Himachal Pradesh High Court
Parvati Sharma & Others vs State Of Himachal Pradesh & Another on 24 August, 2020
Bench: Tarlok Singh Chauhan, Jyotsna Rewal Dua
HON'BLE HIGH COURT OF HIMACHAL PRADESH
AT SHIMLA
Execution Petition No.143/2020
Decided on: 24.08.2020
.
Parvati Sharma & others ...Petitioners.
Versus
State of Himachal Pradesh & another .....Respondents.
.............................................................................................
Coram
Hon'ble Mr. Justice Tarlok Singh Chauhan, Judge.
Hon'ble Ms Justice Jyotsna Rewal Dua, Judge.
Whether approved for reporting?1 No.
For the petitioners : Mr. Manish Sharma, Advocate.
For the respondents : Mr. Ashok Sharma, Advocate
General with Mr. Ranjan Sharma,
Mr. Vikas Rathore, Mr. Vinod
Thakur, Additional Advocate
Generals, Ms. Seema Sharma, Ms.
Svaneel Jaswal & Mr. Bhupinder
Thakur, Deputy Advocate
Generals, for the respondents/State.
(Through VideoConferencing)
Tarlok Singh Chauhan, Judge (Oral)
The execution petition is disposed of with a direction to the respondents to comply with the order and file compliance affidavit on or before the next date of hearing. Pending miscellaneous application(s), if any, shall also stand disposed of.
1Whether reporters of the local papers may be allowed to see the judgment?
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(Tarlok Singh Chauhan) .
Judge
(Jyotsna Rewal Dua),
Judge
August 24, 2020(rohit)
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