Parvinder Singh vs State Of H.P. & Others
2024 Latest Caselaw 15480 HP

Himachal Pradesh High Court

Parvinder Singh vs State Of H.P. & Others on 22 October, 2024

Author: Tarlok Singh Chauhan

Bench: Tarlok Singh Chauhan

( 2024:HHC:10064 )

IN THE HIGH COURT OF HIMACHAL PRADESH, SHIMLA

CWP No. 1028 of 2024 & CWP No. 5588 of 2023.

Date of decision : 22.10.2024.

1. CWP No. 1028 of 2024 Parvinder Singh ...Petitioner.

Versus State of H.P. & others ...Respondents

2. CWP No. 5588 of 2023 Anita Dogra ....Petitioner Versus State of H.P. & others ...Respondents.

Coram:

The Hon'ble Mr. Justice Tarlok Singh Chauhan, Acting Chief Justice.

The Hon'ble Mr. Justice Satyen Vaidya, Judge.

Whether approved for reporting?1 For the petitioners : Mr. Rakesh Manta, Advocate.

For the respondents : Mr. Anup Rattan, Advocate General with Mr. Arsh Rattan, DAG.

Tarlok Singh Chauhan, Acting Chief Justice: (Oral)

Learned counsel for the petitioners fairly submits

that both these petitions have been rendered infructuous.

However, he submits that the disposal of these petitions may

not work to the disadvantage in the contempt petitions that

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

have been filed by the petitioners. Therefore, we make it clear

that the disposal of these petitions shall not come in the

way of the petitioners in the contempt petitions and as

regards any other substantive reliefs, the petitioners are at

liberty to avail such appropriate remedy, as available under

law.

2. In view of above, both the petitions are disposed

of having been rendered infructuous. Pending applications,

if any, also stand disposed of.

(Tarlok Singh Chauhan) Acting Chief Justice

(Satyen Vaidya) 22nd October, 2024 Judge (kck)