Joginder Singh vs Roshan Lal Thakur
2024 Latest Caselaw 9425 HP

Himachal Pradesh High Court

Joginder Singh vs Roshan Lal Thakur on 12 July, 2024

Author: Jyotsna Rewal Dua

Bench: Jyotsna Rewal Dua

IN THE HIGH COURT OF HIMACHAL PRADESH, SHIMLA

COPC No.282 of 2024 a/w COPC Nos.257, 258, 259, 265,

.

267, 268, 269, 270, 272, 275,

276, 277, 281, 283, 284, 285, 291, 292, 293, 334 of 2024 Date of decision: 12.07.2024

1. COPC No.282 of 2024 Joginder Singh. ...Petitioner.

Versus Roshan Lal Thakur. ...Respondent.

2. COPC No.257 of 2024

Darshan Singh. ...Petitioner.

Versus Roshan Lal Thakur. ...Respondent.

3. COPC No.258 of 2024 Sudesh Kumari. ...Petitioner.

Versus Roshan Lal Thakur. ...Respondent.

Hari Chand. ...Petitioner.

Versus Roshan Lal Thakur. ...Respondent.

Harnam Singh. ...Petitioner.

Versus Roshan Lal Thakur. ...Respondent

Sarwan Kumar. ...Petitioner.

Versus

.

Roshan Lal Thakur. ...Respondent.

Santokh Singh. ...Petitioner.

Versus Roshan Lal Thakur. ...Respondent.

Achhar Singh. ...Petitioner.

Versus Roshan Lal Thakur. ...Respondent.

Hari Krishan. ...Petitioner.

Versus

Roshan Lal Thakur. ...Respondent.

Jai Chand. ...Petitioner.

Versus

Roshan Lal Thakur. ...Respondent.

Vinod Kumar. ...Petitioner.

Versus Roshan Lal Thakur. ...Respondent.

Satish Kumar. ...Petitioner.

Versus Roshan Lal Thakur. ...Respondent.

Nahinder Singh. ...Petitioner.

Versus

.

Roshan Lal Thakur. ...Respondent.

Bashisht Kumar. ...Petitioner.

Versus Roshan Lal Thakur. ...Respondent.

Mehar Singh. ...Petitioner.

Versus

Roshan Lal Thakur. ...Respondent.

Raghubir Singh. ...Petitioner.

Versus

Roshan Lal Thakur. ...Respondent.

Sardari Lal. ...Petitioner.

Versus

Roshan Lal Thakur. ...Respondent.

Baldev Ram. ...Petitioner.

Versus Roshan Lal Thakur. ...Respondent.

Krishan Chand. ...Petitioner.

Versus Roshan Lal Thakur. ...Respondent.

Satish Kumar. ...Petitioner.

Versus

.

Roshan Lal Thakur. ...Respondent.

Girdhari Lal. ...Petitioner.

Versus Roshan Lal Thakur. ...Respondent.

Coram:

Ms. Justice Jyotsna Rewal Dua, Judge.

Whether approved for reporting?1

For the petitioner : Mr. Vijay Kumar, Advocate, vice Mr. Sanjeev Kumar Suri, Advocate.

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

Jyotsna Rewal Dua, Judge

Learned counsel for the respondent has placed on

record copy of separate office communication dated

10.07.2024 in each of these petitions and on that basis

submitted that the judgments in question stand duly

complied with.

Whether reporters of Local Papers may be allowed to see the judgment? Yes

2. The above submission is not disputed by the

learned counsel for the petitioners. The judgments in

.

question thus have been implemented.

In view of the above, these contempt proceedings

are closed. Notices issued to the respondent are discharged.

Pending miscellaneous application(s), if any, also stands

disposed of.

12 July, 2024 th

(Pardeep) r to Jyotsna Rewal Dua Judge