Decided On 14Th October vs Ashish Kumar Kohli
2024 Latest Caselaw 15034 HP

Himachal Pradesh High Court

Decided On 14Th October vs Ashish Kumar Kohli on 14 October, 2024

Author: Ajay Mohan Goel

Bench: Ajay Mohan Goel

2024:HHC:9677


    IN THE HIGH COURT OF HIMACHAL PRADESH AT
                       SHIMLA
                          COPC No.598 of 2024
                          Decided on 14th October, 2024
Anjana Kumari Dhiman and another
                                          ...Petitioners
                       Versus
Ashish Kumar Kohli
                                         ...Respondent
Coram

Hon'ble Mr. Justice Ajay Mohan Goel, Judge
1
    Whether approved for reporting?
For the petitioners:      Mr. Vaibhav Tanwar, Advocate.

For the respondent: Mr. Pushpinder Jaswal,              Additional
                    Advocate General.
Ajay Mohan Goel, Judge (Oral)

Learned Additional Advocate General has handed

over a copy of instructions received from Director Elementary

Education, Himachal Pradesh, dated 07.10.2024, which are

taken on record. On the basis of the order appended therewith,

he apprises the Court that the judgment in issue stands complied

with.

2. Learned counsel for the petitioner has gone through

the instructions as well as the order appended therewith and he

submits before the Court that the judgment in issue indeed has

been complied.

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

closed and notice stands discharged.

(Ajay Mohan Goel) Judge

October 14, 2024 (Vinod)

DN: C=IN, O=HIGH COURT OF HIMACHAL PRADESH, OU=HIGH COURT OF HIMACHAL PRADESH SHIMLA,

BHUPENDE Phone=04d8bcd7412dcb18b7b081df02fb3b89ecc4a0c8f8 a66ab97285dc56e62d41fe, PostalCode=171001, S=Himachal Pradesh, SERIALNUMBER=2ccc91b5122501da0ce3678b0e2b7bd5 fa9b09937769da5501e1f4e7ad448bc5, CN=BHUPENDER

R KUMAR KUMAR Reason: I am approving this document with my legally binding signature Location:

Date: 2024-10-15 12:00:23