Madan Lal Chauhan & Ors vs Rsanjeev Kaul & Ors
2023 Latest Caselaw 5771 HP

IN THE HIGH COURT OF HIMACHAL PRADESH AT SHIMLA

COPC No.48 of 2023 Decided on: 12th May, 2023

.

_________________________________________________________________

Madan Lal Chauhan & Ors. ....Petitioners

Versus

RSanjeev Kaul & Ors. ...Respondents _________________________________________________________________ Coram Hon'ble Ms. Justice Jyotsna Rewal Dua, Judge

1 Whether approved for reporting?

For the petitioners:

r to _________________________________________________________________ Mr. Vijay Kumar, Advocate.

For the respondents: Mr. Y.P.S.Dhaulta, Additional Advocate General.

Jyotsna Rewal Dua, Judge

The respondents have filed the compliance

affidavit. Alongwith the compliance affidavit, a copy of office

order dated 04.05.2023 has also been appended, whereby the

case of the petitioners has been rejected.

2. Since the judgment in question stands complied

with, therefore, the present contempt petition is closed.

Notices issued to the respondents are discharged. Needless to

say that it is for the petitioners to seek appropriate remedy in

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

accordance with law, in case they feel aggrieved against the

consideration order.

The pending miscellaneous application(s), if any,

.

also stand disposed of.

                                                 Jyotsna Rewal Dua
                                                       Judge
    May 12, 2023
        R.Atal




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