Himachal Pradesh High Court
Dr. Bimla Kumari vs State Of H.P. & Another on 24 November, 2020
Author: Ajay Mohan Goel
Bench: Ajay Mohan Goel
.
IN THE HIGH COURT OF HIMACHAL PRADESH, SHIMLA
Execution Petition No.361of 2020
Decided on: 24.11.2020
Dr. Bimla Kumari ....Petitioner.
Versus
State of H.P. & another ...Respondents.
Coram
Hon'ble Mr. Justice Ajay Mohan Goel, Judge.
Whether approved for reporting?1 No
For the petitioner :
r Neel Kamal Sood, Advocate.
For the respondents : Mr. Sumesh Raj, Mr. Dinesh Thakur and Mr.
Sanjeev Sood, Additional Advocates General.
(Through Video Conferencing).
Ajay Mohan Goel, Judge (Oral)
Learned counsel for the petitioner submits that the order passed by learned Tribunal in O.A. No.2121 of 2018, titled as Dr. Bimla Kumari Versus State of Himachal Pradesh & another, on 24.04.2018, stands complied with.
2. In view of the statement so made by learned counsel for the petitioner, these proceedings are ordered to be closed. Petition stands disposed of, so also pending miscellaneous applications, if any.
(Ajay Mohan Goel) Judge November 24, 2020 (Rishi) 1 Whether reporters of the local papers may be allowed to see the judgment?
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