Anita Sharma vs Ghanshyam Chand
2023 Latest Caselaw 5516 HP

IN THE HIGH COURT OF HIMACHAL PRADESH, SHIMLA

Contempt Petition No.110 of 2023. Date of Decision: 10th May, 2023.

.

    Anita Sharma                                               .....Petitioner.





                                       Versus

    Ghanshyam Chand                                            .....Respondent.





    Coram

Hon'ble Ms. Justice Jyotsna Rewal Dua, Judge. Whether approved for reporting?1

For the petitioner: Mr. Jagat Pal, Advocate.

For the respondent: Mr. Y.P.S. Dhaulta, Addl. Advocate General.

Jyotsna Rewal Dua, Judge

The petitioner has alleged violation of judgment dated

08.02.2023 passed in CWP No.563 of 2023 (Anita Sharma vs.

State of H.P & Ors) The operative part of the judgment reads as

under:-

"Accordingly, without adverting to the merits of the case, this petition is disposed of with a direction to respondent No.2 to

consider the representation, to be filed by the petitioner within two days from today and decide the same within a period of two weeks thereafter, strictly in accordance with law."

2. During hearing of the case, learned counsel for the

petitioner submitted that the respondents have decided the

representation of the petitioner on 28.04.2023, hence he seeks

permission to withdraw the present contempt petition with leave

and liberty to avail appropriate remedy in accordance with law for

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

the redressal of grievance of the petitioner against the

consideration order.

In view of the aforesaid submissions made by learned

.

counsel for the petitioner, the present contempt petition is closed

with leave and liberty, as aforesaid.

All pending application(s), if any, also stands disposed

of.

Jyotsna Rewal Dua Judge

10th May, 2023 (CS)