Dewan Chand vs . Onkar Chand Sharma And Another
2023 Latest Caselaw 3263 HP

Dewan Chand vs. Onkar Chand Sharma and another

.

COPC No. 382 of 2022

31.03.2023 Present: Mr. H.K. Paul, Advocate for the petitioner.

M/s Jitender Sharma, Tejasvi Sharma, Pushpender Jaswal and Baldev Negi, Additional Advocate Generals with Mr. Gautam Sood, Deputy Advocate General, for the respondents.

The Court stands informed that the letters patent appeal

preferred by the State against the judgment passed by this Court in

CWPOA No. 433 of 2019 stands dismissed.

On the request of learned Additional Advocate General,

the case is ordered to be listed on 12.04.2023. It is made clear that in

the event of the judgment passed by this Court being not complied with

by the next date of hearing, the erring Officer(s)/official(s) shall

remain present in person in the Court to show cause as to why he/they

be not punished for non-compliance of the judgment passed by this

Court.

(Ajay Mohan Goel) Judge March 31, 2023 (narender)