Vipin Kumar vs Amar Singh And Others
2023 Latest Caselaw 4975 HP

IN THE HIGH COURT OF HIMACHAL PRADESH, SHIMLA

CMPMO No.99 of 2023 Date of Decision: 1.05.2023

.

_______________________________________________________

Vipin Kumar .......Petitioner Versus

Amar Singh and others ... Respondents

_______________________________________________________ Coram:

Hon'ble Mr. Justice Sandeep Sharma, Judge. Whether approved for reporting? 1

For the Petitioner: Mr. Sunny Dhatwalia, Advocate. For the Respondents: Mr. Vipin Pandit, Advocate, for respondent No.1.

_______________________________________________________ Sandeep Sharma, Judge(oral):

Being aggrieved and dissatisfied with order dated

27.02.2023, whereby prayer made on behalf of the respondent to

grant police assistance to implement order dated 26.09.2019 passed

by learned Court below was allowed, petitioner-defendant has

approached this Court in the instant proceedings filed under Article

227 of Constitution of India, praying therein to set-aside aforesaid

order.

2. Pursuant to the notices issued in the instant proceedings,

Mr. Vipin Pandit, Advocate has put in appearance on behalf of

respondent No.1. While making this Court peruse police report

submitted before the Court below, Mr. Vipin Pandit, Advocate

Whether the reporters of the local papers may be allowed to see the judgment?

representing respondent No.1 states that order laid challenge in the

instant proceedings already stands implemented and as such, nothing

remains to be adjudicated in the instant proceedings.

.

3. Having perused the report filed by the police before the

learned Court below, especially statement of the petitioner, this Court

finds that pursuant to order laid challenge in the instant proceedings,

police not only visited the spot but has also implemented the order

dated 26.09.2019 passed by learned Court below, whereby parties

were directed to maintain status quo qua nature and possession of

the suit property during the pendency of the case. Since order laid

challenge in the instant proceedings already stands implemented,

nothing remains to be adjudicated in the present petition and as

such, same is accordingly disposed of alongwith pending

applications, if any.

(Sandeep Sharma),

Judge May 01,2023 (shankar)