DHRUV LATA NEGI Vs. STATE OF H.P.

JUDGEMENT

(1.) By way if instant execution petition, prayer has been made on behalf of the petitioner for execution and implementation of judgment dtd. 2/6/2025, passed by this Court in CWP No.9149 of 2025, where by this Court passed the following order:

(2.) Since no action, whatsoever, came to be taken at the behest of the respondents pursuant to aforesaid direction, petitioner has approached this Court in the instant proceedings.

(3.) Mr. Rajan Kahol, learned Additional Advocate General, while putting in appearance on behalf of the respondents, states that though he has every reason to presume and believe that by now, order/judgment sought to be executed, must have been complied with in its totality, but if not, same would be definitely complied with within a period of four weeks from today.