Himachal Pradesh High Court

Decided On : 01.05.2025 vs Rakesh Kanwar And Another on 1 May, 2025

Author: Ajay Mohan Goel

Bench: Ajay Mohan Goel

                                                                                       2025:HHC:11827


         IN THE HIGH COURT OF HIMACHAL PRADESH AT
                          SHIMLA

                                                                              COPC No. 366 of 2025
                                                                             Decided on : 01.05.2025
Prithi Chand.
                                                                                        ...Petitioner
                                                          Versus
Rakesh Kanwar and another.
                                                                                     ...Respondents
Coram
Hon'ble Mr. Justice Ajay Mohan Goel, Judge
Whether approved for reporting?1
For the petitioner   :    Mr. Vikas Rathore, Advocate.
For the respondents :                                     Mr. Pushpinder Jaswal,
                                                          Additional Advocate General.
Ajay Mohan Goel, Judge (Oral)

Notice. Mr. Pushpinder Jaswal, learned Additional

Advocate General, accepts notice on behalf of the respondents.

He submits that the judgment in issue will be complied within a

period of three weeks from today. His statement is taken on

record.

2. In view of the above, these proceedings are

accordingly closed, with liberty to the petitioner to seek the

revival thereof, if the needful is not done within a period of three

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

2025:HHC:11827

weeks from today by the Authority concerned. Pending

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