Date Of Decision: 24.10.2024 vs Rakesh Kanwar
2024 Latest Caselaw 15631 HP

Himachal Pradesh High Court

Date Of Decision: 24.10.2024 vs Rakesh Kanwar on 24 October, 2024

Author: Sandeep Sharma

Bench: Sandeep Sharma

2024:HHC:10201

IN THE HIGH COURT OF HIMACHAL PRADESH, SHIMLA

COPC No.634 of 2024 Date of Decision: 24.10.2024 _______________________________________________________ Anil Kumar & Anr. .......Petitioner Versus

Rakesh Kanwar ... Respondent ______________________________________________________ Coram:

Hon'ble Mr. Justice Sandeep Sharma, Judge. Whether approved for reporting? 1 For the Petitioner: Mr. Gurmeet Bhardwaj, Advocate. For the Respondents: Mr. Rajan Kahol, Mr. Vishal Panwar and Mr. B.C.Verma, Additional Advocate Generals, with Mr. Ravi Chauhan, Deputy Advocate General.

_______________________________________________________ Sandeep Sharma, Judge(oral):

Learned counsel for the petitioners states that since after

filing of the contempt petition at hand, order/judgment alleged to have

been violated stands duly complied with, present petition has been

rendered infructuous and as such, same may be disposed of.

2. Ordered accordingly.

(Sandeep Sharma) Judge October 24, 2024 (shankar)

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