Himachal Pradesh High Court
Smt. Nirmaljit Kaur vs Smt. Manju Mamik And Others on 23 December, 2022
Bench: Amjad Ahtesham Sayed, Jyotsna Rewal Dua
IN THE HIGH COURT OF HIMACHAL PRADESH AT SHIMLA
CWP No.7648 of 2021
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Decided on: 23rd December, 2022
__________________________________________________________
Smt. Nirmaljit Kaur
....Petitioner
Versus
Smt. Manju Mamik and others
......Respondents
Coram
The Hon'ble Mr. Justice A.A. Sayed, Chief Justice
The Hon'ble Ms. Justice Jyotsna Rewal Dua, Judge
1 Whether approved for reporting?
For the petitioner: Mr. Sachit Khurana and
Mr. Harpreet Pal Singh, Advocates.
For the respondents: Mr. Atul Jhingan, Advocate.
A.A. Sayed, Chief Justice (oral)
The writ petitioner challenges an interim order dated 26.11.2020 passed by the Civil Judge, Dalhousie, District Chamba, in a petition under Section 12 of the Contempt of Courts Act, 1971 filed by the petitioner against the respondents.
2. The substantive proceeding viz. Execution Application No.192/2019 (Nirmaljit Kaur Versus Manju Mamik and others) filed by the petitioner against the 1 Whether reporters of Local Papers may be allowed to see the judgment?
::: Downloaded on - 29/12/2022 20:31:55 :::CIS -2-respondents has been dismissed by an order dated 25.03.2021 passed by the same Civil Judge, Dalhousie, District Chamba. It .
is also noted that though the present writ petition is filed on 27.03.2021, the fact that the Execution Application filed by the petitioner was dismissed on 25.03.2021 has not been disclosed in the writ petition.
3. In the facts and circumstances of the case, we are not inclined to exercise the extraordinary and discretionary writ jurisdiction of this Court.
r The writ petition is accordingly dismissed, so also pending miscellaneous application(s), if any.
(A.A. Sayed) Chief Justice (Jyotsna Rewal Dua) Judge December 23, 2022 (Bhardwaj) ::: Downloaded on - 29/12/2022 20:31:55 :::CIS