Indian Kanoon - Search engine for Indian Law

Himachal Pradesh High Court

Sulekha Sharma vs Debasweta Banik & Others on 20 December, 2023

           IN THE HIGH COURT OF HIMACHAL PRADESH, SHIMLA

                                                     COPC No. 288 of 2022
                                                     Date of Decision: 20.12.2023




                                                                                        .

        Sulekha Sharma                                                      .....Petitioner.
                                              Versus
        Debasweta Banik & others                                            .....Respondents.





          Coram
          Hon'ble Mr. Justice Bipin Chander Negi, Judge.
          Whether approved for reporting?1




                                                             of
          For the petitioner:                 Mr. Shekhar Badola, Advocate vice
                                              Mr. Parav Sharma, Advocate.

          For the respondents:                Mr. Anup Rattan, Advocate General with
                                   rt         Mr. Rahul Thakur, Deputy Advocate
                                              General, for respondent No.1.

                                Mr. K.D.Sood, Senior Advocate with Mr.
                                Het Ram, Advocate, for respondents No. 2
                                & 3.
        __________________________________________________________



         Bipin Chander Negi, Judge (oral)

Learned counsel for respondents No. 2 & 3 submits that with respect to judgment dated 2nd May, 2022, passed in CWP No. 365 of 2016, titled Sulekha Sharma vs. State of H.P. & others, LPA No. 184 of 2022, titled Baba Balak Nath Temple Trust & others vs. Sulekha Sharma & another, has been preferred.

2. Learned counsel for respondents No. 2 & 3 submits that in the aforesaid Letters Patent Appeal, amount recovered from the petitioner has been deposited in the Appellate Court. Further, 1 Whether reporters of Local Papers may be allowed to see the judgment?

learned counsel for respondents No. 2 & 3 submits that no recovery has been effected from the present petitioner after .

passing of judgment by the learned Single Judge on 02.05.2022.

3. Learned counsel for respondents No. 2 & 3 has brought to the notice of this Court order dated 06.03.2023, wherein a sum of Rs. Ten lacs has been withdrawn from the amount deposited by of respondents No. 2 & 3 in the appeal preferred by them by the present petitioner before the Appellate Court. Hence nothing rt survives for adjudication, in the present petition.

4. In view of the aforesaid, the present petition is disposed of, so also, pending miscellaneous application(s), if any.

(Bipin Chander Negi) Judge December 20, 2023 (Nisha) ::: Downloaded on - 20/12/2023 20:33:32 :::CIS