Anju Bala Wife Of Sh. Neeraj Saini vs Rohit Jamwal
2022 Latest Caselaw 2632 HP

       IN THE HIGH COURT OF HIMACHAL PRADESH AT SHIMLA
                    ON THE DAY OF 5th MAY, 2022.
                              BEFORE




                                                                                                          .
          HON'BLE MR. JUSTICE CHANDER BHUSAN BAROWALIA





    CIVIL ORIGINAL PETITION CONTEMPT (TRIBUNAL) NO.983 OF 2020

             Between:-





             ANJU BALA WIFE OF SH. NEERAJ SAINI, RESIDENT OF
             VILLAGE AND P.O. LARZI, TEHSIL SUB-TEHSIL SAINJ, DISTRICT
             KULLU, H.P.

                                                                                         ...... PETITIONER





             (BY MR. NEEL KAMAL SOOD, ADVOCATE)
             AND

             1.           ROHIT  JAMWAL,    DIRECTOR     OF                                     ELEMENTARY
                          EDUCATION, LAL PANI, SHIMLA, H.P.

             2.           CHAND KISHORE, DISTRICT PROJECT OFFICER (ISSE)

                          DIET, KULLU AT GARAD, H.P.

             3.           PUSHPA KANDA, DEPUTY DIRECTOR ELEMENTARY
                          EDUCATION-CUM-PUBLIC INFORMATION OFFICER,
                          KULLU, DISTRICT KULLU, H.P.



             4.           ASHISH KOHLI, STATE PROJECT DIRECTOR                                               (SSA)
                          (ISSE/RMSA), HIMACHAL PRADESH.




                                                                                         ......RESPONDENTS





             1
                 WHETHER APPROVED FOR REPORTING?
                          This petition coming on for orders this day, the Court
             passed the following :





                                                                     ORDER

Learned counsel for the petitioner states that in view

of subsequent developments, the instant contempt petition has

become infructuous.

2. Accordingly, the instant contempt petition is disposed

of as having become infructuous. Pending application(s), if any,

also stands disposed of.

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

However, it is made clear that if the petitioner is still

aggrieved, she has every right to approach this Court, as and when

required.

.

( Chander Bhusan Barowalia )

5 May, 2022 th Judge (CS)

r to