Decided On: 22.11.2024 vs The State Of H.P. & Others
2024 Latest Caselaw 17968 HP

Himachal Pradesh High Court

Decided On: 22.11.2024 vs The State Of H.P. & Others on 22 November, 2024

Author: Ajay Mohan Goel

Bench: Ajay Mohan Goel

                                                                   2024:HHC:12253

     IN THE HIGH COURT OF HIMACHAL PRADESH, SHIMLA

                         Execution Petition No.192 of 2024
                         in CWPOA No.6008 of 2019
                         Decided on: 22.11.2024
Ms. Dhanmaya                                ... Petitioner
                   Versus
The State of H.P. & others                  ... Respondents
Coram
Hon'ble Mr. Justice Ajay Mohan Goel, Judge.
Whether approved for reporting?1
____________________________________________________             _
For the petitioner      :     Ms. Babita Chauhan, Advocate, vice
                              Mr. A.K. Gupta, Advocate.
For the respondents             :        Mr. Pushpinder Jaswal, Additional
                                         Advocate General.
Ajay Mohan Goel, Judge (Oral)

Learned counsel for the petitioner submits that the

order in issue now stands complied with.

2. These execution proceedings are accordingly disposed of.

Pending miscellaneous application(s), if any also stand disposed of

accordingly.

(Ajay Mohan Goel) Judge November 22, 2024 (Rishi)

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