Himachal Pradesh High Court
Rattani Devi vs Narender Chauhan And Others on 21 March, 2016
Bench: Mansoor Ahmad Mir, Tarlok Singh Chauhan
IN THE HIGH COURT OF HIMACHAL PRADESH, SHIMLA
COPC No.847 of 2015.
Decided on: March 21, 2016.
.
Rattani Devi ...Petitioner.
VERSUS
Narender Chauhan and others ...Respondents.
Coram
The Hon'ble Mr.Justice Mansoor Ahmad Mir, Chief Justice.
The Hon'ble Mr.Justice Tarlok Singh Chauhan, Judge.
Whether approved for reporting?
of
For the petitioner: Mr.Sunil Awasthi, Advocate.
For the Respondents: Mr.Shrawan Dogra,
Advocate, General, with
rt Mr.M.A. Khan, Mr.Anup
Rattan and Mr.Romesh
Verma, Addl.A.Gs., for the
respondents.
____________________________________________________________
Mansoor Ahmad Mir, C.J. (Oral)
Learned Additional Advocate General stated that the respondents have filed the reply in the Registry and alongwith the reply, have annexed the consideration order made in terms of the order passed by this Court. The Registry is directed to trace and place the same on record. Learned counsel for the petitioner stated that he has received a copy of the consideration order. He prayed that the petitioner being not satisfied may be granted liberty to challenge the consideration order.
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Accordingly, nothing survives in the contempt petition and the same is disposed of as such, with liberty to the petitioner to .
challenge the consideration order, if so advised.
(Mansoor Ahmad Mir) Chief Justice.
of 21st March, 2016. (Tarlok Singh Chauhan) (Tilak) Judge rt ::: Downloaded on - 15/04/2017 19:57:13 :::HCHP