Citation : 2022 Latest Caselaw 3633 HP
Judgement Date : 20 May, 2022
IN THE HIGH COURT OF HIMACHAL PRADESH, SHIMLA
ON THE 20th DAY OF MAY, 2022
BEFORE
HON'BLE MR. JUSTICE SATYEN VAIDYA
CONTEMPT PETITION (TRIBUNAL) No. 912 of 2020
Between:-
.
BABU RAM, S/O SH. BADRI DASS,
R/O VILLAGE NOHAL, P.O. TYALI,
TEHSIL THEOG, DISTRICT SHIMLA, H.P.
....PETITIONER
(SH. BHIM RAJ SHARMA, ADVOCATE)
AND
1. DR. SANDEEP BHATNAGAR, MANAGING
DIRECTOR, HRTC SHIMLA-1.
2. VINOD KUMAR, REGIONAL MANAGER
HRTC ROHRU, DISTRICT SHIMLA, H.P.
....RESPONDENT
(MS. SHUBH MAHAJAN, ADVOCATE.)
This petition coming on for orders this day, the Court
passed the following:
ORDER
Learned counsel for the petitioner has submitted that
the judgment passed by this Court has been duly complied with.
Consequently, no further orders are required to be passed and the
petition is disposed of accordingly. Notice discharged.
(Satyen Vaidya)
20th May, 2022 Judge
(kck)
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