Mr. Vikas Dhiman vs Mr. Subhkaran Singh
2021 Latest Caselaw 257 HP

    IN THE HIGH COURT OF HIMACHAL PRADESH, SHIMLA

                                                    COPC No. 4 of 2021




                                                                        .
                                                    Decided on: 05.01.2021.





      Mr. Vikas Dhiman                                              ....Petitioner.

                       Versus





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





      For the petitioner    :    Mr. Balwant Singh Thakur,
                                 Advocate.

      For the respondent            :       M/s Somesh Raj, Dinesh Thakur
                                            and Sanjeev Sood, Additional
                          r                 Advocate Generals with Ms. Divya

                                            Sood, Deputy Advocate General.

                                            (Through Video Conference)
      Ajay Mohan Goel, Judge (Oral)

Mr. Balwant Singh Thakur, learned Counsel for the

petitioner, informs the Court that as the order passed by this

Court dated 09.01.2020, in CWP No. 57 of 2020, titled as Vikas

Dhiman versus State of H.P. and another, purported non-

compliance of which led to filing of this contempt petition, stands

complied with, he may be permitted not to press this contempt

petition. Permission granted. The contempt petition is accordingly

closed as not pressed.

                                                             (Ajay Mohan Goel)
      January 05, 2021                                               Judge
          (narender)



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