Kusum Kumari Sood vs Virender Sharma & Anr
2023 Latest Caselaw 18116 HP

            IN THE HIGH COURT OF HIMACHAL PRADESH, SHIMLA.

                                                  COPC No. 358 of 2023




                                                                                 .
                                                  Decided on: 17.11.2023





    Kusum Kumari Sood                                             ...Petitioner
                                         Versus
    Virender Sharma & Anr.                                             ...Respondent





    Coram:
    Hon'ble Mr. Justice Tarlok Singh Chauhan, Judge.
    Whether approved for reporting? 1 No.





    For the Petitioner :                 Ms. Pooja Verma, Proxy Counsel.

    For the Respondent : Ms. Archna Dutt, Advocate, for respondent
                           No. 1.
                           Mr. Y. W. Chauhan, Sr. Addl. A.G. with Ms.

                           Sharmila Patial, Addl. A.G. for respondent

                           No. 2.
    Tarlok Singh Chauhan, Judge (Oral)

Learned counsel for respondent No. 1 has placed on

record instructions dated 16.11.2023 alongwith office order of

even date, which go to indicate that the arrears as due and

admissible to the petitioner has since been calculated and as per

the statement of learned counsel for respondent No. 1, the same

is likely to be disbursed within two days.

2. In this view of the matter, the contempt petition has

been rendered infructuous and is disposed of accordingly.

3. For compliance to come up on 24.11.2023.

(Tarlok Singh Chauhan) Judge

17th November, 2023 (sanjeev)

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