_________________________________________________________________ vs Er. Ashok Bhopal
2024 Latest Caselaw 13840 HP

Himachal Pradesh High Court

_________________________________________________________________ vs Er. Ashok Bhopal on 13 September, 2024

Author: Jyotsna Rewal Dua

Bench: Jyotsna Rewal Dua

IN THE HIGH COURT OF HIMACHAL PRADESH AT SHIMLA COPC No. 513 of 2024 Decided on: 13th September, 2024 _________________________________________________________________ Chanju Ram ....Petitioner

.

Versus

Er. Ashok Bhopal. ...Respondent

_________________________________________________________________

Coram Ms. Justice Jyotsna Rewal Dua,

1 Whether approved for reporting?

____________________________________________________________ For the petitioner: Mr. H.R.Sidhu, Advocate.

For the respondent: Ms. Leena Guleria, Deputy Advocates General.

Jyotsna Rewal Dua, Judge

Learned Deputy Advocate General has placed on

record a copy of office order dated 10.09.2024 and on that

basis submitted that the judgment in question has now been

implemented in letter and spirit.

2. Above position is not disputed by the learned

counsel for the petitioner.

3. In view of above submissions, this contempt

petition is closed. Notice issued to the respondent is

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

discharged.

Pending miscellaneous application(s), if any, also

to stand disposed of.

.

                                                Jyotsna Rewal Dua
                                                      Judge





    September 13, 2024
       R.Atal




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