Himachal Pradesh High Court
Ram Parkash Sharma & Ors. vs . State Of H.P. & Ors. on 23 August, 2022
Bench: Tarlok Singh Chauhan, Virender Singh
Ram Parkash Sharma & ors. vs. State of H.P. & ors.
Ex. Pet. No. 151/2019.
23.8.2022 Present: Ms. Ranjana Parmar, Sr. Advocate with Mr. Karan Singh Parmar, Advocate, for the petitioners.
Mr. Ashok Sharma, A.G. with Mr. Rajinder Dogra, Sr. Addl. A.G., Mr. Vinod Thakur, Addl. A.G., Mr. Bhupinder Thakur, Mr. Yudhbir Singh Thakur, Dy.A.Gs. and Mr. Rajat Chauhan, Law Officer for the respondents-State.
The instant petition has been filed for execution of order dated 27.5.2010 passed in CWP(T) No. 8902/2008, as modified vide judgment dated 10.11.2014 in LPA No. 468/2012.
During the course of hearing, apart from placing reliance on the aforesaid order/judgment, learned counsel for the petitioners would in fact rely more upon the orders that have been passed in COPC Nos. 809/2015 and 21/2017.
It would be noticed that in both these contempt petitions, the orders were passed by a learned Division Bench of this Court and one of the members of that Bench is still available.
Therefore, in such circumstances, we deem it appropriate to have the matter placed before a Bench of which Justice Sandeep Sharma is a member. Registry is directed to place the matter before Hon'ble the Chief Justice for constituting an appropriate Bench.
(Tarlok Singh Chauhan) Judge (Virender Singh) Judge 23.8.2022 (pankaj) ::: Downloaded on - 24/08/2022 20:03:24 :::CIS