Ranjana Devi And Others vs Rakesh Kanwar And Others
2025 Latest Caselaw 4255 HP

Himachal Pradesh High Court

Ranjana Devi And Others vs Rakesh Kanwar And Others on 27 February, 2025

Author: Jyotsna Rewal Dua

Bench: Jyotsna Rewal Dua

IN THE HIGH COURT OF HIMACHAL PRADESH, SHIMLA

COPC No.59 of 2025 Decided on: 27th February, 2025

------------------------------------------------------------------------------------- Ranjana Devi and others .....Petitioners

Versus

Rakesh Kanwar and others .....Respondents

------------------------------------------------------------------------------------- Coram

Ms. Justice Jyotsna Rewal Dua

Whether approved for reporting? 1

For the Petitioners: Ms. Prajwal Busta, Advocate vice Mr. Kush Sharma, Advocate.

For the Respondents: Mr. Y.P.S. Dhaulta, Additional Advocate General.

------------------------------------------------------------------------------------ Jyotsna Rewal Dua, Judge

Petitioners allege non-compliance of the decision

rendered in Ranjana Devi & others Versus State of H.P.

& others2.

2. At this stage, learned Additional Advocate

General has placed on record copy of order dated

27.02.2025 passed by the respondents and on that basis

submits that the judgment in question stands complied

with.

Whether reporters of print and electronic media may be allowed to see the order? Yes

CWP No.3969 of 2024, decided on 13.05.2024

3. Learned vice counsel appearing for the

petitioners admits the above position.

Taking note of the order dated 27.02.2025, the

present contempt petition is closed. Petitioners are at

liberty to seek appropriate remedy for the redressal of their

surviving grievances, if any.

                                          Jyotsna Rewal Dua
February 27, 2025                               Judge
     Mukesh