Jai Prakash vs Vikas Labroo & Others
2022 Latest Caselaw 3352 HP

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Jai Prakash Versus Vikas Labroo & others

COPC No.61 of 2022

12.05.2022 Present: Mr. Rajat Kumar, Advocate, vice Mr. Ramesh Chand Sharma, Advocate, for the petitioner.

Mr. Dinesh Thakur, Mr. Sumesh Raj,

Mr. Sanjeev Sood, Additional Advocates

General, with Mr. Manoj Bagga, Assistant Advocate General, for the respondents­State.

Response to the petition not filed. Learned

Additional Advocate General submits that the State

is preferred a Review Petition against the judgment,

alleged non compliance of which has resulted in the

filing of the present contempt proceedings.

In this background, as prayed for, the

matter is ordered to be listed after four weeks.

(Ajay Mohan Goel) Judge May 12, 2022 (Rishi)