Girdhar Gopal Sharma vs Shri Amitabh Awasthi And Others
2021 Latest Caselaw 1450 HP

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       IN THE HIGH COURT OF HIMACHAL PRADESH, SHIMLA




                                                                                            .
                                                  COPC No. 95 of 2020





                              Date of Decision: 26.02.2021
______________________________________________________________________





Girdhar Gopal Sharma                                  ....Petitioner.
                              Vs.
Shri Amitabh Awasthi and others                       .....Respondents.

Coram:





The Hon'ble Mr. Justice Ajay Mohan Goel, Judge
Whether approved for reporting?1 No.

For the petitioner:                            Mr. Ajay Sharma, Senior Advocate, with

                                               Mr. Amit Jamwal, Advocate.

For the respondents:                           Mr. Ajay Vaidya, Senior Additional
                                               Advocate General.

Ajay Mohan Goel, Judge (Oral):

Learned Senior Additional Advocate General informs

the Court that the main petition, out of which, the present contempt

petition has arisen, on the allegations of purported non­compliance of the

interim order passed by this Court, has already been decided and the

petition stands disposed of. As this is an admitted position, therefore, in

my considered view, now no purpose is going to be achieved by keeping

this petition alive. Accordingly, this petition is ordered to be closed.

Notices are discharged.

(Ajay Mohan Goel) Judge February 26, 2021 (bhupender)

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