Bhagat Chand vs Dr. Ajay Kumar & Others
2021 Latest Caselaw 3466 HP

            IN THE HIGH COURT OF HIMACHAL PRADESH, SHIMLA
                                             COPC No.82 of 2020
                                           Decided on 03.08.2021
    ______________________________________________________________




                                                                                  .
    Bhagat Chand                                    ..Petitioner





                                Versus

    Dr. Ajay Kumar & others.                      ...respondent





    ______________________________________________________________
    Coram:

    Hon'ble Mr. Justice Sandeep Sharma, Judge
    Whether approved for reporting? 1





    For the petitioner                   :
                                  Mr. C.D. Negi, Advocate.
    For the respondents           Mr. Balram Sharma, Assistant Solicitor
                                         :
                                  General of India.
                            (through video conferencing)

    ______________________________________________________________

    Sandeep Sharma, Judge (oral):

Learned counsel representing the petitioner, on instructions,

states that since, order/judgment alleged to have been violated, has been

duly complied with and as such, nothing remains to be adjudicated in the

instant contempt petition.

3. Consequently, in view of the above, present contempt

proceedings are ordered to be closed. Notice issued to the respondents is

discharged.

(Sandeep Sharma) Judge

3rd August, 2021 (reena)

1 Whether the reporters of the local papers may be allowed to see the judgment?