Decided On 28.6.202 vs Sandeep Kumar And Ors
2021 Latest Caselaw 2978 HP

              IN THE HIGH COURT OF HIMACHAL PRADESH, SHIMLA.




                                                                                          .
                                                    COPC No.181 of 2021





                                                  Decided on 28.6.2021
     __________________________________________________________________
    Haripal Singh                                            Petitioner
                                   Versus





    Sandeep Kumar and Ors.                                 Respondents
     __________________________________________________________________
    Coram:
    Hon'ble Mr. Justice Sandeep Sharma, Judge





    Whether approved for reporting? 1

    For the petitioner                     :      Mr. Ashok KUmar, Advocate, through
                                                  Video Conferencing.
    For the respondents                    :
                                  Mr. Ajay Kumar Chauhan, Advocate,
                                 rthrough Video Conferencing.

    __________________________________________________________________
    Sandeep Sharma, Judge (oral):

By way of present contempt petition, prayer has been

made on behalf of the petitioner for initiation of contempt

proceedings against the respondent for having willfully and

intentionally disobeyed the directions contained in judgment dated

1.12.2020, rendered in CWP No. 5496 of 2020, whereby Division Bench

of this Court having taken note of the statement made by the learned

counsel for the petitioner that his case is squarely covered by the

judgment dated 17.7.2014, passed by this Court in CWP No. 3050 of

2014, titled Nek Ram v. State of HP and Ors., disposed of the petition

with direction to the respondents/competent authority to consider the

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