Kali Ram vs Virender Sharma And Anr
2024 Latest Caselaw 390 HP

Himachal Pradesh High Court

Kali Ram vs Virender Sharma And Anr on 5 January, 2024

    IN THE HIGH COURT OF HIMACHAL PRADESH, SHIMLA

                                     COPC No. 437 of 2023
                                a/w COPC No. 438, 440, 441,




                                                          .
                                     446 and 450 of 2023





                                    Decided on: 05.01.2024
     1.COPC No. 437 of 2023





     Kali Ram                                         ....Petitioner.




                                of
                                Versus

     Virender Sharma and Anr.
                                                      ...Respondents.
     2.COPC No. 438 of 2023
                  rt
     Dev Dutt Sharma                                  ....Petitioner.

                                Versus

     Virender Sharma and Anr.
                                                      ...Respondents


     3.COPC No. 440 of 2023

     Vijay Kumar                                      ....Petitioner.




                                Versus





     Virender Sharma and Anr.
                                                      ...Respondents
     4.COPC No. 441 of 2023





     Sant Ram                                         ....Petitioner.

                                Versus

     Virender Sharma and Anr.
                                                      ...Respondents
     5.COPC No. 446 of 2023

     Ramesh Chand Sharma                              ....Petitioner.




                                         ::: Downloaded on - 06/01/2024 20:32:57 :::CIS
                                         2



                                            Versus

    Virender Sharma and Anr.
                                                                  ...Respondents




                                                                      .
    6.COPC No. 450 of 2023





    Vijay Kumar                                                   ....Petitioner.

                                            Versus





    Virender Sharma and Anr.
                                                                  ...Respondents




                                            of
    Coram

    The Hon'ble Mr. Justice Satyen Vaidya, Judge.
                rt
    Whether approved for reporting? 1

    For the petitioner(s)           :       Mr. Radhey Shyam Gautam,
                                            Advocate.

    For the respondents         :           Ms. Archana Dutt, Advocate, for


                                            respondent No.1.

                                :           Mr. Praney Pratap, Additional
                                            Advocate General with Mr.




                                            Sidharth Jalta, Deputy Advocate
                                            General for respondent No.2.





    Satyen Vaidya, Judge (Oral)

Learned counsel for respondent No.1 has

placed on record instructions dated 04.01.2024,

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

according to which, the judgment passed by this

Court has been complied with.

.

2. Learned counsel for the petitioner

submits that the compliance is not strictly, in

terms of the, judgment. Be that as it may, no

further orders are required to be passed in this

of petition and the same is disposed of. However,

liberty is reserved in favour of the petitioner for rt seeking appropriate legal remedy for the remaining

relief, if any.

                                           (Satyen Vaidya)
    5th January, 2024                          Judge


         (sushma)