Chander Mohan & Ors. vs . State Of H. P. & Ors.
2025 Latest Caselaw 295 HP

Himachal Pradesh High Court

Chander Mohan & Ors. vs . State Of H. P. & Ors. on 1 May, 2025

Bench: Tarlok Singh Chauhan, Sushil Kukreja

Chander Mohan & Ors. vs. State of H. P. & Ors.

Ex. Pet. No. 80 of 2025

01.05.2025 Present: Ms. Shashi Kiran, Advocate, for the petitioner.

Mr. Ramakant Sharma, Mr. Navlesh Verma, Ms. Sharmila Patial, Addl. A.Gs. and Mr. Raj Negi, Dy. A.G., for respondents-State.

It is rather socking that despite the judgment having

been passed by this Court on 31.05.2018, the respondents

even after a period of nearly five years, have not taken

steps to comply with the Judgment. Let needful be done

within one week, failing which erring respondent(s) shall

personally appear before this Court and show cause why

proceedings of contempt be not initiated for deliberately

and willfully disobeying the order of the Court.

List on 08.05.2025.

(Tarlok Singh Chauhan) Judge

(Sushil Kukreja) Judge 1st May, 2025 (sanjeev)