisfied.

(Tarlok Singh Chauhan) r Judge

(Satyen Vaidya) Judge 5th July, 2023.

(krt)