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Late Sh. K.C. Chauhan vs Sh. Anil Kumar Khachi
2021 Latest Caselaw 5763 HP

Citation : 2021 Latest Caselaw 5763 HP
Judgement Date : 15 December, 2021

Himachal Pradesh High Court
Late Sh. K.C. Chauhan vs Sh. Anil Kumar Khachi on 15 December, 2021
Bench: Ajay Mohan Goel
         IN THE HIGH COURT OF HIMACHAL PRADESH AT SHIMLA

                   ON THE 15th DAY OF DECEMBER, 2021




                                                               .
                                   BEFORE





                HON'BLE MR. JUSTICE AJAY MOHAN GOEL

           CIVIL ORIGINAL PETITON CONTEMPT No. 190 of 2020_





    Between:-

    PARDEEP SINGH CHAUHAN, SON OF





    LATE SH. K.C. CHAUHAN, RESIDENT
    OF HOUSE NO. B-24, SECTOR 6,
    PHASE 3, NEW SHIMLA-171009.
                       r                              ..........PETITIONER

    (BY SH. HAMENDER SINGH CHANDEL,

    ADVOCATE)

    AND


    1.    SH. ANIL KUMAR KHACHI, CHIEF
          SECRETARY       TO      THE
          GOVERNMENT OF HIMACHAL
          PRADESH SHIMLA-2.




    2.    SH. R.D. DHIMAN, ADDITIONAL
          CHIEF            SECRETARY





          (PERSONNEL)      TO     THE
          GOVERNMENT OF HIMACHAL
          PRADESH SHIMLA-2.





                                                      ........RESPONDENTS

    (BY MR. ASHOK SHARMA, ADVOCATE
    GENERAL WITH M/S SUMESH RAJ,
    ADARSH SHARMA AND SANJEEV
    SOOD, ADDL. ADVOCATE GENERALS
    WITH MR. KAMAL KANT CHANDEL,
    DEPUTY ADVOCATE GENERAL)
    ___________________________________________________________

                Whether approved for reporting:       No




                                              ::: Downloaded on - 31/01/2022 23:26:17 :::CIS
                                            2



                   This petition coming on for orders this day, the Court passed

    the following:-




                                                                    .
                                     O R D E R

Mr. Hamender Singh Chandel, learned Counsel for the

petitioner submits that as the operation of the judgment in issue has been

stayed by Hon'ble Supreme Court of India, it will be in the interest of

justice to close these contempt proceedings at this stage. Ordered

accordingly. The contempt proceedings are accordingly closed. Notice

discharged. r (Ajay Mohan Goel)

Judge December 15, 2021 (narender

 
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