Himachal Pradesh High Court

Balkrishan vs Rohan Chand Thakur on 4 July, 2024

Author: Ajay Mohan Goel

Bench: Ajay Mohan Goel

         IN THE HIGH COURT OF HIMACHAL PRADESH AT SHIMLA
                                        COPC No.134 of 2024
                                        Decided on 04th July, 2024
    Balkrishan                                           ...Petitioner
                                   Versus




                                                            .
    Rohan Chand Thakur                                 ...Respondent





    Coram

    Hon'ble Mr. Justice Ajay Mohan Goel, Judge





    1
    Whether approved for reporting?
    For the petitioner:      Mr. Ashok Kumar, Advocate.

    For the respondent:      Mr. Dheeraj K. Vashisht, Advocate.


                  r           to
    Ajay Mohan Goel, Judge (Oral)

Mr. Dheeraj K. Vashisht, learned counsel for the

respondent apprises the Court that the judgment in issue now stands

complied with and appropriate order stands passed by the Authority.

2. Learned counsel for the petitioner submits that the

proceedings be closed but with liberty to the petitioner to assail the

subsequent order passed by the Authority.

3. In this view of the matter, the present proceedings are

closed, with liberty as prayed for. Notice stands discharged.

(Ajay Mohan Goel) Judge

July 04, 2024 (Vinod)