Date Of Decision: 26Th February vs Shubh Karan Singh And Ors
2021 Latest Caselaw 1386 HP

IN THE HIGH COURT OF HIMACHAL PRADESH, SHIMLA

COPC No. 27 of 2021 Date of Decision: 26th February, 2021 Om Prakash .....Petitioner

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Versus

Shubh Karan Singh and ors. ......Respondents Coram

The Hon'ble Mr. Justice Sureshwar Thakur, Judge. The Hon'ble Mr. Justice Chander Bhusan Barowalia, Judge. Whether approved for reporting?1

For the petitioner: Mr. Hamender Singh Chandel, Advocate.

For the respondents: Mr. Hemant Vaid and Mr. Ashwani Sharma, Addl. AGs with Mr. Vikrant Chandel and Mr. r Narinder Guleria, Dy. AGs.

Mr. Swaroop Chand, Principal, GSSS, Nagali, Education Block Banikhet, District Chamba,

H.P. present in person.

Sureshwar Thakur, Judge (oral).

In compliance to order dated 25.02.2021, Mr. Swaroop

Chand, Principal, GSSS Nagali, Education Block Banikhet, District

Chamba, H.P., is present in the Court and has tendered his

unconditional apology for not obeying the order of this Court, and

undertakes to be more cautious while executing in future, Court

orders.

2. Consequently, in view of the apology, that has been

tendered in the open Court, we deem it proper to drop contempt

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

proceedings against the contemnor. The extant contempt petition is

disposed of.

(Sureshwar Thakur) Judge

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                                       (Chander Bhusan Barowalia)
    26th February, 2021.                         Judge
     (raman/CS)





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