Decided On: 09.07.2024 vs State Of H.P. Through The Principal ...
2024 Latest Caselaw 9201 HP

Himachal Pradesh High Court

Decided On: 09.07.2024 vs State Of H.P. Through The Principal ... on 9 July, 2024

Author: Ajay Mohan Goel

Bench: Ajay Mohan Goel

                                                                     2024:HHC:4800




    IN THE HIGH COURT OF HIMACHAL PRADESH, SHIMLA

                                    Execution Petition No. 313 of 2023




                                                                         .
                                    Decided on: 09.07.2024





      Smt. Kirpi Devi                                                        ....Petitioner

                       Versus





      State of H.P. through the Principal Secretary (Public
      Works) and others                                     ...Respondents
      Coram





      The Hon'ble Mr. Justice Ajay Mohan Goel, Judge.
      Whether approved for reporting?1
      For the petitioner    :    Ms. Babita Kumari, Advocate vice
                                 Mr. A.K. Gupta, Advocate.

      For the respondents           :       Mr. Rajpal Thakur, Additional

                                            Advocate General for respondents
                                            No. 1 to 3.

                                    :       Ms. Komal Chaudhary, Advocate for


                                            respondent No. 4.
      Ajay Mohan Goel, Judge                (Oral)

Learned Additional Advocate General has handed over

a copy of communication dated 04.07.2024, which is an office

order passed by the Engineer-in-Chief, HPPWD, Shimla, in terms

whereof, a decision has been taken to confer the benefits of the

judgment passed by this Court to the petitioner. In this view of the

matter, these proceedings are closed with observations that let the

needful be done as expeditiously as possible.

                                                            (Ajay Mohan Goel)
      July 09, 2024                                                  Judge
          (narender)




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