Himachal Pradesh High Court
Darshana Devi vs State Of Himachal Pradesh And Others on 24 April, 2017
Bench: Sanjay Karol, Tarlok Singh Chauhan
IN THE HIGH COURT OF HIMACHAL PRADESH
SHIMLA
Execution Petition No.143/2016
Date of Decision: 24.04.2017
.
Darshana Devi ...Petitioner.
Versus
State of Himachal Pradesh and others ..Respondents.
Coram:
The Hon'ble Mr. Justice Sanjay Karol, Judge.
The Hon'ble Mr. Justice Tarlok Singh Chauhan, Judge.
Whether approved for reporting?1No.
For the Petitioner : Mr. Ramakant Sharma, Advocate.
For the Respondents : Mr. Shrawan Dogra, Advocate
General with Mr. Romesh Verma &
Mr. Anup Rattan, Addl. A.Gs. and Mr.
J.K. Verma, Dy. A.G. for R-1&2/State.
Mr. Yashwardhan Chauhan , Advocate
for R-3 to R-6.
Sanjay Karol, Judge (oral)
It is not in dispute that the State has already recommended the case of present petitioner, which is pending consideration with respondents No.3 to 6. Mr. Yashwardhan Chauhan, learned counsel representing the said respondents states that certain formalities are required to be completed by the petitioner.
1Whether reporters of the local papers may be allowed to see the judgment?
::: Downloaded on - 25/04/2017 23:58:25 :::HCHP 22. Mr. Ramakant Sharma, learned counsel for the petitioner, under instructions, states that such formalities shall positively be completed within a .
period of two weeks from today.
3. Mr. Yashwardhan Chauhan, learned counsel submits that the judgment dated 7.1.2016, passed in CWP No.97 of 2016, titled as Darshana Devi vs. State of H.P. & others, shall positively be complied with within four weeks from the date of completion of formalities by the petitioner.
4. With the aforesaid observations, present petition stands disposed of, reserving liberty to revive the same, if need so arises subsequently.
Pending application (s), if any, also stand disposed of.
Copy Dasti.
(Sanjay Karol), Judge.
(Tarlok Singh Chauhan)
April 24, 2017 (KS) Judge.
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