Unknown vs Ram Swaroop V. Arun Kumar Sharma
2022 Latest Caselaw 6801 HP

Ram Swaroop v. Arun Kumar Sharma COPC No. 256 of 2018

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5.8.2022 Present Mr. Vikrant Thakur, Advocate, for the petitioner.

Mr. Ashok Sharma, Advocate General with Mr. Sudhir Bhatnagar and Mr. Narinder Guleria, Additional Advocates

General with Mr. Sunny Dhatwalia, Assistant Advocate General, for the respondents.

Mr. Virender Sharma, Director Elementary Education, Himachal Pradesh.

Pursuant to order dated 20.7.2022, Director Elementary

Education has come present. Aforesaid officer states that since he has

recently joined the post, he was unable to go through the record. He

prays for and is granted ten days time to go through the record.

List on 17.8.2022, by which date, this court hopes and

trusts that that judgment in question shall be complied with, failing which,

aforesaid officer shall remain present in the court to explain, why

contempt proceedings be not initiated against him for willfully disobeying

the directions contained in order dated 21.3.2017 passed in CWP No.

1406 of 2017.

(Sandeep Sharma) Judge August 5, 2022 (vikrant)