Himachal Pradesh High Court
Kanchan Lata vs State Of Himachal Pradesh And Others on 4 August, 2021
Bench: Tarlok Singh Chauhan, Satyen Vaidya
IN THE HIGH COURT OF HIMACHAL PRADESH, SHIMLA
Ex. P No.148 of 2020.
.
Date of decision: 04.08.2021.
Kanchan Lata .....petitioner
Versus
State of Himachal Pradesh and others .....Respondents.
Coram
The Hon'ble Mr. Justice Tarlok Singh Chauhan, Judge.
The Hon'ble Mr. Justice Satyen Vaidya, Judge.
Whether approved for reporting?1 No
For the Petitioner : Mr. Adarsh K. Vashista, Advocate.
For the Respondents:
r Mr. Ashok Sharma, Advocate General
with Mr. Vinod Thakur, Mr. Hemanshu
Misra, Mr. Shiv Pal Manhans, Additional
Advocate Generals.
(Through Video Conferencing)
Tarlok Singh Chauhan, Judge (Oral)
The case of the petitioner has been considered and rejected vide order dated 23.02.2019. therefore, the instant petition has become infructuous and is disposed of accordingly. In case the petitioner has still any subsisting grievance, she is at liberty to approach this Court for redressal of her grievances by reviving this very execution petition.
(Tarlok Singh Chauhan) Judge (Satyen Vaidya) Judge 4rd August, 2021 (tm) 1 Whether the reporters of the local papers may be allowed to see the Judgment?Yes ::: Downloaded on - 31/01/2022 22:49:00 :::CIS