Himachal Pradesh High Court

Decided On : 01.05.2025 vs Nipun Jindal And Another on 1 May, 2025

Author: Ajay Mohan Goel

Bench: Ajay Mohan Goel

                                                                                       2025:HHC:11828


         IN THE HIGH COURT OF HIMACHAL PRADESH AT
                          SHIMLA

                                                                              COPC No. 355 of 2025
                                                                             Decided on : 01.05.2025
Ashok Kumar.
                                                                                        ...Petitioner
                                                          Versus
Nipun Jindal and another.
                                                                                     ...Respondents
Coram
Hon'ble Mr. Justice Ajay Mohan Goel, Judge
Whether approved for reporting?1
For the petitioner   :    Mr. Ashok Kumar, Advocate.
For the respondents :                                     Mr. Deepak Sharma, Advocate.
Ajay Mohan Goel, Judge (Oral)

Notice. Mr. Deepak Sharma, learned counsel,

accepts notice on behalf of the respondents. He submits that

the judgment in issue will be complied within a period of two

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 two

weeks from today by the Authority concerned. Pending

miscellaneous application(s), if any also stand disposed of 1Whether reporters of the local papers may be allowed to see the judgment?

2025:HHC:11828

accordingly.

(Ajay Mohan Goel) Judge