Urmil Thakur vs Rakesh Kanwar & Ors
2024 Latest Caselaw 9722 HP

Himachal Pradesh High Court

Urmil Thakur vs Rakesh Kanwar & Ors on 17 July, 2024

Author: Jyotsna Rewal Dua

Bench: Jyotsna Rewal Dua

IN THE HIGH COURT OF HIMACHAL PRADESH AT SHIMLA COPC No. 482 of 2023 Decided on: 17th July, 2024 _________________________________________________________________

.

Urmil Thakur ....Petitioner

Versus Rakesh Kanwar & Ors. ...Respondents

_________________________________________________________________

Coram Ms. Justice Jyotsna Rewal Dua,

1 Whether approved for reporting?

____________________________________________________________ For the petitioner: Mr. J.L. Bhardwaj, Sr. Advocate

with Mr. Sanjay Bhardwaj,

Advocate.

For the respondents: Ms. Leena Guleria, Deputy Advocate General.

Jyotsna Rewal Dua, Judge

Learned Deputy Advocate General submits that

arrear bill amounting to Rs.10,86,223/- has been credited in

the account of the petitioner. Instructions in this regard have

been placed on record.

2. The above position is not disputed by learned

counsel for the petitioner. Hence, the judgment stands

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

implemented. The contempt proceedings are closed. Notices

issued to the respondents are discharged.

Pending miscellaneous application(s), if any, also

.

to stand disposed of.

                                                Jyotsna Rewal Dua
                                                      Judge
    July 17, 2024
       R.Atal




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