Daleep Singh Kaith vs The State Of Himachal
2025 Latest Caselaw 6039 HP

Himachal Pradesh High Court

Daleep Singh Kaith vs The State Of Himachal on 26 May, 2025

Daleep Singh Kaith versus The State of Himachal Pradesh & Others

CWPIL No.12 of 2025 [Dispose of Matter] [Item No.D-1] 26.05.2025 Present: Mr. G. D. Verma, Senior Advocate with Mr. Sumit Sharma, Advocate, for the petitioner.

Mr. Anup Rattan, Advocate General with Mr. Rakesh Dhaulta, Additional Advocate General, for respondents No.1 & 2-State.

Mr. Rajesh Kumar, Advocate, for respondent No.3-H.P. State Consumer Commission.

Mr. Harish Sharma, Senior Panel Counsel, for respondents No.4 & 5-UOI.

Mr. R.D. Nazeem, Additional Chief Secretary (FCS & CA) to the Government of Himachal Pradesh, present in person.

Mr. R.D. Nazeem, Additional Chief

Secretary (FCS & CA) to the Government of Himachal

Pradesh, is present in person, in pursuance of order

dated 19.05.2025. The affidavit has been filed, which,

at the very outset, mentions about the unconditional

and unqualified apology for the majesty and

authority of this Court and seeks apology for the

delay in implementing the Court orders especially

judgment dated 27.03.2025.

2. Thus, a prayer has been made to discharge

the notice of contempt on the ground that on the

basis of recommendation made by the Selection

Committee on 27.11.2024, necessary Notification for

the appointment of Members in the State/District

Consumer Commission, has been issued and the

judgment has been complied with, in letter and spirit.

The delay, which has occurred has been highly

regretted.

3. Keeping in view the above, we discharge

the notice of contempt, as such, and close the

proceedings.

4. The original record of selection process as

retained on 23.04.2025 is handed back to the

Advocate General in sealed cover.

(G.S. Sandhawalia) Chief Justice

(Ranjan Sharma) Judge

May 26, 2025 (Shivender/Himani)