Mohan Lal Chauhan vs Coram
2021 Latest Caselaw 2223 HP

                                                                             .
        IN THE HIGH COURT OF HIMACHAL PRADESH AT SHIMLA





                                        COPC No. 192 of 2020
                                        Date of Decision 17th March, 2021





    ________________________________________________________

    Mohan Lal Chauhan                                            ...Petitioner

                                                   Versus

    Anil Kumar Khachi & another

    Coram
                          r                to                       ....Respondents

    The Hon'ble Mr. Justice Vivek Singh Thakur, J.

Whether approved for reporting?1 ______________________________________________________________ For the Petitioner: Mr. Hamender Singh Chandel,

Advocate.

For the Respondents: Mr. Raju Ram Rahi, Deputy Advocate General.

__________________________________________________________________

Vivek Singh Thakur, J.

In view of the fact that judgment, for violation of

which present contempt petition has been filed, stands stayed by

the Supreme Court in SLP(C) No. 012380 of 2020 dated

14.10.2020 titled State of HP vs. Man Singh.

2 No purpose shall be served by adjudicating this

petition at this stage. Therefore, it is closed and disposed of with

Whether Reporters of Local Papers may be allowed to see the judgment? Yes

liberty to petitioner to avail appropriate remedy, if occasion

arises to do so.

.

    March 17, 2021                   (Vivek Singh Thakur)
    (ms)                                    Judge





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