Arjun Dass Thakur vs Virender Sharma And Another
2023 Latest Caselaw 19599 HP

Himachal Pradesh High Court

Arjun Dass Thakur vs Virender Sharma And Another on 19 December, 2023

                                               1




    IN THE HIGH COURT OF HIMACHAL PRADESH, SHIMLA

                                          COPC No.447 of 2023




                                                                          .
                                          Date of Decision : 19.12.2023





    Arjun Dass Thakur                                             ...... Petitioner

                                  Versus





    Virender Sharma and another                                   ......Respondents

    Coram:




                                                of
    The Hon'ble Mr. Justice Bipin Chander Negi, Judge
    Whether approved for reporting?1 No

    For the petitioner   rt :     Mr. R.S. Gautam, Advocate.
    For the respondents :         Ms. Archna Dutt, Advocate, for respondent
                                  No.1.

                                  Mr. Anup Rattan, Advocate General with
                                  Mr.Y.P.S.Dhaulta, Additional Advocate General,
                                  for respondent No.2-State.



    Bipin Chander Negi, Judge (oral)

The present petition has been filed for non compliance of

directions passed by this Court in CWP No.5359 of 2023, titled

Arjun Dass vs. HPU and another.

2. In COPC No.356 of 2021, decided on 7.1.2022, titled

Mohinder Singh vs. Sandeep Kumar and another, specifically

para-2 therein, the below stated has been laid down:-

"It is more than settled that a contempt would only lie in case there is deliberate and willful disobedience of the orders on the part of the

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

respondents. Mere non-compliance of the judgment itself cannot therefore be a ground for filing of a contempt petition as it is always open for the

.

aggrieved party to file an execution petition".

3. In view of the aforesaid, learned counsel for the petitioner

seeks permission to withdraw the petition with liberty to file an

appropriate petition, in accordance with law.

of

4. Accordingly, present petition is disposed of in the aforesaid

terms, so also, pending miscellaneous application(s), if any.

                    rt

                                             ( Bipin Chander Negi)
    December 19, 2023 (Nisha)                        Judge