Himachal Pradesh High Court
Jeet Kaur Sharma vs State Of H.P. & Others on 14 June, 2023
Bench: Tarlok Singh Chauhan, Satyen Vaidya
IN THE HIGH COURT OF HIMACHAL PRADESH, SHIMLA
Execution Petition No. 109 of 2023.
Date of decision : 14.6.2023.
Jeet Kaur Sharma ...Petitioner.
Versus
State of H.P. & 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
For the petitioner : Mr. C. N. Singh, Advocate.
For the respondents : Mr. Anup Rattan, Advocate General
with Mr. Yash Wardhan Chauhan, Sr.
Addl. A.G., Ms. Sharmila Patial, Addl.
A.G. and Mr. Rajat Chauhan, Law
Officer.
r to
Tarlok Singh Chauhan, Judge (Oral)
Notice. Mr. Yash Wardhan Chauhan, learned Senior Additional Advocate General appears and waives service of notice on behalf of the respondents.
2. The instant petition is disposed of with a direction to the respondents to comply with judgment dated 28.7.2022, passed in CWP No. 4556of 2022, titled as, Jeet Kaur Sharma vs. State of H.P. & others, within a period of six weeks.
3. To come up for compliance on 26.8.2023.
(Tarlok Singh Chauhan) Judge.
(Satyen Vaidya)
14th June, 2023 Judge
(kck)
1
Whether reporters of Local Papers may be allowed to see the judgment?
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