Sukh Dev vs Yunis Khan & Another
2021 Latest Caselaw 3505 HP

                                                                             .
        IN THE HIGH COURT OF HIMACHAL PRADESH AT SHIMLA





                                        COPC No. 197 of 2020
                                        Date of Decision 4th August, 2021





    ________________________________________________________

    Sukh Dev                                                             ...Petitioner
                                                   Versus





    Yunis Khan & another                                              ....Respondents

    Coram                 r
    The Hon'ble Mr. Justice Vivek Singh Thakur, J.

Whether approved for reporting?1 ______________________________________________________________ For the Petitioner: Shri Ashok Kumar, Advocate, through Video Conferencing.

For the Respondents: Mr. Ajay Chauhan, Advocate, through Video Conferencing.

__________________________________________________________________

Vivek Singh Thakur, J.

Learned counsel for respondents submits that order,

for violation whereof present contempt petition has been filed,

stands complied with. Learned counsel for petitioner has

endorsed the submissions made on behalf of respondents.

2 Learned counsel for respondents submits that though

there is delay in complying with the order, however, he has

Whether Reporters of Local Papers may be allowed to see the judgment? Yes

instructions to tender unconditional and unqualified apology for

that with further submissions that delay was neither intentional

.

nor willful, but, for poor financial condition of the Transport

Corporation.

Accepting the apology and in view of compliance of

order, nothing survives to be adjudicated. Petition stands closed

and disposed of accordingly.

    August 04, 2021
    (ms)
                   r          to       (Vivek Singh Thakur)
                                               Judge