Himachal Pradesh High Court
State Of Himachal Pradesh vs Akshay Sharma on 18 November, 2022
Bench: Sabina, Sushil Kukreja
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IN THE HIGH COURT OF HIMACHAL PRADESH, SHIMLA
LPA No.131 of 2021
Date of decision : 18th November, 2022
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State of Himachal Pradesh ...... Appellant
Versus
Akshay Sharma ......Respondent
Coram:
The Hon'ble Ms. Justice Sabina, Judge.
The Hon'ble Mr. Justice Sushil Kukreja, Judge.
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Whether approved for reporting?
For the Appellant : Mr. Vikrant Chandel, Deputy Advocate General.
For the Respondent : Mr. Dilip Sharma, Senior Advocate with Mr. Deepak
r Sharma, Advocate.
Sabina, Judge (oral)
Learned Deputy Advocate General has submitted that this Letters Patent Appeal has been rendered infructuous as the contempt petition has been disposed of by the learned Single Judge vide order date 10.12.2021.
2. So far as the present Letters Patent Appeal is concerned, the same has been filed, challenging the impugned order dated 14.7.2021, passed in the contempt proceedings. Since the main contempt petition has been disposed of, Letters Patent Appeal is rendered infructuous.
3. Ordered accordingly.
1 Whether reporters of Local Papers may be allowed to see the judgment?
::: Downloaded on - 18/11/2022 20:32:42 :::CIS 24. Pending miscellaneous application(s), if any, shall also stand disposed of.
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( Sabina ) Judge ( Sushil Kukreja) Judge November 18, 2022 (ks) r to ::: Downloaded on - 18/11/2022 20:32:42 :::CIS