Deep Kumar Datta vs Of
2024 Latest Caselaw 395 HP

Himachal Pradesh High Court

Deep Kumar Datta vs Of on 5 January, 2024

    IN THE HIGH COURT OF HIMACHAL PRADESH, SHIMLA

                                                 COPC No. 434 of 2023




                                                                     .
                                       a/w COPC No. 436 & 449 of 2023





                                                 Decided on: 05.01.2024
     1.COPC No. 434 of 2023





     Deep Kumar Datta                                            ....Petitioner.

                                         Versus




                                           of
     Virender Sharma and Anr.
                                                                 ...Respondents.
     2.COPC No. 436 of 2023
                 rt
     Amar Singh Negi                                             ....Petitioner.

                                         Versus

     Virender Sharma and Anr.
                                                                 ...Respondents
     3.COPC No. 449 of 2023



     Dola Ram Verma                                              ....Petitioner.

                                         Versus




     Virendre Sharma and Anr.





                                                                 ...Respondents

     Coram





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


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



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




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                                  2



    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)

of Learned counsel for respondent No.1 has

placed on record instructions dated 04.01.2024, rt 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

petition and the same is disposed of. However,

liberty is reserved in favour of the petitioner for

seeking appropriate legal remedy for the remaining

relief, if any.

                                                 (Satyen Vaidya)
    5th January, 2024                                Judge
         (sushma)