Welfare And Association vs Smt. M. Sathiyavathy & Others
2022 Latest Caselaw 11426 HP

    IN THE HIGH COURT OF HIMACHAL PRADESH, SHIMLA




                                                                           .
                                                      COPC No.257 of 2017





                                                      Decided on: 23.12.2022

    H.P. State Cooperative Milk
    Producers Federation Employees





    Welfare and Association                                   .... Petitioner.

                      Versus
    Smt. M. Sathiyavathy & others                             .... Respondents.





    Coram
    Hon'ble Mr. Justice Ajay Mohan Goel, Judge.
    Whether approved for reporting?1

    For the petitioner               :       Mr. Sanjeev Bhushan, Senior

                                             Advocate, with Mr. Rajesh Kumar,
                                             Advocate.
    For the Respondents               :      Mr. Lokender Paul Thakur, Senior
                                             Panel Counsel, for respondent No.1.



                                             Court is not seized in this petition
                                             with any purported contempt
                                             committed by respondent No.2 in




                                             terms of order dated 03.10.2019.
                                             Mr. Kamal Sehgal and Mr. Charanji





                                             Lal, Advocates, for respondent No.3.


    Ajay Mohan Goel, Judge (Oral)

CMP No.17625 of 2022

For the reasons stated therein, this application filed for

early hearing of the petition is allowed and disposed of.

COPC No.257 of 2017

Whether reporters of the local papers may be allowed to see the judgment?

Learned counsel for the parties submits that in view of

subsequent developments, in terms whereof, the order passed

.

earlier in the Writ Petition has been recalled in the Review Petition,

these contempt proceedings have been rendered infructuous.

2. This contempt petition is dismissed, as having become

infructuous. Notice stands discharged.

    December 23, 2022
                                 to                (Ajay Mohan Goel)
                                                        Judge

        (Rishi)