Via Ochhghat vs Sh. Amit Kashyap
2021 Latest Caselaw 4548 HP

    IN THE HIGH COURT OF HIMACHAL PRADESH AT SHIMLA

                 ON THE 15TH DAY OF SEPTEMBER, 2021
                               BEFORE




                                                                      .
            HON'BLE MR. JUSTICE SURESHWAR THAKUR





          CIVIL ORIGINAL PETITION CONTEMPT NO. 246 OF 2021





    Between:-
    SH. GAURI SHANKAR SHARMA SON
    OF LATE SH. SADA NAND, R/O
    VILLAGE AND POST OFFICE GAURA





    VIA      OCHHGHAT,      TEHSIL
    KANDAGHAT, DISTRICT SOLAN, H.P.

                                                                ..... PETITIONER.

    (BY MR. OM           PARKASH         GOEL,

    ADVOCATE)
    AND
    1. SH. AMIT KASHYAP, MANAGING


    DIRECTOR HIMACHAL PRADESH
    TOURISM           DEVELOPMENT
    CORPORATION,    RITZ   ANNEXE,
    SHIMLA-171001.




    2. SH. MUKESH KUMAR SHARMA,





    SENIOR    ACCOUNTS  OFFICER
    HPTDC, RITZ ANNEXE, SHIMLA
    171001.





                                                               .....RESPONDENTS

    (BY MR. NARESH KAUL, ADVOCATE)


     This petition coming on for admission this day, the Court passed the following:-

                                   ORDER

Since a perusal of the compliance affidavit, as, become

placed on record, by the learned counsel for the respondents,

discloses that the completest compliance has been meted by the

.

respondents, vis-à-vis, the judgment dated 24.4.2021, passed in

CWP No. 943/2021, besides when an unconditional apology has

been tendered by the respondents/contemnors qua the delay as has

occurred in meteing the completest compliance with the afore order,

therefore, the present petition is closed and the contemnors are

discharged. All pending applications stand disposed of accordingly.

    15th September, 2021                        (Sureshwar Thakur),
          (priti)                                    Judge.