Bhagat Ram vs Sh. Raghav Sharma And Others
2023 Latest Caselaw 49 HP

IN THE HIGH COURT OF HIMACHAL PRADESH, SHIMLA

COPC No. 244 of 2022 Decided on: 2nd January, 2023

.

Bhagat Ram ... Petitioner

Versus

Sh. Raghav Sharma and others ... Respondents

Coram The Hon'ble Mr. Justice Sandeep Sharma, Judge.

Whether approved for reporting?1 For the petitioner r : Mr. Surinder Saklani, Advocate.

For respondents : Mr. Bhagwati Chander Verma, Additional

and 2.

Mr. Sanjeev Sharma, Advocate for

respondent No.3.

______________________________________________________________ Sandeep Sharma, Judge, (Oral)

While placing on record communication dated 16.09.2022,

issued under the signatures of Deputy Commissioner, Una District Una, H.P.,

enclosing therewith the copy of order dated 12.09.2022, whereby judgment

alleged to have been violated, has been ordered to be stayed by Hon'ble

Apex Court, learned Additional Advocate General states that nothing remains

to be adjudicated in the present proceedings and the same may be disposed

of.

Having perused aforesaid communication, which is taken on

record as well as documents annexed therewith, especially order dated

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

12.09.2022 passed by Hon'ble Apex Court in Special Leave to Appeal

No.15610 of 2022 titled as Collector Una vs. Bhagat Ram and others, this

.

Court finds that the judgment alleged to have been violated, stands stayed by

the Hon'ble Apex Court, as such, nothing remains to be adjudicated in the

present proceedings, which are accordingly closed. Notices issued to the

respondents are discharged. Liberty is reserved to the petitioner to file

appropriate proceedings before appropriate Court of Law, if required, after

disposal of SLP pending adjudication before Hon'ble Apex Court.

                        r                              (Sandeep Sharma)
                                                            Judge


January 02, 2023


      (Subhash)