Date Of Decision: September 14 vs Rajiv Sharma And Another
2023 Latest Caselaw 13637 HP

            IN THE HIGH COURT OF HIMACHAL PRADESH, SHIMLA
                                                        COPC No. 3 of 2023
                                      Date of Decision: September 14, 2023
    __________________________________________________________________
    Liaq Ram                                                                  ......... Petitioner




                                                                      .
                                                  Versus





    Rajiv Sharma and another                                                .......Respondents





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

    For the petitioner:           Mr. Rajesh Kumar Parmar, Advocate.





    For the Respondents:          Mr. L.N. Sharma, Advocate.

    _________________________________________________________________________
    Sandeep Sharma, J. (Oral)

Having perused the reply filed by respondents, which is taken on record, this

court finds that the mandate contained in the judgment alleged to have been

violated, stands duly complied with, which fact is duly acknowledged by the learned

counsel for the petitioner.

2. In view of above, nothing remains to be adjudicated in the present petition,

which is accordingly disposed of. Notices issued to the respondents are discharged.

Liberty is reserved to the petitioner to file appropriate proceedings, before

appropriate court of law, if he still remains aggrieved.

(Sandeep Sharma) Judge September 14, 2023 (Vikrant)