Himachal Pradesh High Court
Smt. Veena Devi vs Himachal Pradesh State Electricity ... on 4 April, 2018
Bench: Sanjay Karol, Sandeep Sharma
IN THE HIGH COURT OF HIMACHAL PRADESH SHIMLA Execution Petition No. 79 of 2017 .
Date of Decision: April 4, 2018 Smt. Veena Devi ...Petitioner.
Versus Himachal Pradesh State Electricity Board Ltd. & another ...Respondents.
Coram:
The Hon'ble Mr. Justice Sanjay Karol, Acting Chief Justice. The Hon'ble Mr. Justice Sandeep Sharma, Judge.
Whether approved for reporting?1No.
For the Petitioner: None for the petitioner. For the Respondent: Mr.Tara Singh Chauhan, Advocate, for the respondents.
Sanjay Karol, Acting Chief Justice (oral).
Despite repeated calls, none has entered appearance on behalf of the petitioner. We are of the considered view that respondents now have taken action and judgment dated 21.11.2014, passed by this Court in CWP No.5400 of 2014, titled as Veena Devi vs. HPSEB Ltd. & another, to have substantially been complied with.1
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2. As such, we dispose of the present petition, reserving liberty to the petitioner to independently assail the same in appropriate proceedings, if need so arises.
.
Pending application(s), if any, also stand disposed of.
(Sanjay Karol), Acting Chief Justice.
April 4, 2018 (Sandeep Sharma),
(Purohit) Judge.
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