Himachal Pradesh High Court
Nandini Thakur vs State Of Himachal Pradesh & Others on 7 December, 2022
Author: Ajay Mohan Goel
Bench: Ajay Mohan Goel
IN THE HIGH COURT OF HIMACHAL PRADESH, SHIMLA
Execution Petition No.91 of 2022.
.
Decided on: 07.12.2022
Nandini Thakur .... Petitioner.
Versus
State of Himachal Pradesh & others .... Respondents.
Coram
Hon'ble Mr. Justice Ajay Mohan Goel, Judge.
Whether approved for reporting?1
For the petitioner : Mr. Balwinder Kumar, Advocate, vice
Mr. Dalip K. Sharma, Advocate.
For the Respondents : Mr. Hemant Vaid, Additional
Advocate General, with Ms. Seema
Sharma, Deputy Advocate General.
Ajay Mohan Goel, Judge (Oral)
Learned Additional Advocate General has produced the instructions as well as communication assigned by the petitioner, to the effect that due and admissible amount now stands received by her. The instructions stand shown to learned counsel for the petitioner also, who has acknowledged the same.
2. In this view of the matter, these proceedings are closed as satisfied. Pending miscellaneous applications, if any stand disposed of.
(Ajay Mohan Goel) Judge December 07, 2022 (Rishi) 1 Whether reporters of the local papers may be allowed to see the judgment?
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