Tara Chand vs H.R. Deve & Anr
2023 Latest Caselaw 13845 HP

IN THE HIGH COURT OF HIMACHAL PRADESH, SHIMLA COPC No. 245/2018 Decided on: 15.09.2023

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Tara Chand ......Petitioners.

Versus H.R. Deve & Anr. .......respondents. ................................................................................................

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

For the petitioner : Mr. Lalit K. Sehgal, Advocate.

For the respondents

Jyotsna Rewal Dua , J r :

to Mr. Sanjay Dalmia, Advocate.

Learned counsel for the petitioner has withdrawn the

main writ petition vide a separate order of even date & states that he

is under instructions to seek closure of these proceedings as well.

2. In view of the withdrawal of writ petition being CWP

No.2367/2018 (Tara Chand Vs. UOI & Ors.) & the submission of

learned counsel for the petitioner, this contempt petition is closed.

Notices issued to the respondents are discharged. Pending

miscellaneous application(s), if any, shall also stand disposed of.

Jyotsna Rewal Dua Judge 15th September 2023 rohit

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