Decided On : 24.10.2024 vs Shri Hemraj Bairwa
2024 Latest Caselaw 15671 HP

Himachal Pradesh High Court

Decided On : 24.10.2024 vs Shri Hemraj Bairwa on 24 October, 2024

Author: Ajay Mohan Goel

Bench: Ajay Mohan Goel

                                                                              2024:HHC:10228


   IN THE HIGH COURT OF HIMACHAL PRADESH AT
                         SHIMLA
                                 COPC No. 498 of 2024
                                Decided on : 24.10.2024
Court on its own motion.
                                                                               ...Petitioner
                                                          Versus
Shri Hemraj Bairwa, Deputy Commissioner-cum-District
Magistrate, Kangra at Dharamshala.
                                                                             ...Respondent
Coram
Hon'ble Mr. Justice Ajay Mohan Goel, Judge
Whether approved for reporting?1
For the petitioner                             :          Court on its own motion.
For the respondent                             :          Mr. Anup Rattan, Advocate
                                                          General and Mr. Rajpal Thakur,
                                                          Additional Advocate General

Ajay Mohan Goel, Judge (Oral)

Learned Advocate General has taken the Court

through the reply that has been filed by the respondent-

contemnor to the contempt petition. Learned Advocate General

also submits that the Officer concerned has tendered an

unconditional apology and he assures the Court that in future

such lapses shall not be repeated.

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

2024:HHC:10228

2. In the light of the unconditional apology that has

been tendered by the respondent-contemnor, these

proceedings are closed. Notice discharged. Pending

miscellaneous application(s), if any, also stand disposed of

accordingly.

(Ajay Mohan Goel) Judge

October 24, 2024 (Shivank Thakur)