Nardu Devi vs State Of Himachal Pradesh & Ors
2024 Latest Caselaw 9269 HP

Himachal Pradesh High Court

Nardu Devi vs State Of Himachal Pradesh & Ors on 10 July, 2024

Author: Vivek Singh Thakur

Bench: Vivek Singh Thakur

IN THE HIGH COURT OF HIMACHAL PRADESH AT SHIMLA Execution Petition (T) No.166 of 2023 Decided on : 10th July, 2024 __________________________________________________________

.

Nardu Devi .....Petitioner

Versus

State of Himachal Pradesh & ors. .....Respondents

Coram Hon'ble Mr. Justice Vivek Singh Thakur, Judge

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

For the petitioner: Mr. Raju Ram Rahi, Advocate.

For the respondents: Mr. Ramakant Sharma, Additional Advocate General, for respondents No.1 & 2-State.

Mr. Rajesh Parkash, Advocate, for

respondent No.3.

Vivek Singh Thakur, Judge [Oral]

Learned counsel for petitioner submits that as

per instructions imparted to him, order dated

07.11.2017, passed by erstwhile Himachal Pradesh

Administrative Tribunal in T.A No.169 of 2016, titled

Nardu Devi versus State of Himachal Pradesh & others,

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

stands complied with by the respondents.

In view of above, present petition is closed and

disposed of along with pending miscellaneous

.

application(s), if any.

(Vivek Singh Thakur) Judge

(Ranjan Sharma)

Judge July 10, 2024 (Shivender) r