Ashish Kumar vs Dr. D.B. Katoch
2021 Latest Caselaw 587 HP

    IN THE HIGH COURT OF HIMACHAL PRADESH, SHIMLA

                                            COPC No.:                 282 of 2020




                                                                          .
                                            Decided on:               08.01.2021





    Ashish Kumar                                                      ....Petitioner.
                          Versus





    Dr. D.B. Katoch                        ...Respondent.
    Coram
    Hon'ble Mr. Justice Ajay Mohan Goel, Judge.
    Whether approved for reporting?1 No




    For the petitioner : Mr. Rakesh Kumar Dogra, Advocate.
    For the respondent : Mr. Sumesh Raj, Mr. Dinesh Thakur
                     r   and Mr. Sanjeev Sood, Additional

                         Advocates General, with Ms.     Divya
                         Sood, Deputy Advocate General.
                         (Through Video Conferencing).


    Ajay Mohan Goel, Judge (Oral)

By way of this petition, the petitioner has alleged

willful disobedience of the directions passed by this Court in

CWP No.2742 of 2020, titled as Ashish Kumar Versus State of

H.P. and ors., decided on 07.08.2020.

2. Today, learned counsel for the petitioner submits

that the judgment passed by this Court now stands complied

with in letter and spirit.

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

3. Learned Additional Advocate General submits that

the delay which has taken place in implementing the

.

judgment was bonafide and there was no willful intent on the

part of the respondent to disobey the judgment passed by this

Court.

4. Having heard learned counsel for the parties, as it

is not in dispute that the judgment passed by this Court

stands complied with in letter and spirit, these contempt

proceedings are dropped. Notice stands discharged.

(Ajay Mohan Goel) Judge January 08, 2021

(Rishi)