___ vs State Of H.P. & Ors
2024 Latest Caselaw 205 HP

Himachal Pradesh High Court

________________________________________________________ vs State Of H.P. & Ors on 3 January, 2024

           IN THE HIGH COURT OF HIMACHAL PRADESH
                          AT SHIMLA
                                       Execution Petition No.519                                of
                                       2023 in CWP No.7892 of 2023
                         Decided on: 03rd January, 2024




                                                                          .

    ________________________________________________________
    Smt. Shuneharu Devi                      ....Petitioner





                                              Versus

    State of H.P. & ors.                                                 ....Respondents




                                                of
    Coram
    Hon'ble Mr. Justice Ranjan Sharma, Judge
    1 Whether approved for reporting?



    For the petitioner
                      rt                  :    Mr. Bonit Thakur, Advocate,
                                               vice Mr. A.K. Gupta, Advocate.

    For the respondents                   :    Mr. B.C. Verma,                       Additional
                                               Advocate General.


    Ranjan Sharma, Judge (Oral)

Notice. Mr. B.C. Verma, learned Additional

Advocate General, appears and waives service of notice

on behalf of the respondents.

2. This Court had passed the following order in

CWP No.7892 of 2023, titled as Smt. Shaneharu Devi

Versus State of Himachal Pradesh & ors., on

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

20.10.2023, which read as under:-

"7. Accordingly, the petition is disposed of without making any comments on the merits of the case of the petitioner. It is directed that respondents

.

shall consider the case of the petitioner in light of judgment passed by the Division Bench of this Court in CWPOA No. 52 of 2019, within

eight weeks from today and will decide the same by passing a speaking order. In case, the

of petitioner is found similarly situated as petitioner in CWPOA No. 52 of 2019, he will also be granted the same benefits as granted to rt petitioner in above referred case. Pending miscellaneous application, if any, also stand

disposed of."

3. At the very outset, Mr. B.C. Verma, learned

Additional Advocate General, submits that in case the

judgment dated 20.10.2023 has not been implemented

and the consideration order has not been passed till day,

therefore, the same shall be considered and appropriate

orders shall be passed within six weeks from today and

the same shall be conveyed to the petitioner also.

4. In view of the statement so made, the present

Execution Petition is closed with a direction to the

respondents to implement the judgment dated

20.10.2023 (Annexure E-1), within six weeks from today.

In case the judgment dated 20.10.2023

.

(Annexure E-1) is not implemented by passing the

necessary consideration order, the petitioner is free to

seek revival of the instant Execution petition.

of (Ranjan Sharma) Judge January 03, 2024 (Shivender) rt