Onkar Singh vs Ram Subhag Singh & Anr
2021 Latest Caselaw 3620 HP

IN THE HIGH COURT OF HIMACHAL PRADESH SHIMLA

COPCT No. 780 of 2020.

Decided on : 5th August, 2021.

.

Onkar Singh ...Petitioner.

Versus

Ram Subhag Singh & Anr. ....Respondents.

Coram:

The Hon'ble Mr. Justice Sureshwar Thakur, Judge.

Whether approved for reporting?1

For the Petitioner: Mr. Onkar Jairath, Advocate. For the Respondents: Mr. Hemant Vaid & Mr. Ashwani Sharma, Addl. A.Gs., with Mr. Vikrant Chandel, Dy. A.G.

Sureshwar Thakur, Judge (Oral).

Heard. Since, compliance stands meted by the

respondents, vis-a-vis, the verdict made by the Erstwhile

Tribunal, upon, OA No. 2566 of 2017, on 10.04.2018, thereupon,

the learned counsel appearing for the petitioner prays that the

extant contempt petition be dismissed as withdrawn. Prayer

accepted. Consequently, the extant contempt petition is

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

...2...

.

dismissed as withdrawn. The contemners are discharged. All

pending applications also stand disposed of.

(Sureshwar Thakur) Judge 5th August, 2021.

(jai)