Decided On: 21.10.2024 vs Sh. Rakesh Kanwar
2024 Latest Caselaw 15320 HP

Himachal Pradesh High Court

Decided On: 21.10.2024 vs Sh. Rakesh Kanwar on 21 October, 2024

Author: Ajay Mohan Goel

Bench: Ajay Mohan Goel

                                                                                                           2024:HHC:9985




    IN THE HIGH COURT OF HIMACHAL PRADESH, SHIMLA

                                                                                                 COPC No. 347 of 2024
                                                                                                 Decided on: 21.10.2024
      Anil Kumar Goma                                                                                             ....Petitioner

                                                       Versus

      Sh. Rakesh Kanwar                                                                                         ...Respondent
      Coram
      The Hon'ble Mr. Justice Ajay Mohan Goel, Judge.
      Whether approved for reporting?1
      For the petitioner    :    Mr. Raj Thakur, Advocate.

      For the respondents                                                           :   Mr. Pushpender Jaswa, Addl. AG.
      Ajay Mohan Goel, Judge                                                            (Oral)

Reply to the contempt petition has been filed. At this

stage, learned Additional Advocate General submits that the

judgment in issue, non-compliance of which has led to filing of the

present petition, has been complied with in letter and spirit. This

fact is acknowledged by learned Counsel for petitioner. In this view

of the matter, these proceedings are closed. Notice discharged.

                                                                                                      (Ajay Mohan Goel)
      October 21, 2024                                                                                     Judge
              (narender)




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


BHUPENDE

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

Phone=04d8bcd7412dcb18b7b081df02fb3b89ecc4a0c8f8a66ab97285dc56e 62d41fe, PostalCode=171001, S=Himachal Pradesh, SERIALNUMBER=2ccc91b5122501da0ce3678b0e2b7bd5fa9b09937769da5

R KUMAR 501e1f4e7ad448bc5, CN=BHUPENDER KUMAR Reason: I am approving this document with my legally binding signature Location:

Date: 2024-10-21 16:07:52