Himachal Pradesh High Court
Date Of Decision: 16.08.2016 vs Sh. Narinder Chauhan on 16 August, 2016
Bench: Chief Justice, Tarlok Singh Chauhan
IN THE HIGH COURT OF HIMACHAL PRADESH SHIMLA
COPC No. 553 of 2015
.
Date of decision: 16.08.2016.
16.08.2016.
Sh. Raj Kumar Sood ....Petitioner
Versus
Sh. Narinder Chauhan ...Respondent
________________________________________________________
Coram:
The Hon'ble Mr. Justice Mansoor Ahmad Mir, Chief Justice.
of
The Hon'ble Mr. Justice Tarlok Singh Chauhan,
Chauhan, Judge.
Whether approved for reporting ?1
____________________________________________________
For the petitioner : Mr. Jiya Lal Bhardwaj, Advocate.
rt
For the respondent: Mr. Shrawan Dogra, Advocate
General with Mr. Anup Rattan, Mr.
Romesh Verma, Additional
Advocate Generals and Mr. J.K.
Verma, Deputy Advocate General.
Mansoor Ahmad Mir, Chief Justice (Oral)
Heard.
2. The perusal of the file does disclose that the petitioner has misused the judicial process.
3. The petitioner had filed Contempt Petition No. 481 of 2011, wherein interim order dated 18.12.2013 was made and finally, the contempt petition was disposed of vide order dated 10.07.2014 and all the interim orders passed in that contempt petition stand merged in the final order, supra.
1Whether the reporters of Local Papers may be allowed to see the judgment ?.
::: Downloaded on - 15/04/2017 21:01:35 :::HCHP -2-4. It appears that the petitioner had filed another contempt petition for the same relief, which was diarized as .
COPC No. 285 of 2014. This Court disposed of the said contempt petition vide order dated 21st March, 2015. It is apt to reproduce the operative part of the said order herein:
of "The respondents have filed the reply and contended that Contempt Petition stands dismissed vide order dated 10.07.2014, and all interim orders stand merged. At this stage, learned counsel for the petitioner prays that he rt may be permitted to withdraw the present petition with liberty to seek appropriate remedy.
His statement is taken on record. The contempt petition is dismissed as withdrawn with liberty as prayed for."
5. We wonder how this contempt petition has been filed.
6. Having said so, the contempt petition is dismissed.
( Mansoor Ahmad Mir ) Chief Justice.
August 16,
16, 2016 (Tarlok Singh Chauhan)
Chauhan)
( hemlata) Judge.
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