Gurdev Singh & Ors vs Raj Kumar
2023 Latest Caselaw 497 HP

IN THE HIGH COURT OF HIMACHAL PRADESH AT SHIMLA

COPC No.472 of 2022 Decided on: 7th January, 2023

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Gurdev Singh & Ors. ....Petitioners Versus Raj Kumar ...Respondent

_________________________________________________________________ Coram Hon'ble Ms. Justice Jyotsna Rewal Dua, Judge

1 Whether approved for reporting?

_________________________________________________________________ For the petitioners: Mr. Amit Singh Chandel, Advocate.

For the respondent: Mr. Pranay Pratap Singh, Additional Advocate General.

Jyotsna Rewal Dua, Judge

Learned counsel for the petitioner submits that there

are errors in the pleadings in the contempt petition, which need to

be rectified by filing appropriate petition. He prays for

withdrawing the present contempt petition with liberty to file

afresh on the same cause of action. Prayer is allowed.

Accordingly, the present contempt petition is dismissed as

withdrawn, with leave and liberty, as aforesaid. Pending

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

Jyotsna Rewal Dua Judge January 7, 2023 R.Atal

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

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