Himachal Pradesh High Court
Kailash Chand And Another vs Sh. Narinder Chauhan And Another on 16 May, 2016
Bench: Mansoor Ahmad Mir, Tarlok Singh Chauhan
IN THE HIGH COURT OF HIMACHAL PRADESH, SHIMLA
.
COPC No. 889 of 2015.
Date of decision: 16.5.2016.
Kailash Chand and another .....Petitioners.
Versus
Sh. Narinder Chauhan and another .....Respondents.
of
Coram
The Hon'ble Mr. Justice Mansoor Ahmad Mir, Chief Justice.
The Hon'ble Mr. Justice Tarlok Singh Chauhan, Judge.
rt
Whether approved for reporting?1
For the Petitioners : Ms. Jyotsna Rewal Dua, Senior
Advocate, with Ms. Charu
Bhatnagar, Advocate.
For the Respondents : Mr.Shrawan Dogra, Advocate
General with Mr.Anup Rattan,
Mr.Romesh Verma, Additional
Advocate Generals and
Mr.J.K.Verma, Deputy Advocate
General, for respondent No.1.
Mr. D.K.Khanna, Advocate, for
respondent No.2.
Mansoor Ahmad Mir, Chief Justice (Oral)
Mr. Anup Rattan, learned Additional Advocate General stated at the Bar that the DPC has been convened and needful will be done within four weeks. His statement is taken on record. The contempt petition is disposed of accordingly.
(Mansoor Ahmad Mir), Chief Justice.
(Tarlok Singh Chauhan), May 16, 2016. Judge.
(GR/Rajni) Whether the reporters of the local papers may be allowed to see the Judgment?
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