Himachal Pradesh High Court
Soma Devi And Another vs Hpseb Ltd. And Another on 6 January, 2020
Author: Tarlok Singh Chauhan
Bench: Tarlok Singh Chauhan
IN THE HIGH COURT OF HIMACHAL PRADESH, SHIMLA Ex. Pet. T. No. 92 of 2019 in .
O.A. No. 2369 of 2015 Date of decision: 06.01.2020.
Soma Devi and another ....Petitioners.
Versus HPSEB Ltd. And another ...Respondents.
Coram The Hon'ble Mr. Justice Tarlok Singh Chauhan, Judge.
Whether approved for reporting ?1 No For the Petitioners : Mr. Rakesh K. Sharma, Advocate.
For the Respondents : Mr. Vikrant Thakur, Advocate.
Tarlok Singh Chauhan, Judge ( Oral ) Since the order sought to be executed has already been stayed by the learned Division Bench of this Court in CWP No.4419 of 2019 vide its order dated 28.12.2019, therefore, the judgment in question cannot be executed.
1Whether reporters of Local Papers may be allowed to see the Judgment ? Yes ::: Downloaded on - 06/01/2020 20:27:14 :::HCHP 2
2. Accordingly, the execution petition is disposed of with liberty reserved to the petitioner to move this Court in case the .
judgment passed by the Tribunal is eventually upheld by the learned Division Bench.
(Tarlok Singh Chauhan), Judge 6th January, 2020.
(GR) ::: Downloaded on - 06/01/2020 20:27:14 :::HCHP