Decided On: 28.10.2024 vs Aashish Kumar Kohli
2024 Latest Caselaw 15903 HP

Himachal Pradesh High Court

Decided On: 28.10.2024 vs Aashish Kumar Kohli on 28 October, 2024

Author: Ajay Mohan Goel

Bench: Ajay Mohan Goel

                                                                  2024:HHC:10378

     IN THE HIGH COURT OF HIMACHAL PRADESH, SHIMLA

                                         COPC No.576 of 2024
                                         in CWP No.4259 of 2024
                                         Decided on: 28.10.2024
Sapna Chauhan                                                 ... Petitioner
                Versus
Aashish Kumar Kohli                                           ... Respondent
Coram
Hon'ble Mr. Justice Ajay Mohan Goel, Judge.
Whether approved for reporting?1
____________________________________________________                                   _
For the petitioner      :     Mr. Kiran Kumar, Advocate.
For the respondents             :        Mr. Sumit Sharma, Deputy Advocate
                                         General.
Ajay Mohan Goel, Judge (Oral)

Learned counsel for the petitioner informs the Court

that except consequential benefits, other parts of the judgment have

been complied with.

2. This petition is accordingly disposed of with the

direction that consequential benefits be also paid to the petitioner

within a period of three months from today. In case needful is not

done by the said period, the petitioner shall be at liberty to file an

application for revival of these proceedings. Notice stands

discharged.

(Ajay Mohan Goel) Judge October 28, 2024 (Rishi)

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