Between vs Shimla
2021 Latest Caselaw 4937 HP

        IN       THE    HIGH    COURT OF      HIMACHAL            PRADESH,
                                     SHIMLA
                       ON THE 6th DAY OF OCTOBER, 2021




                                                                 .
                                     BEFORE





                  HON'BLE MR. JUSTICE AJAY MOHAN GOEL

                 CIVIL ORIGINAL PETITION CONTEMPT No.51 of 2021





    Between:
    SMT. RITA SARNA, WIFE OF
    SH. MANOHAR LAL SARNA,
    RESIDENT OF ASHA DEEP,





    LOWER JAKHU, SHIMLA-1,
    TEHSIL    AND    DISTRICT
    SHIMLA, H.P.
                                                               ....PETITIONER.

    (BY SHRI ROMESH VERMA, ADVOCATE)

    AND
    VISHAL BAHAL, SON OF SH.
    KRANTI      LAL   BAHAL,


    RESIDENT OF ANAND NIWAS,
    RULDU BHATTA, SHIMLA-1,
    TEHSIL    AND   DISTRICT




    SHIMLA, H.P.
                                                          ....RESPONDENT.





    (BY SHRI S.D. GILL, ADVOCATE)





    Whether approved for reporting?1 No
             This petition coming on for admission this day, the Court passed the

    following:

                                  JUDGMENT

Learned counsel for the parties inform the Court that

the issue subject matter of this contempt petition now stands

amicably settled between the parties.

2. Accordingly, these contempt proceedings are ordered to

be ordered to be dropped. Notice stands discharged.

3. It is clarified that both the parties shall remain bound

.

by the terms and conditions of the settlement arrived at between

them before the learned Mediator.

    October 06, 2021                             (Ajay Mohan Goel)
        (rishi)                                         Judge



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