Lalita Sharma vs K. K. Panth & Others
2021 Latest Caselaw 1596 HP

     IN THE HIGH COURT OF HIMACHAL PRADESH SHIMLA

                                 COPC No. 252 of 2019
                                 Decided on : 03.03.2021




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     ________________________________________________________





     Lalita Sharma                            ........Petitioner

                  Versus





     K. K. Panth & others                  ....Respondents
    __________________________________________________________
    Coram:
     The Hon'ble Mr. Justice L. Narayana Swamy, Chief Justice





     The Hon'ble Mr. Justice Anoop Chitkara, Judge.
    Whether approved for reporting?

     For the Petitioner :             Mr. B.C. Verma,           Advocate,        for
                                      respondent No. 1.

     For the Respondents:             Mr. Ashok Sharma, Advocate

                                      General with Mr. Adarsh Sharma and
                                      Ms. Ritta Goswami, Additional
                                      Advocates General & Mr. Yudhbir
                                      Singh Thakur, Deputy Advocate


                                      General.

     _________________________________________________________
     L. Narayana Swamy, Chief Justice    (Oral)

In view of the judgment of even date, passed in

CMP(M) No. 1847 of 2019 and LPA No. 13 of 2021, titled as State

of H.P. & another versus Lalita Sharma and another, the present

contempt petition is disposed of.

(L. Narayana Swamy) Chief Justice.

     March 3, 2021                                (Anoop Chitkara)
      (hemlata)                                        Judge.










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