Himachal Pradesh High Court
Rupa Devi And Another vs State Of H.P And Others on 1 January, 2020
Bench: Dharam Chand Chaudhary, Anoop Chitkara
THE HIGH COURT OF HIMACHAL PRADESH, SHIMLA
Ex. Petition No. 122 of 2019
Decided on: 01.01.2020
.
Rupa Devi and another .......Petitioners
Versus
State of H.P and others ......Respondents
Coram
The Hon'ble Mr. Justice Dharam Chand Chaudhary, Judge.
The Hon'ble Mr. Justice Anoop Chitkara, Judge.
Whether approved for reporting?1 No.
For the petitioners: Mr. Surinder Saklani, Advocate.
For the respondents: Mr. Vikas Rathore, Addl. A.G with
r Mr. Narinder Guleria, Addl. A.G,
Mr. J.S. Guleria, Dy. A.G and Mr.
Raju Ram Rahi, Dy. A.G.
Dharam Chand Chaudhary, J. (Oral)
Affidavit in compliance has not been filed. Learned Deputy Advocate General, however, has placed on record the written instructions. Annexed thereto is the consideration order passed by the 1st respondent on the representation of the petitioner on the directions of this Court in the judgment sought to be executed. The representation though stands rejected, however, so far as the judgment sought to be executed is concerned, the same stands implemented. This petition is accordingly dismissed as fully satisfied with liberty reserved to the petitioners to challenge the order before the appropriate forum in accordance with law, if so advised.
(Dharam Chand Chaudhary)
Judge
January 01, 2020 (Anoop Chitkara)
(naveen) Judge
1
Whether the reporters of Local Papers may be allowed to see the judgment? Yes.
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