Himachal Pradesh High Court
Savitri Devi vs Jai Singh & Others on 19 May, 2015
Bench: Mansoor Ahmad Mir, Tarlok Singh Chauhan
IN THE HIGH COURT OF HIMACHAL PRADESH
SHIMLA
.
COPC No. 203 of 2013
Date of decision: 19.05.2015
Savitri Devi ....Petitioner
Versus
Jai Singh & 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 ?1
____________________________________________________
For the petitioner : Mr. Bimal Gupta, Advocate.
For the respondents: Mr. Sanjeev Kuthiala,
Advocate.
Mansoor Ahmad Mir, Chief Justice (Oral)
The reference made by the District Judge, Mandi, is misconceived. The District Judge is at liberty to pass appropriate order, as permissible under law, in terms of Order 39 of the Code of Civil Procedure.
Accordingly, the reference is answered and the contempt petition is dismissed.
Copy dasti.
( Mansoor Ahmad Mir ) Chief Justice.
May 19, 2015 (Tarlok Singh Chauhan)
( hemlata) Judge.
1
Whether the reporters of Local Papers may be allowed to see the judgment ?.
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