Mansara Devi vs State Of Himachal Pradesh & Ors
2023 Latest Caselaw 17463 HP

              IN THE HIGH COURT OF HIMACHAL PRADESH
                             AT SHIMLA
                                       Execution Petition No.109 of 2023
                                       Decided on: 3rd November, 2023
    ___________________________________________________




                                                                          .
    Mansara Devi                                ....Petitioner





                                              Versus





    State of Himachal Pradesh & ors.                                     ....Respondents
    Coram
    Hon'ble Mr. Justice Ranjan Sharma, Judge
    1 Whether approved for reporting?





    For the petitioner                    :    Mr.   Manohar                Lal       Sharma,
                                               Advocate.
    For the respondents                   :    Mr.   B.C.   Verma,    Additional
                                               Advocate General, for respondent
                       r                       No.1.

                                               Mr. C.N. Singh, Advocate,                       for
                                               respondents No.2 to 4.

    Ranjan Sharma, Judge (Oral)

Learned counsel representing respondents No.2

to 4 states that remaining admissible benefits shall be

released, if not released, within two weeks. His statement is

taken record and the matter stands closed.

(Ranjan Sharma) Judge November 03, 2023 (shivender)

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