(2) Shri Jai Ram vs (2) Shri K.C. Chaman
2022 Latest Caselaw 2633 HP

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IN THE HIGH COURT OF HIMACHAL PRADESH AT SHIMLA

                  ON THE 5th DAY OF May, 2022




                                                             .
                             BEFORE





            HON'BLE MR. JUSTICE AJAY MOHAN GOEL
                   CIVIL ORIGINAL PETITION CONTEMPT No. 153 of 2020





      Between:-
(1)   SHRI SODHI RAM, SON OF
      SHRI SADA RAM, SON OF
      SHRI PARMA NAND, RESIDENT




      OF VILLAGE AND POST
      OFFICE MANPURA, TEHSIL
      BADDI,  DISTRICT   SOLAN,
      HIMACHAL PRADESH.


(2)   SHRI JAI RAM, SON OF SHRI
      SADAR RAM, SON OF SHRI
      PARMA NAND, RESIDENT OF
      VILLAGE AND POST OFFICE
      MANPURA, TEHSIL BADDI,



      DISTRICT SOLAN, HIMACHAL
      PRADESH.
                                                  ...PETITIONERS




      (BY SHRI R.K. GAUTAM, SENIOR
      ADVOCATE, WITH MR. SAHIL DUTT,





      ADVOCATE)

      AND





(1)   SHRI   JAGDISH   CHANDER,
      PRINCIPAL SECRETARY (PW)
      TO THE GOVERNMENT OF
      HIMACHAL     PRADESH   AT
      SHIMLA-171001.

(2)   SHRI K.C. CHAMAN, DISTRICT
      COLLECTOR, SOLAN, DISTRICT
      SOLAN, HIMACHAL PRADESH.
                                             ...RESPONDENTS




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           (BY M/S SUMESH RAJ, DINESH THAKUR &
           SANJEEV SOOD, ADDITIONAL ADVOCATE
           GENERALS, WITH MR. AMIT KUMAR
           DHUMAL, DEPUTY ADVOCATE GENERAL &




                                                                           .
           MR. J.S. BAGGA, ASSISTANT ADVOCATE





           GENERAL.)
           Whether approved for reporting?
__________________________________________________________
                   This petition coming on for hearing this day, the Court passed the





following:-


                   ORDER

Learned Senior Counsel for the petitioners informs the Court that

as per his instructions, an SLP has been filed by the State against the judgment,

non-compliance of which has led to the filing of the present contempt petition.

2. Learned Additional Advocate General also apprises the Court that

State has indeed assailed the said judgment by way of SLP, which is still

pending adjudication before the Hon'ble Supreme Court.

3. In this view of the matter, as prayed for by learned Senior Counsel

for the petitioners, these proceedings are ordered to be closed at this stage, by

discharging the notices, but with liberty to the petitioners to approach the

appropriate Court after adjudication of the matter by the Hon'ble Supreme Court.

(Ajay Mohan Goel) Judge May 05, 2022 (bhupender)