Himachal Pradesh High Court
Shri Arun Kumar vs Shri Ramesh Kumar on 27 June, 2022
Author: Sandeep Sharma
Bench: Sandeep Sharma
THE HIGH COURT OF HIMACHAL PRADESH AT SHIMLA ON THE 27TH DAY OF JUNE 2022 BEFORE HON'BLE MR. JUSTICE SANDEEP SHARMA CIVIL ORIGINAL PETITION CONTEMPT NO. 431 OF 2021 Between:-
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SHRI ARUN KUMAR SON OF SHRI RIKHI RAM, RESIDENT OF VILLAGE GAGAL, POST OFFICE BHARMOTI, MAUZA JALARI, TEHSIL NADAUN, DISTRICT HAMIRPUR, H.P. PETITIONER (BY MR. Y.P. SOOD, ADVOCATE) AND SHRI RAMESH KUMAR SON OF SHRI RIKHI RMA, AGED 65 YEARS, RESIDENT OF VILLAGE GAGAL, POST OFFICE BHARMOTI, MAUZA JALARI, TEHSIL NADAUN, DISTRICT HAMIRPUR, H.P. RESPONDENT (BY MS. AISHWARYA CHAUHAN, ADVOCATE) This petition coming on for orders this day, the court passed the following:
OR D ER Learned counsel for the petitioner, on instructions, states that since during the pendency of petition, respondent has opened the gate, present petition has been rendered infructuous.
In view of above, the petition is dismissed as having become infructuous alongwith all pending applications. Needless to say, both the parties shall keep on abiding by order dated 25.8.20921 passed in CMPMO No. 864 of 2021. Notice issued to the respondent is discharged.
(Sandeep Sharma), Judge June 27, 2022 (vikrant) ::: Downloaded on - 27/06/2022 20:03:37 :::CIS