Kulbhushan Rehalia vs Sh. Rajeev Sharma
2022 Latest Caselaw 9270 HP

    IN THE HIGH COURT OF HIMACHAL PRADESH AT SHIMLA

            ON THE 11th DAY OF NOVEMBER, 2022

                         BEFORE
        HON'BLE MS. JUSTICE JYOTSNA REWAL DUA




                                                    .

      CIVIL ORIGINAL PETITION CONTEMPT (TRIBUNAL)
                      No.11 of 2021
      Between:-





    1. KULBHUSHAN REHALIA
       S/O LATE SH. TIRATH RAM,
       R/O VILLAGE & P.O. TAKALI,
       TEHSIL FATEHPUR, DISTT. KANGRA, H.P.





    2. RAMESH CHAND
       S/O LATE SH. DEV RAJ,
       R/O VILLAGE & P.O. JAWALI,
       TEHSIL JAWALI, DISTT. KANGRA, H.P.
                 r                    ......PETITIONERS

      (BY MR. SANJEEV BHUSHAN, SENIOR ADVOCATE
       WITH MR. RAKESH CHAUHAN, ADVOCATE)

      AND



    1. SH. RAJEEV SHARMA,
       SECRETARY (EDUCATION) TO THE
       GOVERNMENT OF HIMACHAL PRADESH,




       SHIMLA
    2. SH. AMARJEET K. SHARMA,





       DIRECTOR (HIGHER EDUCATION),
       HIMACHAL PRADESH, SHIMLA





    3. INDER SINGH, PRINCIPAL,
       GOVERNMENT SENIOR SECONDARY
       SCHOOL, RAJA KA TALAB,
       DISTRICT KANGRA, H.P.
    4. MOHINDER SINGH, PRINCIPAL,
       GOVERNMENT SENIOR SECONDARY
       SCHOOL, PALOURA,
       DISTRICT KANGRA, H.P.
                                  ......RESPONDENTS




                                   ::: Downloaded on - 11/11/2022 20:32:25 :::CIS
                                     2


       (BY MS. RITTA GOSWAMI, ADDITIONAL ADVOCATE
       GENERAL WITH MR. RAM LAL THAKUR, ASSISTANT
       ADVOCATE GENERAL)

         This petition coming on for orders this day, the Court
    passed the following:




                                                             .

                               ORDER

Learned Senior Counsel for the petitioners

submits that he is under instructions to withdraw the

contempt petition, however, prays that liberty be granted to

him to file execution petition in relation to the judgment

dated 15.02.2019. Learned Additional Advocate General

does not oppose this prayer.

Accordingly, the contempt petition is closed with

leave and liberty as prayed for. Notices issued to the

respondents are discharged. Pending miscellaneous

application(s), if any, also stand disposed of.

Jyotsna Rewal Dua Judge November 11, 2022

Mukesh